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Judgment
Hon’ble Mr. R.N. Singh, Member (J)
In the present C.P. willful disobedience of the directions of the Tribunal contained in order dated 16.03.2026 is alleged. Paragraph 7 of the said order reads as under:-
“7.In the facts and circumstances, with the consent of the learned counsels for the parties, the O.A. is disposed of at this very stage with direction to the respondents to consider the applicant’s aforesaid representation and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and preferably within a period of two weeks from today.”
In response to notice, the respondents have filed a compliance affidavit on 12.10.2026. Learned counsel for the respondents by referring to the assertions made therein submits that the directions of the Tribunal have been fully complied with and a report to this effect has also been filed by way of an affidavit. With the said affidavit, the respondents have annexed an order dated 12.09.2026 purported to have been passed in compliance with the directions of the Tribunal.
We have perused the same. We are satisfied with the compliance made.
In view of the above, the C.P. is closed and the notices are discharged. However, the petitioner shall be at liberty to agitate his surviving grievances, if any, in accordance with law.
There shall be no order as to costs.