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Judgment
This contempt case is filed against the respondents for willful disobedience of the orders dated 18.08.2025 passed by this Court in W.P.No.1578 of 2025.
Heard learned counsel for the petitioner and learned counsel for the respondents.
When the matter is taken up for hearing, learned counsel for the respondents submits that the respondents have complied with the orders dated 18.08.2026 passed by this Court in W.P.No.1578 of 2025 and also furnished written instructions dated 27.10.2026 to that effect. Hence, no further orders are required to be passed in the contempt case.
Learned counsel for the petitioner does not refute the same.
Recording the said submissions, the Contempt Case is closed. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in the contempt case shall stand closed.