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Judgment
By Justice Rajiv Joshi, Member (Judicial)
Heard Shri Sunil along with Shri Dev Prakash Sharma, learned counsel for the applicant and Shri K.P. Singh along with Shri Anil Kumar, learned counsel for the respondents.
Learned counsel for the respondents submits that the Union of India had filed Review Application No. 46 of 2024 against the order dated 20.03.2024 passed by this Tribunal in OA No. 301/2021, which was dismissed by this Tribunal vide order dated 22.10.2024. Thereafter, the Union of India preferred Writ Petition No. 16868/2025 before the High Court of Judicature at Allahabad, which was dismissed vide order dated 03.02.2026. Against the aforesaid order, the Union of India preferred SLP (Diary No. 48918/2026), Union of India & Ors. vs. Mohd. Shamim, before the Apex Court, wherein the Apex Court directed that the contempt proceedings be kept in abeyance till disposal of the appeal.
In view of the aforesaid order passed by the Apex Court directing that the contempt proceedings be kept in abeyance till disposal of the appeal, no further proceedings are called for in the present Contempt Petition at this stage. Accordingly, the present Contempt Petition is consigned to record. However, it is made clear that upon disposal of the aforesaid appeal, it shall be open to the applicant to seek revival of the present Contempt Petition, if so advised, in accordance with law. Notice issued to the respondents stands discharged at this stage. All pending M.As., if any, shall stand disposed of accordingly.