CMP-T/8/2021
2021 Latest Caselaw 1338 HP

CMP-T No. 8 of 2021 in Ex.PT No. 401 of 2020

25.2.2021 Present: Mr. Jai Krishan Sharma, Advocate, for the applicant/petitioner.

Ms. Shubh Mahajan, Advocate, for the non-

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applicants/respondents.

Ms. Shubh Mahajan, learned counsel for the non-

applicants/respondents states that as per instructions imparted to

her, entire amount in terms of judgment alleged to have been

violated stands released in favour of the applicant/petitioner.

Learned counsel for the petitioner while admitting aforesaid factum

contends that some amount on account of arrears on pension still

remains to be paid.

Consequently, in view of the aforesaid compliance,

present application is disposed of with direction to the non-

applicants/respondents to make balance payment, if any, within a

period of three weeks from today. In case petitioner still remains

aggrieved, liberty is reserved to him to approach appropriate forum

in the appropriate proceedings.

            25th February, 2021                       (Sandeep Sharma),
               manjit                                       Judge