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Judgment
6 paragraphs · 75 wordsManoj Kumar Tiwari, J
1.
Mr. Pradeep Hairiya, learned Standing Counsel appearing for respondents has made a statement that the order passed by Writ Court stands
complied with.
2.
Mr. Raveendra Singh Bisht, learned counsel appearing for the petitioner does not dispute this statement.
3.
Since the compliance of the order has been made, therefore, nothing survives in this Contempt Petition.
4.
Accordingly, Contempt Petition is dismissed. Contempt notices issued against respondents are hereby discharged.