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Judgment
6 paragraphs · 103 words
Tarun Shridhar, Member (A)
1.
We have joined this Division Bench online through video conferencing.
2.
Heard Shri Vinod Kumar, learned counsel for the petitioner and Shri Amit Kumar Rai, learned counsel for the respondents.
3.
Learned counsel for the respondents submits that he has filed an affidavit of compliance demonstrating compliance of the interim order passed by this Tribunal in the pending OA No.790 of 2021.
4.
Learned counsel for the petitioner expresses satisfaction with the statement made by learned counsel for the respondents.
5.
In view of the above, the contempt proceedings are closed. Notices issued to the respondents are discharged.