CLCON/287/2022
2023 Latest Caselaw 1299 UK

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                                  CLCON No.287 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Yogesh Pacholia, Advocate for the petitioner.

Mr. S.S. Lingwal, Advocate for the respondent no. 4.

Learned counsel for respondent no. 4 makes a statement at the bar that pursuant to judgment of this Court, petitioner has been offered appointment on the post of Blue Printing Cyclostyle Assistant.

This submission is not disputed by learned counsel for the petitioner.

Since the judgment passed by Writ Court stands complied with, therefore, nothing survives in this contempt petition.

Accordingly, the contempt petition is closed.

Contempt notices issued to the respondents are hereby discharged.

(Manoj Kumar Tiwari, J.) 09.05.2023 Arpan