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Tribunals and CommissionsDivision Bench(2021) 07 CAT CK 0450

K K Bhola Thr Legal Heir Anil Kumari vs Pramod Chandra Mody & Ors.

Central Administrative Tribunal, Chandigarh · Decided on 6 July 2021

HON’BLE JUDGES
Suresh Kumar Monga, Member (J) · Rakesh Kumar Gupta, Member (A)
CASE NUMBER
CONTEMPT PETITION NO. 060/00071/2013 IN ORIGINAL APPLICATION No.060/1298/2011

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Judgment

5 paragraphs · 119 words

Per: SURESH KUMAR MONGA, MEMBER (J):

1.

At the very outset, Sh. K.K. Thakur, learned counsel for the respondents submitted that the order dated 06.07.2012 passed in O.A. No. 1298/PB/2011 has been fully complied with and, therefore, nothing survives in the present contempt petition.

2.

The fact as stated by Sh. Thakur has not been disputed by Sh. Manohar Lal, learned counsel for the petitioner.

3.

Accordingly, the contempt petition is disposed of having been rendered infructuous. Rule of the Court is discharged.

4.

Since the contempt petition itself has been disposed of having been rendered infructuous, therefore, nothing survives in pending misc. applications no. 060/1087/2013, 060/1172/2013 and 060/1342/2021 and those are also disposed of having been rendered infructuous.