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Judgment
6 paragraphs · 111 words
Anubha Rawat Choudhary, J
1.
The learned counsel for the parties are present.
2.
This Contempt (Civil) case has been filed to initiate a contempt proceeding against the opposite parties for violation of the order dated 14.11.2024 passed by this Court in W.P.(C) No. 3550 of 2020.
3.
The learned counsel for the petitioner, on instruction, seeks permission to withdraw this petition.
4.
The learned counsel for the State has no objection to the prayer for withdrawal.
5.
Since the petitioner is not interested in pursuing this contempt application, this contempt proceeding is hereby dropped.12. In view of disposal of the instant Cr.M.P., I.A. No.14367 of 2025 stands disposed of accordingly.