CLCON/232/2021
2021 Latest Caselaw 4897 UK

Citation : 2021 Latest Caselaw 4897 UK
Judgement Date : 2 December, 2021

Uttarakhand High Court

CLCON/232/2021 on 2 December, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 2ND DAY OF DECEMBER, 2021
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Contempt Petition No. 232 of 2021
BETWEEN:

Heera Singh Adhikari                        ... Petitioner
        (None present for the petitioner)

AND:

Ashok Kumar Verma                           ... Opposite Party

        (By Mr. B.S. Bisht, Advocate)


                         JUDGMENT

1. Mr. B.S. Bisht, learned counsel appearing for the opposite party has made a statement at the bar that pursuant to the order passed by Writ Court, amount due to the petitioner as Gratuity and arrears of pension have been paid to him.

2. In view of the statement so made by learned counsel for the opposite party, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.

(Manoj Kumar Tiwari, J.) Aswal

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