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Judgment
4 paragraphs · 104 words
The present Contempt Case is filed under Sections 10 and 12 of the Contempt of Courts Act, 1971, seeking to punish the respondent for wilful disobedience of the Order dated 19.08.2025 passed in W.P.No.21248 of 2025.
2.
Learned counsel for petitioner submits that the respondent has complied with the aforesaid Order passed by this Court and therefore, no further orders are required to be passed in the present Contempt Case.
3.
In view of the same, the Contempt Case is closed. There shall be no order as to costs of the Contempt Case.
As a sequel, interlocutory applications, if any pending, shall stand closed.