AZURE POWER INDIA PRIVATE LIMITED Vs. BHARATI.D

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 2/12/2021 passed by the learned Single Judge in W.P.No.5638/2020.

(2.) Learned counsel for the parties jointly submit that the directions contained in the aforesaid order have been complied with.

(3.) In view of the aforesaid submission, we are not inclined to proceed further with the contempt petition. However, liberty is reserved to the complainant to take recourse to such remedy as may be available to it in law in case grievance of the complainant still subsists.