Mohan Singh vs Sh. Sandeep Kumar & Anr.
2022 Latest Caselaw 5051 HP

Mohan Singh Versus Sh. Sandeep Kumar & Anr.

COPC No.155 of 2022

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28.06.2022 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.

Mr. Virbahadur Verma, Advocate, for the

respondents.

The previous order has not been complied with.

The judgment in question, directing the respondents to

release the retiral benefits in favour of the petitioner, has not

been complied with. No reply to the contempt petition has

been filed by the respondents. On behalf of the petitioner, it

has been submitted that the petitioner had retired on

28.02.2021.

Faced with this, learned counsel for the

respondents prays for one more opportunity to comply with

the judgment in question. At his request, list on

15.07.2022. CMP No.8326 of 2022, seeking extension of

time to implement the judgment, stands disposed of

accordingly.

                                                                Jyotsna Rewal Dua
             June 28, 2022                                            Judge
                    Mukesh