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Judgment
4 paragraphs · 85 words
Mr. Justice L. Narasimha Reddy:
This contempt case is filed alleging that the respondents did not implement the Order dated 22.10.2020 passed in OA No.153/2020. Today, it is represented that the respondents have filed Writ Petition(C) No.2176/2021 and the Hon’ble High Court of Delhi has stayed the operation of the Order in the OA.
2.
We, therefore, close the contempt case, leaving it open to the applicant to pursue the remedies depending upon the outcome of the Writ Petition.
Pending MA shall stand disposed of.