- (1.) The Contempt Petition is dismissed in terms of the signed order.
(2.) Rule is discharged.
(3.) So far as the record of the Contempt Petition is concerned, it shall remain which Original Suit No. 2 of 1997 as there are certain documents which may require reference in O.S. 2 of 1997. I.A. No. 1 in O.S. 1/97 and I.A. Nos. 1, 8 & 9 in O.S. 2/97;