SUBRATA BISWAS Vs. PRAMEELA JOHN

JUDGEMENT

(1.) Read interim order dated 11.04.2019.

(2.) The Learned Senior Government Pleader has passed on order dated 26.04.2019 of the Home (C) Department, which reads as follows:

(3.) The respondent has no surviving grievance therefor. The proceedings in the contempt initiated by the Tribunal can also be dropped. The Original Petition is disposed of.