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Judgment
9 paragraphs · 130 wordsSanjay K. Agrawal, J
Heard.
This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 25.07.2017 passed in WP(C) No.
2029 of 2017.
After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors in the writ
petition No. WP(C) No. 2029 of 2017 to ensure compliance of this Court's order dated 25.07.2017.
The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondents and, in
turn, the respondents in the writ petition shall ensure the compliance of this Court's order dated 25.07.2017 in its letter and spirit expeditiously.
With the aforesaid direction, the contempt case stands finally disposed of.