Bajrang Lal Gupta vs Sanjeev Nautiyal ...
2023 Latest Caselaw 3694 Raj/2

[2023:RJ-JP:18077]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1110/2013

                                         In

                 S.B. Civil Writ Petition No.19309/2012

Bajrang Lal Gupta son of Shri Prabhu Dayal Gupta, aged about
54 years, Office Scale I SBI Sojat City, Resident of 2024, Gatore
Road, Jagatpura, Jaipur Rajasthan
                                                                     ----Petitioner
                                     Versus
Sanjeev Nautiyal, General Manager, State Bank of India, Network
-3, Parliament Street, New Delhi
                                                   ----Respondent-Contemnor

For Petitioner(s)          :     None present
For Respondent(s)          :     Mr. Alok Garg with
                                 Ms. Sonal Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/08/2023

This contempt petition has been filed alleging willful

disobedience of the interim order dated 27.04.2013 passed by this

Court whereby, the respondents were directed to revise the

subsistence allowance in accordance with rules and the petitioner

was permitted to withdraw the amount from his OD account.

Inviting attention of this Court towards the documents

(Annexures-R/6 to R/10) appended with the reply filed him,

learned counsel for the respondent submits that in compliance of

the interim order of this Court, the petitioner was paid benefits of

revised subsistence allowance. He, therefore, prays for dismissal

of the contempt petition.

[2023:RJ-JP:18077] (2 of 2) [CCP-1110/2013]

None for the petitioner even in the second round.

Taking into consideration the contentions advanced by the

learned counsel for the respondent, contents of the reply and the

documents appended therewith, this Court is satisfied that there

has been substantial compliance of the interim order dated

27.04.2013.

Resultanly, the contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/30

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