CLCON/209/2021
2021 Latest Caselaw 2893 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
       ON THE 5TH DAY OF AUGUST, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION No. 209 of 2021
BETWEEN:

Rajendra Pal                             ...Petitioner
     (By Mr. Bharat Singh, Advocate)

AND:

Irfan Hafiz                            ... Opposite Party

     (By Ms. Monika Pant, Advocate)


                      JUDGMENT

1. Petitioner filed WPSS No. 1197 of 2020 for claiming certain retiral dues. The said writ petition was disposed of by coordinate Bench vide judgment dated 24.11.2020 with a direction to the respondent to make payment, of the outstanding retiral dues of the petitioner, within three months.

2. A compliance affidavit has been filed by opposite party - Irfan Hafiz, Chief Executive Officer, Cantonment Board, Roorkee, District Haridwar. In para 4 of the said affidavit, it has been stated that all retiral dues have been paid to the petitioner.

3. Mr. B.S. Adhikari, learned counsel for the petitioner fairly submits that the order passed by Writ Court stands complied with.

4. In such view of the matter, nothing survives in this contempt petition.

5. Accordingly, contempt petition is closed. Notice issued to the opposite party is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal