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
4 paragraphs · 114 wordsAjay Mohan Goel, J
Learned Counsel for the petitioner was contacted for the purpose of video conference, however, he has stated that he will not be in a position to attend video conference.
Be that as it may, learned Additional Advocate General while referring to the reply filed to this petition submits that there is no willful disobedience of the order passed by learned Erstwhile Tribunal and the directions issued by learned Tribunal stood complied with in letter and spirit.
Having heard learned Additional Advocate General, as this Court is satisfied that the order passed by learned Tribunal stands complied with by the respondents, accordingly, this petition is closed. Notice discharged.