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17.08.2012

(PP)

CPAN 357 of 2012

in

W. P. 1481 (W) of 2011

Mr. Sanjay Ghosh,

Mr. Hiranmoy Paik

.....for the applicant/petitioner. Re : CPAN 357 of 2012

At the time of hearing of the matter, the learned advocate appearing on behalf of the applicant/writ petitioner submits on instruction that during the pendency of the contempt application, his client has been favoured with an appointment in compliance with this Court's order dated 12th May, 2011, passed in W. P. 1481 (W) of 2011.

In view of such submission made on behalf of the applicant/writ petitioner, no further order is required to be passed in the instant contempt application, which stands disposed of accordingly.

(Biswanath Somadder, J.)