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Judgment
5 paragraphs · 84 wordsL. Narasimha Reddy, J
1.
This contempt case is filed alleging that the respondents did not implement the order dated 13.10.2020 passed in O.A. No.1515/2020. The direction
in the O.A. was to pass orders on the representation of the applicant within a fixed time.
2.
Today, it is represented that the respondents passed an order on 23.03.2021, disposing of the representation of the order by passing an order.
3.
With that, the order in the O.A. stands complied with. The contempt petition is closed.