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Judgment
4 paragraphs · 93 words@
V. Ajay Kumar, J
1.
When this matter was taken up for hearing, learned counsel for the respondent submits that they have fully complied with the orders of this Tribunal.
2.
In the circumstances and in view of the substantial compliance of the orders of this Tribunal, the CP is closed. Notice issued to the alleged contemnor is discharged. The petitioner is however at liberty to avail his remedies, in 2 CP-292/18 in OA-1634/12 accordance with law, if he is still aggrieved with the orders now passed by the respondents. No costs.