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Judgment
5 paragraphs · 175 wordsAjay Mohan Goel, J
Learned Additional Advocate General has filed a compliance affidavit alongwith office order dated 03.07.2020, which stands appended therewith as annexure AI and on the strength of the same, he submits that the respondents have purged themselves of the contempt as they have complied the order, contempt of which has been alleged by way of impugned order.
Mr. Naresh Kaul, learned Counsel for the petitioners submits that name of one of the petitioners, namely, Shri Lal Singh does not finds mention in the said office order.
Learned Additional Advocate General, on instructions informs the Court that as far as Shri Lal Singh is concerned, his services stood already regularized vide order dated 30.10.2018, with effect from 31.03.2016.
In view of the compliance affidavit, which has been filed by the State, as nothing survives in these contempt proceedings, the same are ordered to be dropped, with liberty to the petitioners to espouse their surviving grievances, if any. Pending miscellaneous applications, if any, also stand disposed of. Notices stand discharged.