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Judgment
4 paragraphs · 94 wordsL. Narasimha Reddy, J
1.
This contempt case is filed alleging that the respondents did not implement the directions issued by this Tribunal on 15.05.2015 in OA No.2477/2014. The respondents filed compliance affidavit stating that they have complied with the directions of the Tribunal and an order has been passed in favour of the applicant, as regards, entitlement of the payment.
2.
Accordingly, the CP is closed. In case the applicants are entitled for further relief, it shall be open to them to pursue the remedies independently.
There shall be orders as to costs.