Sukh Dev Son Of Shri Nanorang Dass vs Unknown
2021 Latest Caselaw 5656 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

               ON THE 9th DAY OF DECEMBER 2021




                                                             .

                             BEFORE

          HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





     CIVIL ORIGINAL CONTEMPT PETITION NO. 434 of 2021

         Between:-




         SUKH DEV SON OF SHRI NANORANG DASS,
         R/O VILLAGE LADHAN, PO KOHAL,

         TEHSIL CHURAH, DISTRICT CHAMBA, HP.

                                              .....PETITIONER
         (BY SH. AMAR DEV SHARMA, ADVOCATE)



         AND

         SHRI SANDEEP KUMAR,




         MANAGING DIRECTOR,
         HIMACHAL ROAD TRANSPORT CORPORATION,





         SHIMLA.

                             .....CONTEMNOR/RESPONDENT





         (BY SH. AJAY CHAUHAN, ADVOCATE)
       _______________________________________________________

               This petition coming on for admission this day, the

    Court passed the following:

                           ORDER

Learned counsel for the respondent-Corporation,

under instructions, submits that all efforts are being made by

the respondent-Corporation to release the due and admissible

retiral benefits to the petitioner. That commuted value of

.

pension and regular pension w.e.f. 1.12.2019 has been

released in favour of petitioner. That remaining retiral benefits

due to the petitioner in terms of the judgment dated 23.3.2021

passed in CWP No. 1860 of 2021 shall be released in

accordance with law before 1st April, 2022.

Learned counsel for the petitioner has accepted this

submission.

Accordingly, the present contempt petition is closed

in terms of the statement made by learned counsel for the

respondent-Corporation. Liberty is reserved to the petitioner to

seek appropriate remedy in accordance with law, in case the

need so arises. Notice issued to the respondent is discharged.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

Jyotsna Rewal Dua Judge 9th December, 2021 (vs)