SUMNA DEVI Vs. PRADEEP SHARMA

JUDGEMENT

(1.) THE grievance of the petitioner is that respondents have violated the interim order passed by this court by relieving the petitioner. THE learned counsel appearing for the respondents submit that the relieving order was issued prior to the communication of the interim order and as soon as the interim order has been communicated to them, the petitioner has been re- admitted to duty at Dohra Nala. THE above submission is recorded. In view of above submission, we do not find any contemptuous conduct on the part of the respondents. THErefore, the contempt petition is closed.