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Judgment
Battu Devanand, J
1) This contempt case has been filed complaining willful disobedience on behalf of the Respondents in implementing the order, dated 24.01.2022 in W.P.No.932 of 2022, in true spirit.
2) This Court disposed of the writ petition directing the Respondents to pay the principal amount of the bill raised by the petitioner, within a period of four weeks.
3) The learned counsel appearing for the Respondents submits that the order of this Court is complied with by making payment to the petitioner on 06.07.2022. It appears, there is a delay of four months in implementing the order of this Court. However, considering the submissions made by the learned counsel appearing for the Respondents, this Court is taking lenient view towards the Respondents in this case.
4) Accordingly, this contempt case is closed with a warning to the Respondents to be more careful in implementing the orders of this Court in true spirit.
5) There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any, pending in this petition shall stand closed.