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Judgment
5 paragraphs · 66 words
O R D E R
(Per: Mr. Sanjeev Gupta, Judicial, Member)
Compliance report stands filed by the respondents.
2.
In view of the compliance report filed by the respondents, the contempt proceedings are closed and the contempt petition is accordingly disposed of. However, the petitioner shall be at liberty to avail appropriate remedy as available to them under law.
3.
Rule of the Court stands discharged.