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Central Administrative Tribunal - Allahabad

S M Nomaan vs Smt Mercy Epao, Chairman Cum Managing ... on 24 May, 2023

                                                   CP No. 26 of 2023




                                                     Open Court


             CENTRAL ADMINISTRATIVE TRIBUNAL
                   ALLAHABAD BENCH
                       ALLAHABAD.

Allahabad this, the 24th    day of May, 2023

Contempt Petition No.26 of 2023.
in
Original Application No. 93 of 2023

Hon'ble Mr. Justice Om Prakash VII, Member (Judicial)
Hon'ble Mr. Mohan Pyare, Member (Administrative)

S.M. Nomaan, aged about 59 years, Son of Late S.M. Sami,
Resident of NSIC, Transit House, Udhyog Nagar, Naini, Allahabad.

                                                    . . .Applicant


By Advocate : Shri Dharmendra Tiwari

                           VERSUS


   1.     Smt. Mercy Epao, Chairman-Cum-Managing Director,
          National Small Industries Corporation Limited, NSIC
          Bhawan, Okhla Industrial Estate, New Delhi - 110020.
   2.     Mr. Sunil Tyagi, General Manager (SG), Secretariat
          Industrial Corporation and Human Resource, NSIC
          Bhawan, Okhla Industrial Estate, New Delhi - 110020.
   3.     Mr. Sanjay Rautela, Zonal General Manager, North-1
          NSIC, C-41, Sector -58, Noida (U.P.)- 201301.

                                                . . .Respondents
By Advocate : Shri S.K. Om


                            ORDER

By Hon'ble Mr. Justice Om Prakash VII, Member (Judicial) Shri Dharmendra Tiwari, learned counsel for the applicant and Shri S.K. Om, learned counsel for the respondents are present.

Page 1 of 2 CP No. 26 of 2023

2. Perusal of the compliance affidavit submitted by learned counsel for the respondents revels that substantial compliance of the judgment/order dated 08.02.2023 passed in OA No.93 of 2023 has been made. Thus, proceedings of the aforesaid contempt petition is liable to be closed.

3. Learned brief holder of the applicant's counsel did not dispute this fact.

4. Accordingly, the contempt proceedings are dropped. Notices issued to the respondents are discharged.

5. All associated MAs also stand disposed of.

(Mohan Pyare) (Justice Om Prakash VII) Member(Administrative) Member(Judicial) RKM/ Page 2 of 2