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Judgment
10 paragraphs · 156 wordsL. Narasimha Reddy, J
MA 980/2021
This Application is filed with a prayer to pre-pone the date of hearing of the OA. For the reasons stated therein, the same is allowed and the OA is
taken up for hearing today itself.
CP No. 14/2020
This contempt case is filed alleging that the respondents did not implement the order dated 28.08.2O18 in OA No.2450 /2014. The direction in the
OA was to pass orders on the representation of the applicant dated 23.01.2013 within a period of three months from the date of the order.
In compliance thereof, the respondents have passed an order dated 26.11.2018. Learned counsel for the applicant submits that the order dated
26.11.2018 has not been furnished to him. Learned counsel for the respondents undertakes to furnish the order today itself.
We, therefore, close the contempt case, leaving it open to the applicant to pursue the remedy vis-a-vis order dated 26.11.2O18.