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Judgment
3 paragraphs · 91 wordsManoj Kumar Tiwari, J
1.
Learned Chief Standing Counsel submits that the order passed by Writ Court, as affirmed in Special Appeal, has been stayed by Hon'ble Supreme Court in S.L.P.
2.
In such view of the matter, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged. However, petitioner shall be at liberty to seek recall of the order, after decision in the S.L.P. Learned Chief Standing Counsel assures the Court that petitioner's services shall not be discontinued on account of disposal of this contempt petition.