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Tribunals and CommissionsDivision Bench(2020) 12 CAT CK 0701

Mange Ram Sharma & Ors. vs Anshu Prakash & Ors.

Central Administrative Tribunal, New Delhi · Decided on 14 December 2020

HON’BLE JUDGES
L. Narasimha Reddy, Chairman · Mohd. Jamshed, Member (A)
CASE NUMBER
CP No. 247/2020 in O.A. No. 978/2020

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Judgment

4 paragraphs · 126 words

Justice L. Narasimha Reddy, Chairman:

This contempt case is filed alleging that the respondents did not implement the order dated 17.08.2020 passed in OA No. 978/2020. The direction issued in the OA is that the respondents shall dispose of the representations submitted by the applicants within a period of two months.

2.

Today, Shri Manish Kumar, learned counsel for the respondents submits that he respondents passed an order dated 02.11.2020 on the representations submitted by the applicants and thereby, the order in the OA stood complied with.

3.

Taking note of this fact, we close the Contempt Petition leaving open to the applicants to pursue the remedies in case they are not satisfied with the order dated 02.11.2020. There shall be no order as to costs.