Tribunals and CommissionsDivision Bench

Sandeep Kumar Singh, S/o Sri Ramesh Kumar Singh & Ors. vs Neelam Shami Rao, (C.P.F.C.), Central Provident Commissioner, Bhavishya Nidhi Bhawan, Head Office, 14 Bhikaji Cama Place, New Delhi 110066 & Ors.

Central Administrative Tribunal · Decided on 12 July 2024 · Citation: (2024) 07 CAT CK 0021

HON’BLE JUDGES
Om Prakash VII, Member (J) · Mohan Pyare, Member (A)
CASE NUMBER
Civil Miscellaneous Contempt Application No. 330, 00024 Of 2024 In Original Application No. 1462 Of 2017

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Judgment

5 paragraphs · 96 words

Om Prakash-Vii, Member J

1.

Heard Shri S.K. Kushwaha holding brief of Shri Ashutosh Diwakar, learned counsel for the petitioner and Shri Ashish Jaiswal, learned counsel for the respondents.

2.

Learned counsel for the respondents states that order of the Tribunal dated 06.02.2023 passed in OA No. 1462 of 2017 has been fully complied with and CCP has been rendered infructuous.

3.

Learned counsel for the applicant is agreed to this fact.

4.

Since order of the Tribunal has been complied with, contempt proceeding is dropped. Notices issued are discharged. All pending MAs are disposed of.