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Judgment
Sanjeev Kumar, J
1 This is a petition for initiating contempt proceedings against the respondents for willful disobedience and non-compliance of the judgment dated 02.07.2013 passed in OWP No. 901/2013 whereby a direction was issued to the respondents to consider the claim of the petitioner in accordance with law within a period of two months.
2 On being put on notice, the respondents have filed the compliance report and have also placed on record a consideration order bearing No. 247/49/BDOR/19-20 dated 23-07-2019 whereby the claim of the petitioner for payment has been considered and it has been decided that the payment to the petitioner shall be released as per the site verification by the concerned Junior Engineer. It is also observed that there is no launching work done as yet and, therefore, the claim of the petitioner is superfluous.
3 Be that as it may, in view of the compliance report filed and the consideration order dated 23.07.2019 placed on record, no case for initiating contempt proceedings is made out. Accordingly, the contempt proceedings are closed.