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Tribunals and CommissionsDivision Bench(2018) 09 CAT CK 0572

Amiya Kumar Jena vs Sh. G. Mohan Kumar & Anr.

Central Administrative Tribunal, Principal Bench · Decided on 24 September 2018

HON’BLE JUDGES
L. Narasimha Reddy, Chairman · Aradhana Johri, Member (A)
CASE NUMBER
CP No.72/2017 OA No.4049/2012

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Judgment

3 paragraphs · 65 words

Justice L. Narasimha Reddy, Chairman:

This contempt case is filed alleging that the respondents have not implemented the order dated 16.05.2016 passed in OA No.4049/2012.

2.

Today, it is brought to our notice that the respondents filed W.P. (C) No.1688/2017 in the Hon’ble High Court, and learned counsel for the applicant has undertaken not to press the contempt petition. Therefore, the Contempt Petition is closed.