Tribunals and CommissionsDivision Bench(2021) 08 CAT CK 0454

Krishna & Ors. vs Sri Sujeet Kumar Jha & Anr.

Central Administrative Tribunal, Allahabad · Decided on 10 August 2021

HON’BLE JUDGES
Vijay Lakshmi, Member (Judicial) · Tarun Shridhar, Member (Administrative)
CASE NUMBER
Civil Misc. Contempt Petition No.330/00013/2018 in Original Application No. 330/01118/2002

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Judgment

7 paragraphs · 147 words

ORDER

By Hon'ble Mrs. Justice Vijay Lakshmi, Member (Judicial) Shri L.S. Kushwaha holding brief of Shri G.S. Mishra, learned counsel for the petitioners and P.K. Pandey, learned counsel for the respondents are present.

2.

Heard learned counsel for the parties and perused the record.

3.

Learned counsel for the respondents submitted that the order in respect of which this contempt proceeding is pending has been complied in letter and spirit. Therefore, he has prayed that the contempt proceedings may be closed.

4.

Learned counsel for the petitioners has fairly conceded that the order has substantially been complied and therefore the contempt proceeding may be closed.

5.

In view of the above, the instant contempt proceedings are liable to be closed and are closed and notice issued to the respondents stands discharged.

6.

All the MAs pending in this contempt petition are disposed of as having being infructuous.