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Judgment
2 paragraphs · 58 words
1.
Ms. I. Syiemlieh, learned counsel for the respondents today has produced a communication dated 30.10.2026, enclosing a statement of a Cheque in favour of the petitioner, submitted before the Treasury.
2.
As substantial compliance has been made by the respondents, nothing remains for consideration in the instant contempt application, and the same stands closed and disposed of.