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
10 paragraphs · 129 wordsP. Madhavan, Member J
This contempt petition is filed for non-implementation of the order passed by this Tribunal on 31st August, 2017 in the above OA No. 180/413/2017.
When the matter came up for hearing, it was submitted that the order of this Tribunal in the above OA was set aside by the Hon'ble High Court in
OP(CAT) No. 65 of 2018 (Z) dated 2nd February, 2021.
Therefore, in view of the above the contempt petition is closed. Notices discharged.
Contempt Petition No. 180/00033/2018 in Original Application No. 180/00413/2017 PETITIONER'S ANNEXURES Annexure P1 - Photo copy of the
order dated 31.8.2017 in OA 180/00413/2017 of this Hon'ble Tribunal. Annexure P2 - Photo copy of the representation dated 26.01.2018 of the 2nd
respondent.
RESPONDENTS' ANNEXURES Nil
-x-x-x-x-x-x-x-x-