Bhoodev Prasad S/O Shri Sundar Lal vs Mr. Alok
2021 Latest Caselaw 2047 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             D.B. Civil Contempt Petition No. 39/2018
                                       In
             D.B. Special Appeal (Writ) No.665/2006
                                       In
               S.B. Civil Writ Petition No.1415/2005

Bhoodev Prasad S/o Shri Sundar Lal
                                                                   ----Petitioner
                                   Versus
Mr. Alok Chairman cum Managing Director & Anr.
                                                                ----Respondents

For Petitioner(s) : Mr. Ankul Gupta, Advocate For Respondent(s) : Mr. Vinayak Joshi, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

24/02/2021

Learned counsel for respondent has handed over the cheque

in the sum of Rs.21,907/- to the counsel for the petitioner. Photo

copy of the cheque has been placed on record.

Learned counsel for the respondent has submitted that entire

amount due towards the petitioner has been disbursed in

pursuance to the order passed by this Court.

Keeping in view the submissions made by learned counsel for

the respondent, no ground for further interference is made out.

Petition stands disposed of accordingly.

Rule stands discharged.

(2 of 2) [CCP-39/2018]

However, if the petitioner feels that some amount is still due

towards him, he would be at liberty to avail other appropriate

remedy available to him as per law.

                                    (MANOJ KUMAR VYAS),J                                            (SABINA),J

                                   sunita /16

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