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Judgment
6 paragraphs · 99 wordsManoj Kumar Tiwari, J
WPSS No. 1395 of 2016, filed by the petitioners, was disposed of vide order dated 29.03.2017 with a direction to District Magistrate, Almora to
decide petitioners’ representation claiming regularisation of their services.
Today, Mr. Subhash Upadhyaya, Advocate holding brief of Mr. Shubhang Dobhal, learned counsel for the petitioners makes a statement at the bar
that pursuant to the order of this Court, District Magistrate, Almora has considered and decided petitioners’ representation.
Since the order stands complied with, therefore, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.