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Judgment
3 paragraphs · 83 words
Hon’ble Mr. R. N. Singh, Member (J):
At the outset, learned counsel for respondents submits that the Hon’ble High Court of Delhi vide their order dated 23.02.2021 has as an interim measure stayed the present Contempt Proceedings in WP No.(C) 2511/2021. This fact is not disputed by the learned counsel for the petitioners.
In view of the aforesaid, present CP is closed with liberty to the petitioners to revive the same, in accordance with law, if occasion arises therefore and if so adviced.