RAMESH CHANDRA JOSHI Vs. VIBHAPURI DAS

JUDGEMENT

(1.) HEARD Sri M. S. Chauhan, learned counsel for the petitioners and Sri K. P. Upadhaya, learned Additional C. S. C for the State-respondents.

(2.) LEARNED Additional C. S. C made a statement at bar that the order has been complied with. It has been mentioned in the compliance affidavit that the representation of the petitioner was decided by the respondent vide order dated 10-8-2007, the copy of the order has been annexed as Annexure S. CA-1 to the compliance affidavit of respondent No. 2

(3.) IN view of the fact that the order has been complied with, the contempt petition is dismissed. Notices are hereby discharged