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Judgment
PER: JUSTICE S. SUJATHA, MEMBER (J)
This Contempt Petition is filed by the petitioner alleging breach and wilful disobedience of the order dated 06.04.2023 passed by this Tribunal in OA No. 397/2021.
Learned counsel appearing for the respondents has filed compliance affidavit along with the copy of the OM dated 07.09.2026 and the bank transaction slip evincing the payment particulars in favour of the petitioner in compliance with the orders passed by this Tribunal in OA No. 397/2021 dated 06.04.2023.
The same is taken on record.
Learned counsel for the petitioner acknowledging the same, submits that Contempt Petition may be closed.
The said submission is placed on record.
For the aforesaid, contempt proceedings are dropped.
Resultantly, Contempt Petition stands closed; Notices are discharged.
No order as to costs.