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Judgment
Sonia Gokani, J
Seeking compliance of the directions dated 04.02.2019 in Special Civil Application No. 2052 of 2019, this application for contempt was preferred. Paragraph No.6 are the directions, which deserve reproduction:-
"6. In view of the above statement, the present peti- tion is disposed of with following direction :-
"The respondents are hereby directed to complete the inquiry as early as possible, preferably within a peri- od of five months from today. No further time shall be granted beyond the period of five months. If the in- quiry is not completed within a period of five months from today, the order dated 25.9.2013 shall stand vacated."
The Affidavit-in-reply filed for and on behalf of respondent No.1 indicates that compliance report has already been prepared and further actions pursuant thereto have been carried out. There being compliance, this application stands disposed of. Soft copy of the report, if not already in public domain, shall be shared with the applicant since it runs into 6000 pages. And, even otherwise, present time would demand leaning towards soft copies only.
Any further recourse, if the applicant seeks to initiate on the basis of the said report, it shall be open for it to so do it.