Tanuja Kartika vs Sumati Kumari Mohanty, I.I.C., Sadar P.S. Puri

Biswajit Mohanty, J

This matter is taken up through Video Conferencing Mode.

Heard Mr. Panigrahi, learned counsel for the petitioners and Mr. S.K. Samal, learned Additional Government Advocate.

Mr. Samal, on instruction, submits that in the meantime, Puri Sadar P.S. Case No.205 dated 28.7.2020 has been registered at the instance of the

petitioner under Sections 292/506/379/34, I.P.C.

In such background, Mr. Panigrahi submits that he does not want to proceed further in the matter.

Accordingly, the present petition for initiating contempt proceeding is dropped..

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