AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 90 wordsManoj Kumar Tiwari, J
Mr. J.S. Bisht, learned Standing Counsel for the opposite parties, based on instructions, submits, that not only petitioner's representation(s) has been decided in terms of the order(s) passed by Writ Court, but their retiral dues have also been released.
Mr. Mahavir Kohli, Advocate holding brief of Ms. Neetu Singh, learned counsel appearing for the petitioners does not dispute the statement so made on behalf of the opposite parties.
Accordingly, the contempt petitions are closed. Notices issued to the opposite parties are hereby discharged.