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Judgment
3 paragraphs · 103 wordsL. Narasimha Reddy, J
This contempt case is filed alleging that the respondent did not comply with the orders of this Tribunal, dated 06.04.2018 in O.A. No.1052/2017. Today, it is reported that the respondent filed W.P. (C) No.9480/2018 before the Hon'ble Delhi High Court challenging the order of the Tribunal and vide order dated 20.11.2018, the High Court has stayed the proceedings in the contempt case.
In view of the same, the contempt case is closed, leaving it open to the applicant to pursue further remedies, depending upon the outcome of the W.P. There shall be no order as to costs.