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Judgment
6 paragraphs · 110 wordsManoj Kumar Tiwari, J
Mr. Akib Ahmad, learned counsel appearing for the respondent makes a statement at the bar that the order passed by Writ Court, enforcement
whereof has been sought in this Contempt Petition, has been stayed in Appeal by Division Bench of this Court and the stay is still operating.
Since the judgment, execution whereof has been sought, has become unenforceable in view of the stay granted by Division Bench, therefore, the
Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged. However, petitioner shall be at liberty to file fresh Contempt
Petition, as and when the Special Appeal is decided in his favour.