DINESH SINGH Vs. AJAY BHUSHAN PANDEY

JUDGEMENT

(1.) Cm Nos.8594/2021, 8595/2021 (both for exemption) & 8596/2021 (for permission to file lengthy list of dates)

(2.) The applications are disposed of.

(3.) This petition, under Article 226 of the Constitution of India, impugns the order dated 25th January, 2021 of Central Administrative Tribunal (CAT), Principal Bench, New Delhi, of closing the contempt case being C.P. No.422/2016 filed by the petitioner, averring non-compliance by the respondents of the order dated 12th May, 2016 in OA No.3604/2015 filed by the petitioner.