Central Administrative Tribunal - Delhi
Pratiraksha Shramik Sangh Through Its ... vs Sri Sharad Kumar Yadav, Gm, Opto ... on 13 April, 2022
OPEN COURT
CENTRAL ADMINISTRATIVE TRIBUNAL,
ALLAHABAD BENCH, ALLAHABAD
*****
th
(This the 13 Day of April, 2022)
Hon'ble Mr. Tarun Shridhar, Member (A)
Hon'ble Ms. Pratima K. Gupta, Member (J)
CIVIL CONTEMPT PETITION NO. 331/00014 OF 2022.
In
ORIGINAL APPLICATION NO. 331/00909 of 2021.
1. Pratiraksha Shramik Sangh, OPTO Electronics Factory, Raipur,
Dehradun (Uttarakhand), through its General Secretary Avinash
Kant, aged about 58 years, S/o Shrikant Sharma, posted as
MCM (Personal No. 500291) R/o 53/11-4, Rajpur Road,
Dehradun 248001.
2. Anil Kumar, aged about 54 years, S/o Late Bali Ram, Posted as
MCM (Personal No. 500497) R/o Shiv Girdhar Nikunj Colony,
Sahastradhara Road, Dehradun 248001.
................ Petitioners
By Advocate: Shri Ashok Kumar Singh/Smt Rekha Singh
Versus
Shri Sharad Kumar Yadav, General Manager, Opto Electronics
Factory, Raipur Dehradun 248008.
..... ............. Respondent
By Advocate: Shri T.C. Agarwal
ORDER
By Hon'ble Mr. Tarun Shridhar, Member (A) We have joined the Division Bench online through video conferencing.
Page No. 2
2. Shri Ashok Kumar Singh, learned counsel for the petitioners and Shri T.C. Agarwal, learned counsel for the respondents are present.
3. Learned counsel for the respondents submits that order passed by the Tribunal in OA No. 331/909/2021 has been complied with and he has filed affidavit of compliance to this effect.
4. Learned counsel for the petitioners testifies to the statement made by the learned counsel for the respondents and expresses satisfaction over the action taken by them for implementing the orders passed by the Tribunal in OA No. 331/909/2021.
5. In view of the categorical submission of the learned counsel for the parties, the instant contempt proceedings are closed and the notice is discharged.
(Pratima K.Gupta) (Tarun Shridhar)
Member (J) Member-A
Manish/-