Central Administrative Tribunal - Allahabad
Krishna vs Sri Sujeet Kumar Jha Drm Ner on 10 August, 2021
CCP No. 330/00013/2018 in OA No.1118/2002
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Allahabad, this the 10th day of August 2021
Civil Misc. Contempt Petition No.330/00013/2018
in
Original Application No. 330/01118/2002
Hon'ble Mrs. Justice Vijay Lakshmi, Member (Judicial)
Hon'ble Mr. Tarun Shridhar, Member (Administrative)
1. Krishna, son of Nagina Chaudhary, Resident of Village Chochi, Post
Hathuwa Semrawn, District Gopalganj (Bihar).
2. Chandrama Chaudhary, son of Jewat Chaudhary, Resident of Chonchali,
Post Hathuwa Semrawn, District Gopalganj (Bihar).
3. Hari Shankar Yadav, son of Sri Suraj Yadav, Resident of village Wari
Dewaria, Post Hathuwa, District Gopalganj (Bihar).
. . .Petitioners
By Advocate : Shri G.S. Mishra
VERSUS
Sri Sujeet Kumar Jha, Divisional Rail Manager, North East Railway Varanasi.
. . .Respondents
By Adv: Shri P.K. Pandey
ORDER
By Hon'ble Mrs. Justice Vijay Lakshmi, Member (Judicial) Shri L.S. Kushwaha holding brief of Shri G.S. Mishra, learned counsel for the petitioners and P.K. Pandey, learned counsel for the respondents are present.
2. Heard learned counsel for the parties and perused the record.
3. Learned counsel for the respondents submitted that the order in respect of which this contempt proceeding is pending has been complied in letter and spirit. Therefore, he has prayed that the contempt proceedings may be closed. Page 1 of 2
CCP No. 330/00013/2018 in OA No.1118/2002
4. Learned counsel for the petitioners has fairly conceded that the order has substantially been complied and therefore the contempt proceeding may be closed.
5. In view of the above, the instant contempt proceedings are liable to be closed and are closed and notice issued to the respondents stands discharged.
6. All the MAs pending in this contempt petition are disposed of as having being infructuous.
(Tarun Shridhar) (Justice Vijay Lakshmi)
Member(Administrative) Member(Judicial)
RKM/
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