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Judgment
Learned counsel for respondent submits that he has filed an order dated 09.04.2025 along with covering memo by which representation submitted by petitioner therein has been decided and subsequently rejected.
Learned counsel for the petitioner submits that copy of the said order has been handed over to him today.
In view of facts and circumstances of the case and submission of counsel for the parties, I do not find any good ground to continue with this contempt petition, accordingly the proceedings initiated against the respondents is hereby dropped.
Notice issued to respondents is discharged.
Contempt proceedings closed. However, petitioner will be at liberty to take recourse of the law, if he is aggrieved by the decision taken by respondents (herein).