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Judgment
4 paragraphs · 123 wordsVivek Singh Thakur, J
Order, for violation whereof present contempt petition has been filed, stands complied with. Learned Deputy Advocate General submits that compliance affidavit to that effect has also been filed and for delay, in compliance, unconditional, unqualified and sincere apology has also been tendered therein, but affidavit is not on record. Be taken on record, if in order.
Learned counsel for the petitioner has also endorsed receipt of the copy of affidavit and also compliance of the order.
Considering aforesaid submissions and accepting unconditional, unqualified and sincere apology, as communicated by learned Deputy Advocate General, present petition is closed and disposed of. Registry to place affidavit on record for completion. Pending application(s), if any, also stand disposed of.