DHARAM SINGH Vs. PINANKI RANJAN MITRA

JUDGEMENT

(1.) THE petitioner filed C.W.P.No.12212 of 2005 which was disposed of by this Court with a direction to the Regional Provident Fund Commissioner to decide the pending representation. Alleging non-compliance of the aforesaid order, this contempt petition has been filed. In response to the show cause notice, learned counsel for the respondent has filed an affidavit and also placed on record a copy of the order dated 27.7.2006 which has been passed in purportive compliance of the directions issued by this Court. In this view of the matter, no further action is called for in these proceedings which are accordingly dropped with liberty to the petitioner to impugn the above-stated speaking order, if so advised. Disposed of. Rule discharged.