AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 62 words
BY THE COURT:
Learned counsel for the applicant submits that the order passed by this Tribunal dated 31.05.2019 in O.A. No. 335/2018 has been complied with.
2.
In view of the statement made by learned counsel for the applicant nothing survives in the Contempt Petition No. 182/2019 and the contempt proceeding is dropped.
3.
The respondents are discharged from notice of contempt.