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Judgment
4 paragraphs · 105 words
Justice L. Narasimha Reddy, Chairman :
This contempt petition is filed alleging that the respondents did not implement the order dated 25.09.2019 in OA No. 564/2019.The direction in the OA was to consider the case of the applicants in regard to payment of HPCA/PCA, keeping in view the directions dated 27.02.2019 and OM dated 18.09.2019.
2.
Today, it is represented that the order dated 05.04.2021 was passed by the respondents in compliance with the direction issued in the OA.
3.
We, therefore, close the contempt case, leaving it open to the applicants to pursue the remedies vis-à-vis the order dated 05.04.2021, if they feel necessary.