CLCON/10/2021
2021 Latest Caselaw 92 UK

CLCON No. 10 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Tarun Prakash Singh Takuli, Advocate for the petitioner.

Notice of this contempt petition has been accepted by Mr. Pradeep Hairiya, learned Standing Counsel for the State/respondents.

The learned counsel for the petitioner is directed to serve the copy of the present contempt petition on him, who would forthwith complete his instructions from the State; as the issue is involved in the enforcement of the judgment dated 04.11.2020, which was rendered in Writ Petition (M/S) No. 1182 of 2020, where a war widow was expected to be paid with an ex- gratia amount of Rs. Ten lakh, in pursuance of the Government order dated 05.03.2014, which has been affirmed by the Hon'ble Apex Court, by holding it to be applicable retrospectively.

Put up this contempt petition immediately after two weeks and in the meantime, the respondents may complete their instructions.

(Sharad Kumar Sharma, J.) 08.01.2021 Mahinder/