- (1.) This contempt application has been preferred against noncompliance of the order passed by this Court dated 30th July, 2012 in W.P. (S) No. 3783 of 2009.
(2.) Learned counsel for the State submitted that now the respondents have already passed an order dated 15th April, 2013, which is at AnnexureA to the counter affidavit filed by the State.
(3.) In view of these submissions and looking to the order passed by the respondents dated 15th April, 2013 at AnnexureA to the counter affidavit filed by the respondents, there is no willful disobedience by the respondents of the order passed by this Court. Hence, this contempt application is, hereby, dismissed.;