MEENAKSHI RAWAT Vs. BHUPINDER KAUR AULAKH

JUDGEMENT

(1.) Learned Standing Counsel has apprised the Court that the order passed by Writ Court has been set aside by Division Bench of this Court in Special Appeal No. 27 of 2019 and other connected Appeals. Copy of the judgment rendered by Division Bench of this Court in those Appeals is produced in Court today, which are taken on record.

(2.) In view of statement so made by learned Standing Counsel, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.