ASAMBER SINGH Vs. MEERA HANDA

JUDGEMENT

(1.) Mr. Pankaj Chatirvedi, learned counsel appearing for the opposite parties submits that this contempt petition has been filed for enforcement of interim order dtd. 15/6/2020 passed by Writ Court in WPSS No. 555 of 2020 and now the said writ petition, in which that interim order was passed, itself has been dismissed.

(2.) Mr. T.P.S. Takuli, learned counsel for the petitioner does not dispute the submission made by learned counsel for the opposite parties.

(3.) Accordingly, the Contempt Petition is dismissed. Notices issued to the opposite parties are hereby discharged.