AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 85 words
Justice L. Narasimha Reddy, Chairman:
This CP is filed alleging that the respondents did not implement the order dated 03.01.2020 in OA No. 3664/2019.
2.
Today, it is represented that the respondents filed a Writ Petition against the order in the OA and the Hon’ble High Court of Delhi stayed the operation of the same vide its interim order.
3.
We, therefore, close the Contempt Case, leaving it open to the parties to work out their remedies, depending upon the outcome of the Writ Petition.