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Judgment
4 paragraphs · 151 wordsAjay Mohan Goel, J
Learned counsel for the petitioner informs the Court that no instructions are coming forth from the petitioners.
Learned Additional Advocate General states that even otherwise there is no willful breach of the order passed by learned erstwhile Himachal Pradesh Administrative Tribunal, in O.A. No.2905 of 2015, as alleged in the petition, because in terms of the order which was passed by learned Tribunal, the competent authority has already passed the appropriate orders. He has drawn the attention of the Court to Annexure R-1, appended with the reply of the respondents, perusal whereof demonstrates that vide Annexure R-1 (order dated 11.07.2017), the competent authority has passed an order in compliance to the direction passed by learned Tribunal.
Therefore, as this Court does not finds that there is any willful breach of the order passed by learned Tribunal, these contempt proceedings are closed. Notice stands discharged.