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Judgment
Justice L. Narasimha Reddy :-
The applicants filed OA No.2873/2015 seeking certain reliefs. The OA was disposed of on 31.10.2019 quashing the order impugned in the OA and directing the respondents to pass fresh order on the representation submitted by the applicants within two months.
This contempt case is filed stating that the respondents did not comply with the order passed by this Tribunal.
The respondents filed the compliance affidavit stating that the respondents have passed an order on 30.09.2020.
Heard Shri Yogesh Sharma, learned counsel for the applicants and Shri S.M. Arif, learned counsel for the respondents.
Since the respondents have passed an order on 30.09.2020,on the representation of the applicants. Thereby, the direction issued by this Tribunal in the OA dated 31.10.2019, stands complied with. If the applicants still have any grievance, it shall be open to them to pursue the remedies in accordance with law. No costs.