T.C.D. Sekhar, J
1. It is represented by the learned Government Pleader appearing for respondents that, the order under Contempt Case is complied with and compensation amounting to Rs.18,15,000/-has been credited into the account of the petitioner.
2. The counsel for the petitioner confirmed the same.
3. In the circumstances nothing survives to be adjudicated in the contempt case and accordingly the same is closed.
There shall be no order as to costs. As a sequel, all pending miscellaneous petitions, if any, shall stand closed.
