AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 56 words
Per: Justice Sunil Thomas, Judicial Member
When the matter was taken up, both sides submitted that the order has been fully complied with. This is recorded. Accordingly, the C.P is closed. No costs.
List of Annexures in C.P No.39/2024
Annexure P1- A true copy of the order passed by this Tribunal in OA 127/2021 dated 04.1.2024.