AI Structured Summary
Not yet generated for this judgment
Judgment
By Hon’ble Mr. Rajnish Kumar Rai, Member (Judicial)
Mr. Shubhasis Halder, learned counsel for the petitioner, and Ms. Seema Srivastava, learned counsel for the respondent, are present and heard.
At the outset, learned counsel for both the parties submit that the order passed by this Tribunal has been duly complied with.
In view of the submissions made by learned counsel for both the parties, we are of the opinion that the directions contained in the order dated 07.11.2025 passed in O.A. No. 1066 of 2025 have been substantially complied with. In the facts and circumstances of the case, no wilful or deliberate disobedience of the order passed by this Tribunal is made out.
Accordingly, no case of civil contempt is made out. The contempt proceedings are, therefore, dropped, and the notice issued to the respondent stands discharged.
All pending M.As., if any, also stand disposed of. There shall be no order as to costs.