Central Administrative Tribunal - Allahabad
Smt Prabhawati Devi vs A K Bajpai,Cgm,Bsnl,Meerut on 27 February, 2023
Open Court
Central Administrative Tribunal, Allahabad Bench,
Allahabad
This the 27th day of February, 2023
Hon'ble Mr. Justice Om Prakash VII, Member (J)
Hon'ble Dr. Sanjiv Kumar, Member (A)
Civil Contempt Application No. 188 of 2019
Arising out of
Original Application No. 1446 of 2011
Smt. Prabhawati Devi aged about 72 years Wife of late Manbodh Singh
Yadav R/o Village Murawar, P O - Mahpur District - Ghazipur (UP)
........... Petitioner
By Advocate: Shri Yashpal Yadav
Versus
Shri A K Bajpai, The Chief General Manager, Bharat Sanchar Nigam
Limited, UP (West) Telecom Circle, Shashtri Nagar Telephone
Exchange, Meerut (UP)
.......... Respondents / Opposite Parties
By Advocate: Shri D S Shukla
ORDER
None present for the petitioner. Shri D S Shukla, learned counsel for the respondents, is present.
2. Referring to his affidavit of compliance dated 19.03.2020, learned counsel for the respondents submits that directions issued to the respondents vide order dated 13.08.2018 passed in OA No. 1446 of 2011 have been substantially complied with. Thus, he prays that the instant contempt petition is liable to be closed.
3. Although none present for the petitioner, in view of the submissions of the learned counsel for the respondents and a perusal of the compliance affidavit dated 19.03.2020, the Tribunal is of the view that its order passed in OA No. 1446 of 2011 has been complied with and 2 thus, the instant contempt petition is liable to be closed and is accordingly, closed and notices are discharged.
5. All associated MAs stand disposed of accordingly.
(Dr. Sanjiv Kumar) (Justice Om Prakash VII)
Member (A) Member (J)
(Ritu Raj)