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Geeta Chopra And Others vs Ajay Kumar And Others

Central Administrative Tribunal · Decided on 8 December 2020 · Citation: (2020) 12 CAT CK 0035

HON’BLE JUDGES
L. Narasimha Reddy, J · A. K. Bishnoi, Member (A)
CASE NUMBER
Contempt Petition No. 230 Of 2020 In Original Application No. 126 Of 2018
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Judgment

9 paragraphs · 154 words

L. Narasimha Reddy, J

1.

This contempt case is filed alleging that the respondents did not comply with the order dated 11.01.2018 passed by this Tribunal in OA No.

126/2018.

2.

We heard Sh. M.K. Bhardwaj, learned counsel for the petitioners and Sh. R.K. Sharma, learned counsel for the respondents.

3.

The direction in the OA was to consider the representation of the applicant and to take a decision in accordance with law within a period of three

months. It is brought to our notice by the learned counsel for the respondents that orders in compliance with the directions of this Tribunal were

passed on 06.04.2018. A copy thereof was also served upon the applicants thereafter.

4.

With this, the order in the OA has been complied with. If the applicant is not satisfied with the order passed on 06.04.2018, it shall be open for them

to pursue the remedies in accordance with law.