CMP/14391/2020
2021 Latest Caselaw 2412 HP

CMP No. 14391 of 2020 in COPC No 176 of 2020

22.3.2021 Present: Mr. O. P. Goel, Advocate, for the applicant/petitioner.

.

Mr. Naresh Kaul, Advocate, for the non-

applicants/respondents.

Mr. Naresh Kaul, learned counsel, representing the

applicants/respondents, on instructions, states that entire amount on

account of leave encashment and gratuity stands released in favour

of the petitioner and as such, nothing remains to be adjudicated in

the present proceedings.

rMr.

O.P. Goel, learned counsel

applicant/petitioner states that since gratuity Act was amended on for the

28.3.2018, applicant/petitioner is required to be paid amount in terms

of the amended Act and as such, necessary directions may be

issued to the applicants/respondents to re-calculate the amount of

gratuity and thereafter pay the same within reasonable time.

However, having taken note of the substantial compliance of the

order passed by this Court, this court sees no reason to keep the

present proceedings alive and accordingly, same are closed.

Needless to say, interest, if not already paid on the amount released

in favour of the applicant/petitioner in terms of judgment sought to

be executed, shall be released expeditiously, preferably within a

period of four weeks. Liberty is reserved to the applicant/petitioner to

file appropriate proceedings before appropriate court of law qua

the surviving grievance, if any. Application stands disposed of.

            22nd March, 2021                               (Sandeep Sharma),
               manjit                                            Judge