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Tribunals and CommissionsDivision Bench(2024) 04 CAT CK 3576

Ashok Kumar vs Rajesh Sharma & Anr.

Central Administrative Tribunal, Jammu Bench, Jammu · Decided on 10 April 2024

HON’BLE JUDGES
Sanjeev Gupta, Judicial Member · B. Anand, Administrative Member
CASE NUMBER
Contempt Petition No. 61/26/2024 (Arising out of Original Application No. 37 of 2024)

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Judgment

4 paragraphs · 69 words

(Per: Mr. B. Anand, Administrative Member)

Compliance report stands filed by the respondents.

Exhibit reproduced from the original judgment
2.

In view of the compliance report filed by the respondents, nothing further survives in this contempt petition. Accordingly, the contempt proceedings are closed and the contempt petition is accordingly disposed of. However, the petitioner shall be at liberty to avail appropriate remedy as available to them under law.

3.

Rule of the Court stands discharged.