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Judgment
3 paragraphs · 82 words
Justice L. Narasimha Reddy, Chairman :
This contempt petition is filed alleging that the respondents did not implement the order dated 23.11.2020 in OA No. 2989/2016. The direction in the OA was to pass an order on the representation made by the applicant. The respondents passed an order dated 24.03.2021 and thereby have complied with the order in the OA.
2.
Hence, this Contempt case is closed, leaving it open to applicant to work out the remedies vis-à-vis the order dated 24.03.2021.