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Judgment
6 paragraphs · 153 wordsV. Sujatha, J
This Contempt Case is filed for willful violation of the order passed by this Court in W.P.No.25142 of 2024, dated 08.11.2024, wherein this Court passed the following order:-
“Accordingly, this Writ Petition is disposed of, directing the respondents to consider the representation dated 23.07.2023 submitted by the petitioner and pass appropriate orders in accordance with law, within a period of three (03) weeks from today. No costs.”
Today when the matter is taken up for hearing, Mr. Ch.Kranthi Kiran, learned counsel representing Mr. G.Tuhin Kumar, learned counsel for the petitioner submitted that the order passed by this Court in W.P.No.25142 of 2024, dated 08.11.2024 has been complied with by the respondents. Therefore, prays to close the contempt case.
Recording the above submission, the Contempt Case is closed. There shall be no order as to costs.
As a sequel, miscellaneous applications, pending, if any, shall also stand closed.