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Judgment
5 paragraphs · 161 wordsL. Narasimha Reddy, J
This contempt petition is filed alleging that the respondents did not implement the directions issued by this Tribunal through its order dated 18.09.2015 passed in OA No.1622/2014. It was about extension of the benefit of MACP.
The respondents filed a compliance affidavit dated 01.10.2018. It is stated that individual cheques have also been handed over to the respective applicants, and that there is compliance of the order.
Learned counsel for the applicant submits that there are certain calculation errors, and some more amounts are due. We do not accept that contention straightway. However, we leave it open to the applicants to point out the calculation errors, if any. If there exist any calculation errors, the respondents shall take the same into account and correct it. On the other hand if the calculation was made properly, reply shall be given accordingly.
The CP is closed accordingly. There shall be no order as to costs.