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Judgment
6 paragraphs · 91 words1.
Mr. H.M. Raturi, Deputy Advocate General for respondent nos. 2 & 3 has made a statement at the bar that the order passed by writ court has
been complied with.
2.
Mr. Munish Bhardwaj, learned counsel appearing for respondent no. 1 also does not dispute this submission made by learned counsel for respondent
nos. 2 & 3.
3.
Since the order passed by writ court has been complied with, therefore, nothing survives in this contempt petition.
4.
Accordingly, contempt petition is dismissed. Notices issued to the respondents are hereby discharged.