AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 183 wordsOm Prakash VII, Member (J)
Shri Sunil, holding brief of Shri Ashish Srivastava, learned counsel for the petitioners and Shri Chakrapani Vatsyayan, learned counsel for the respondents, are present.
The instant contempt petition vide no. 86 of 2024 was filed alleging willful disobedience and non-compliance of the order dated 02.11.2023 passed by this Tribunal in Original Application No. 932 of 2023.
At the outset, Shri Sunil, holding brief of Shri Ashish Srivastava, learned counsel for the petitioner submits that substantial compliance of the order of the Tribunal has been made and therefore the proceedings of the instant contempt petition may be closed.
Learned counsel for the respondents does not dispute the above submission of Shri Sunil.
Accordingly, in view of the statement given by Shri Sunil, holding brief of Shri Ashish Srivastava, learned counsel for the petitioners that full and substantial compliance of the directions given in the judgment dated 02.11.2023 has been made by the respondents, the proceedings of the instant contempt petition are closed and notices are discharged.
All associated MAs stand disposed of accordingly.