Surinder Pal vs . Ram Subhag Singh & Others.
2022 Latest Caselaw 384 HP

Surinder Pal Vs. Ram Subhag Singh & others.

COPCT No. 772 of 2020

.

24.2.2022 Present: Mr.Lokender Paul Thakur, Advocate, for the petitioner.

Mr.Dinesh Thakur, Additional Advocate General, for the respondents.

In terms of order dated 7.12.2017 passed in O.A

(M) No. 621 of 2017, though pension has been released to the

petitioner, but leave encashment and other pensionary benefits

have not released till date. Various opportunities have been

availed by respondents to comply with the order passed by the

Court. On previous date also for enabling the respondents to

take steps to purge the contempt, matter was adjourned, but

order has not been complied with completely till date.

On persuasive request of learned Additional

Advocate General, one more opportunity of four weeks is

granted to take steps to purge the contempt and to file

necessary affidavit in response to the contempt, failing which

respondents shall remain present along with record in the

Court in person on next date of hearing to assist the Court with

respect to steps taken for compliance of judgment passed by

the court.

List on 7th April, 2022.

(Vivek Singh Thakur), Judge.

24th February, 2022 (Keshav)