(1.) The hearing was conducted through video conferencing.
(2.) Petitioner has filed the subject contempt petition contending that respondents have failed to comply with the directions contained in order dated 11.12.2019. Order dated 11.12.2019 had directed the Respondents 1 to 4 to expeditiously consider the representation of the petitioner and take appropriate action thereon.
(3.) Mr. Zoheb Hossain, learned counsel appearing for respondent Nos.2 and 3 submits that the representation of the petitioner was disposed of by a speaking order dated 15.01.2020 and the letter was addressed to learned counsel for the petitioner. Copy of the communication dated 15.01.2020 has been filed through email. Same is taken on record.