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Judgment
6 paragraphs · 105 wordsManoj Kumar Tiwari, J
Mr. B.S. Negi, learned counsel appearing for the petitioner made a statement at the bar that the judgment rendered by Writ Court in favour of the
petitioner, has been stayed in Appeal by Division Bench of this Court.
Since the judgment rendered by Writ Court has become unenforceable, in view of the stay granted by Division Bench of this Court, therefore,
Contempt Petition is closed. Contempt notice issued to respondent no. 1 is hereby discharged.
However, petitioner shall be at liberty to seek recall of this order, as and when the Special Appeal is decided in his favour.