NARENDRA KUMAR VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the respondents submits that due compliance of the order, non-compliance whereof has been alleged, has been made.

(2.) Learned counsel for the petitioner does not dispute the aforesaid fact.

(3.) In view of the aforesaid and in view of the unconditional apology tendered by the respondents in the reply, this Court is not inclined to continue with the present contempt proceedings.