KAWARLAL AND CO Vs. SANJAY KUMAR

JUDGEMENT

(1.) HEARD the learned Senior counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) IN view of the order passed by this Court, in M.P.No.2 of 2011, in W.P.No.6115 of 2011, since, no further orders are necessary in the contempt petition, the contempt petition stands closed. No costs. Consequently, connected Sub application No.181 of 2011 is closed.