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Judgment
6 paragraphs · 98 wordsManoj Kumar Tiwari, J
Learned Deputy Advocate General has produced in Court today the final order dated 16.03.2018 passed by Division Bench of this Court in Special
Appeal No. 471 of 2017, which is taken on record. Perusal of the said order indicates that the order passed by Writ Court in WPSS No. 226 of 2017,
contempt whereof has been alleged, has been set aside.
Since the order, execution whereof is sought in this contempt petition, does not exist anymore, therefore, the Contempt Petition is closed.
Contempt notices issued to the respondents are hereby discharged.