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Judgment
4 paragraphs · 91 words
K.N. Srivastava, Member (A)
1.
This Contempt Petition is filed against the alleged non- compliance of an interlocutory order dated 23.2.2017 passed by the Tribunal in OA 4289/2015.
2.
Shri K.M. Singh, learned counsel for respondents, submits that the ibid OA has finally dismissed by the Tribunal vide Order dated 16.2.2018; a copy of which has been placed on record by him.
3.
We have perused the Order dated 16.2.2018. In view of this Order, the Contempt Petition has become infructuous. Dismissed as such. Notices issued to the respondents are discharged.