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Judgment
5 paragraphs · 90 words
O R D E R
By Hon’ble Mr. Justice, B.K. Shrivastava, Member (J)
Shri Ashok Kumar Shukla, counsel for the applicant. Shri R.K. Srivastava, counsel for the respondent.
2.
It is submitted by the applicant’s counsel that the order of this Tribunal has been fully complied with and the applicant does not want any further action in this Contempt Petition.
3.
Looking to the overall circumstances in view of this Court no further proceedings are required. Hence, the contempt proceedings are dropped and the respondent is discharged from his liabilities.