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Judgment
9 paragraphs · 113 words
O R D E R
By Hon’ble Mr. Justice B.K. Shrivastava, Member (J) Shri Ravi Sharma, counsel for the applicant.
2.
Shri M.K. Sharma, counsel for the respondent.
3.
It is submitted by the applicant’s counsel that the compliance has been made, therefore, no further action is required in this case.
4.
Looking to the entire record, it is found that the sufficient compliance has been made. Therefore, no further proceedings are required. Hence, contempt proceedings are dropped and the respondents are discharged from their liabilities. All the pending MA’s, if any, will be treated as disposed of.
(Dr. Sanjiv Kumar) (Justice B.K. Shrivastava)
Member (A) Member (J)
/Piyush/
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