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Judgment
4 paragraphs · 132 wordsAbhinava Upadhya, J.
On the earlier occasion, the learned counsel for the respondents had stated that the order has been complied with although the same was not filed through an affidavit, therefore an objection was raised by the learned counsel for the petitioner that such an order cannot be taken note of and therefore the Court had directed the respondents to file an affidavit of compliance alongwith the oder passed on the representation of the petitioner. The said order has been filed today by way of short counter affidavit. By the order dated 7.5.2009, the representation of the petitioner has been decided. Accordingly, no cause of action survives.
Since the order of this Court has been complied with, no cause of action survives.
Contempt petition is dismissed. Notices, if any, are discharged.