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Dr. George Mathew And Ors vs Anshu Prakash And Ors

Central Administrative Tribunal · Decided on 7 January 2019 · Citation: (2019) 01 CAT CK 0134

HON’BLE JUDGES
L. Narasimha Reddy, J · Pradeep Kumar, Member (A)
RESULT
Disposed Off
CASE NUMBER
Contempt Application No. 80 Of 2018, Original Application No. 251 Of 2017, Miscellaneous Application No. 4735 Of 2018
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Judgment

4 paragraphs · 126 words

L. Narasimha Reddy, J

1.

This contempt case is filed alleging that the respondents did not implement the order dated 08.02.2017 passed by this Tribunal in OA No.251/2017.

2.

This case has undergone several adjournments. Today, it is reported that the order passed by this Tribunal in OA No.251/2017 is the subject matter of Writ Petition No.3865/2018 and batch and that the Hon'ble Delhi High Court has directed that no coercive steps shall be taken for implementation of the order in the OA.

3.

In this view of the matter, we close the contempt case leaving it open to the petitioner herein to pursue their remedies depending upon the outcome of the Writ Petition in the High Court. There shall be no order as to costs.