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Judgment
3 paragraphs · 89 wordsSh. V. Ajay Kumar, J
1.
When this matter was taken up for hearing, learned counsel for the applicant submits that the order of the Tribunal has been fully complied with.
2.
In the circumstances and in view of the substantial compliance of the orders of this Tribunal, the CP is closed. Notices issued to the alleged contemnors are discharged. The petitioners, however, are at liberty to avail their remedies, in accordance with law, if they are still aggrieved with the orders now passed by the respondents. No costs.