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Judgment
3 paragraphs · 62 words
The respondent appeared and he tendered unconditional apology for whatever he has written in the M.A.
2.
Having regard to the age of the respondent and the unconditional apology tendered by him, the contempt proceedings are closed with a serious warning that if he indulges in similar activities, serious action would be taken against him.
3.
The Contempt Petition is, accordingly, closed.