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Judgment
Battu Devanand, J
This Contempt Case is filed complaining willful disobedience of the respondents in complying the order dated 14.09.2022, in Writ Petition No.27866 of 2022.
While disposing the Writ Petition this Court directed the respondents to pay the principal amount of the bill raised by the petitioner within a period of four weeks.
During the course of the hearing the learned counsel for the petitioner submits that the order of the court is complied with by clearing the bills of the petitioner on 02.03.2023 and the petitioner received the payment.
Learned counsel for the petitioner submits that there is a delay of nearly 06 months in complying the order of this Court.
In the affidavits filed by the respondents, they tendered unconditional apology for the delay occurred in implementing the order of the Court.
Considering the facts and circumstances of the case in the considered opinion of this Court, it is appropriate to accept the unconditional apology tendered by the respondents for the delay occurred in implementing the order of the Court.
Accordingly, this Contempt Case is closed. No costs.
As a sequel, miscellaneous applications pending in this contempt case shall stand closed.