Contempt proceedings are closed when compliance with the underlying order is undisputed.

The applicants filed a contempt petition alleging non-compliance with the Tribunal’s order dated 02.02.2023 in OA No. 1667/2019.

The respondents’ counsel stated that the order had been complied with, and the applicants’ counsel did not dispute that statement.

1. Whether the respondents had complied with the Tribunal’s order dated 02.02.2023 in OA No. 1667/2019

2. Whether the contempt petition should remain pending after the applicants did not dispute the claimed compliance

The order does not cite any statute, precedent, or specific legal test.

It applies the procedural principle that where compliance with the underlying order is stated by the respondents and is not disputed by the applicants, the contempt petition may be closed and the respondents discharged from the rule nisi.

The respondents represented that they had complied with the order in the original application.

As the applicants did not dispute that representation, the Tribunal treated compliance as established for the purpose of the contempt proceedings and found no basis to continue them.

No costs were awarded.