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Judgment
4 paragraphs · 207 wordsVivek Singh Thakur, J
This petition has been filed for non compliance/disobedience of order dated 23.7.2018 passed by erstwhile H.P. State Administrative Tribunal in OA No. 4194 of 2018.
On 13.1.2023, learned counsel for the respondent had informed that the said order has been assailed by the Corporation by filing CWP No. 2837 of 2018, wherein vide order dated 17.10.2019, operation of order dated 23.7.2018 passed in Original Application No. 4194 of 2018 has been ordered to be stayed. On that date, it was claimed by learned counsel for the respondent-Corporation that CWP No. 2837 of 2019 stands decided and, therefore, time was granted to place on record final order passed in the said petition.
Learned counsel for the respondent submits that though petition has been decided, but the copy of final order is not available with her. Learned counsel for the petitioners has also endorsed allowing of Writ Petition preferred by the Corporation against the interim order dated 23.7.2018. Present contempt petition has been filed for defiance/non-compliance of interim order dated 23.7.2018, which stands set aside by the High Court in the aforesaid Writ Petition. Therefore, nothing survives to be adjudicated in this petition and the same is closed and disposed of accordingly.