CLCON/104/2019
2021 Latest Caselaw 4642 UK

IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
      ON THE 18thDAY OF NOVEMBER, 2021
                       BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Contempt Petition No.104 of 2019

BETWEEN:
Harish Chandra Pant                        ....Petitioner
      (None present for the petitioner)


AND:

Dr. Vijay Kumar Jogdande ...Opposite Party
      (Mr. J.S. Bisht, Standing Counsel for the State.)


                     JUDGMENT

1. Writ Court had directed respondents to pay simple interest at the rate of 6% per annum on delayed payment of retiral dues to the petitioner.

2. Mr. J.S. Bisht, learned Standing Counsel appearing for the State has produced in Court written instruction, received from the office of District Magistrate, Pithoragarh. The same is taken on record. Based on the said written instruction, learned Standing Counsel makes a statement that petitioner has been paid a sum of Rs 1,94,041.00 as interest in terms of order passed by Writ Court.

3. Since compliance of the order passed by Writ Court has been made, therefore, nothing survives in this contempt petition.

4. In such view of the matter, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Nahid