CLCON/205/2011
2021 Latest Caselaw 2851 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
       ON THE 4TH DAY OF AUGUST, 2021
                       BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION No. 205 of 2011
BETWEEN:

Ganga Dhar Prasad Dhyani                ...Petitioner
     (By Mr. Susheel Kumar, Advocate)

AND:

Utpal Kumar & others               ... Opposite Party

                     JUDGMENT

1. Writ Court vide order dated 27.07.2010 passed in WPSS o. 527 of 2007 has directed the opposite parties to pay all remaining retiral benefits, including pension to the petitioner, within one month. It was further provided that petitioner shall also be entitled to interest on arrears at the rate of 8 percent per annum.

2. This contempt petition has been filed alleging that opposite parties have wilfully disobeyed the said order.

3. Mr. J.S. Bisht, learned Standing Counsel appearing for the opposite parties submits that the order, passed by Writ Court as modified in appeal, has been complied with and all the terminal benefits have been released in favour of the petitioner.

4. Mr. Susheel Kumar, learned counsel for the petitioner does not dispute the submission made by

Mr. J.S. Bisht, learned Standing Counsel for the opposite parties.

5. Since the order passed by Writ Court has been complied with, therefore, the Contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal