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Judgment
This contempt case is filed against the respondents for willful disobedience of the orders dated 07.10.2023 passed by this Court in W.P.No.26318 of 2023.
Heard learned counsel for the petitioner and learned counsel for the respondents.
Learned counsel for the respondents filed written instructions dated 07.10.2026, wherein it is stated that the petitioner was reinstated/reengaged into service vide proceedings dated 05.10.2026 pursuant to the orders of this Court. He further submits that in view of the reinstatement/reengagement of the services of the petitioner, no further orders are necessary.
Learned counsel for the respondents also filed a counter-affidavit, wherein at para 17 it is stated that the respondents have no intention to disrespect/violate the orders of this Court and tendered unconditional apology.
Considering the unconditional apology rendered by the respondents for causing delay in implementation of the orders of this Court, this Court is not inclined to punish the respondents under Section 10 and 12 of the Contempt of Courts Act, 1971.
Accordingly, the Contempt Case is closed. No order as to costs. Consequently, Miscellaneous Petitions, if any, pending in the contempt case shall stand closed.