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Judgment
3 paragraphs · 83 wordsL. Narasimha Reddy, J
1.
This contempt case is filed alleging that the respondents did not implement the Order dated 05.10.2020 passed in OA No.1443/2020. In the said order, the respondent No.2 was directed to pass orders on the representation of the applicant.
2.
Today, Mr. R.K. Jain, learned counsel for the respondents submits that an order has since been passed. Therefore, we close the Contempt Petition, leaving it open to the applicant to pursue remedies vis-à-vis the order passed by the respondents.