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Judgment
4 paragraphs · 122 wordsAjay Mohan Goel, J
By way of this Contempt Petition, petitioners had alleged willful disobedience of the order passed by learned Tribunal in O.A. No.84 of 2018, titled as Sahib Chand and others Versus Himachal Road Transport Corporation and another, decided on 08.01.2018.
I am not dwelling upon the actual order passed by learned Tribunal, for the simple reason that since last two occasions, whenever the matter has been listed, learned Counsel for the petitioners has not put in appearance to assist the Court.
In these circumstances, as it appears that the petitioners are not serious in pursuing the case, these contempt proceedings are ordered to be closed. Notices stand discharged. Pending miscellaneous applications, if any, also stand dismissed.