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Judgment
7 paragraphs · 101 wordsAbhinava Upadhya, J.
A counter affidavit has been filed wherein it has been stated that the order dated 30.09.2008 has been complied with by which the authorities were directed to pay the salary to the petitioner.
In the counter affidavit a copy of the cheque by which the payment has been made to the petitioner has also been enclosed.
Under the circumstances, no cause of action survives.
The contempt petition is accordingly dismissed.
Notices, if any, are discharged.
However, if the order has not been complied with it is open to the petitioner to approach this Court by filing recall application.