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Judgment
ORDER
By Hon'ble Mrs. Justice Vijay Lakshmi, Member (J) No one is present on behalf of the petitioner even in the revised call.
Sri N.P.Singh, learned counsel for respondents has appeared online through video conferencing.
We have heard the learned counsel for respondents and perused the record.
Learned counsel for respondents, while drawing our attention to the previous order sheet dated 15th June, 2021, submitted that vide aforesaid order, last opportunity was granted to the learned counsel for petitioner to argue/file objection, if any, against the compliance affidavit filed by the respondents. However, despite the last opportunity, no one has even appeared on behalf of the petitioner.
The respondents have already filed their compliance affidavit and have substantially complied the order dated 5th March, 2020 passed by this Tribunal. Therefore, in the wake of previous order CCP No.330/00015//2021 In O.A. No. 330/00157/2020 dated 15.6.2021 and for the reason that the order passed by this Tribunal, has been complied by the respondent concerned and a compliance affidavit has been filed , the instant contempt proceedings are liable to be closed.
Accordingly, the instant contempt proceedings stand closed and notice issued to the respondent stands discharged.
No order as to costs.
Hon'ble Mr. Devendra Chaurdhry, Member (Administrative) has consented to this order during virtual hearing.