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Judgment
4 paragraphs · 59 words
Justice L. Narasimha Reddy:
This Contempt Case is filed, alleging that the respondents did not implement the order dated 08.01.2020 in OA No.1325/2015.
2.
Today, it is reported that the respondents issued an order of appointment to the applicant on 26.10.2020. This is not disputed by the learned counsel for the applicant.
3.
Hence, the Contempt Case is closed.
