CLCON/890/2018
2022 Latest Caselaw 650 UK

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                                  CLCON No. 890 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

None present for the petitioner. Mr. B.S. Bisht, Advocate appearing for the opposite parties.

Learned counsel for the opposite parties has made a statement at the bar that against the order passed by Writ Court, sought to be enforced in this contempt petition, SPA No. 1049 of 2018 was filed and Division Bench of this Court has set aside the order passed by Writ Court vide judgment dated 07.03.2019.

Copy of the judgment produced by learned counsel for the opposite parties is taken on record.

Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(Manoj Kumar Tiwari, J.) 08.03.2022 Aswal