DEENA NATH GAUTAM Vs. SUVARDHAN SHAH

JUDGEMENT

(1.) HEARD Sri S. S. Yadav, learned counsel for the petitioner and Sri K. P. Upadhyay, learned Additional C. S. C. for the respondent.

(2.) LEARNED Additional C. S. C for the respondent made a statement at bar that the order had been complied with. The compliance order has been filed by the respondent along with affidavit of compliance contained in annexure No. 1 to the affidavit.

(3.) IN view of the fact that the order had been complied with, the contempt petition is dismissed. Notices are hereby discharged. All applications stands disposed of accordingly.