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Judgment
Manoj Kumar Tiwari, J
WPMS No. 2582 of 2014, filed by the petitioner, was allowed by Writ Court vide judgment dated 04.12.2014. Operative portion of the said judgment reads as under:-
"In the result, all the writ petitions are allowed. Central University is directed to process the applications of the students pursuing their studies in different paramedical courses, which were duly affiliated by the State University prior to creation of the Central University and to hold their examinations and to permit the students to appear in the examinations to be held from 5.12.2014 and to declare their results."
This contempt petition was filed in the year 2017 and notice was issued to respondent thereafter. The matter was listed on 28.11.2017 and the learned counsel for the respondent was granted three weeks time to file response affidavit. Thereafter, the matter was not listed.
More than three years have gone by, since the matter was last listed. This Court can take judicial notice that the University would have taken all necessary steps to comply with the order passed by the Writ Court, after receiving the contempt notice, which is also reflected from the fact that the petitioner did not take any step for getting this petition listed, during last more than three years.
In such view of the matter, contempt petition is closed. Notice issued to the respondent is hereby discharged.