Abhinava Upadhya, J. - (1.) RESTORED to its original number vide order of date passed on C.M. Application No.50494 of 2009. On merit, learned counsel for the respondent states that in pursuance to the order of this Court dated 12.2.2009, the claim of the petitioner has been decided and it has also been informed to the Court that the petitioner has also preferred a writ petition challenging the order passed in pursuance to the order of this Court. Since the order of this Court has been complied with, no cause of action survives. The contempt petition is dismissed. Notices, if any, are discharged.;