Kamali Devi vs S. C. Jain
2021 Latest Caselaw 18567 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 637/2019

Kamali Devi W/o Late Ramsahay, Aged About 40 Years, Resident Of Village And Post Bassi, Near T.v. Tower, Jaipur, Her Late Husband Was Employed On The Post Of Gangman Under Dy, Chief Engineer (C) Nw Railway Erstwhile Northern Railway

----Petitioner Versus

1. S. C. Jain, Divisional Railway Manager Office Northern Railway New Delhi.

2. Varmila Jaiseman, Senior Divisonal Accounts Officer Northern Railway New Delhi.

                                                                 ----Respondents


For Petitioner(s)        :     Mr. VR Choudhary
For Respondent(s)        :     Mr. Kamal Dave
                               Mr. Ramniwal Haniya



           HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

07/12/2021

This contempt petition is preferred on behalf of the petitioner

alleging that the respondents/contemnors have willfully not

complied with the directions given by this Court vide order dated

09.10.2018 passed in DBCWP No.12277/2018.

Reply to the contempt petition has been filed on behalf of the

respondents/contemnors. Thereafter, an additional reply has also

been filed wherein the contemnors, on oath, has stated that they

have already complied with the directions given by this Court in

full letter and spirit and the amount for which the petitioner is

entitled as per the judgment of the Hon'ble Supreme Court

(2 of 2) [WCP-637/2019]

rendered in Union of India & Ors. Vs. Rakesh Kumar & Ors.,

reported in 2017 13 SCC 388 has already been paid. No counter to

the reply or additional reply has been filed on behalf of the

petitioner.

Having heard learned counsel for the parties and after going

through the averments made in the reply as well as the additional

reply submitted on behalf of the respondents, we are satisfied that

the directions given by this Court vide order dated 09.10.2018

passed in DBCWP No.12277/2018 have substantially been

complied with by the respondent/contemnors.

Hence, no case for contempt is made out, as such, this

contempt petition is dismissed. Notices of contempt stand

discharged.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

Surabhii/62-

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