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Judgment
4 paragraphs · 76 words
Mr. Justice L. Narasimha Reddy:
This Contempt Petition is filed, alleging that the respondents did not implement the interim order dated 18.03.2020 in OA No.538/2020.
2.
Today, it is represented that the respondents filed a Writ Petition against the said order and the Hon’ble Delhi High Court has stayed it.
3.
Therefore, the Contempt Case is closed. It is left open to the applicant to work out remedies, depending upon the outcome of the Writ Petition.