CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Kamlesh Rani Bhatla vs Vijay Kumar Dev & Others

Central Administrative Tribunal · Decided on 26 February 2021 · Citation: (2021) 02 CAT CK 0133

HON’BLE JUDGES
L. Narasimha Reddy, J · Mohd. Jamshed, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 15 Of 2021 In Original Application No. 4588 Of 2015
Ask AI about this case

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

4 paragraphs · 106 words

L. Narasimha Reddy, J

1.

This Contempt Petition is filed alleging that the respondents did not implement the order dated 20.03.2017 passed in OA No. 4588/2015 by this Tribunal.

2.

It is stated that the Writ Petition filed by the respondents against the order of the Tribunal was dismissed by the Hon'ble High Court. Learned counsel for the respondents, further, submitted that an SLP was filed challenging the order of the Hon'ble High Court and the same was stayed.

3.

We, therefore, close the Contempt Petition leaving it open to the applicants to pursue the remedies in accordance with law depending upon the outcome of SLP.