CLCON/251/2018
2021 Latest Caselaw 3799 UK

IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
     ON THE 21ST DAY OF SEPTEMBER, 2021
                              BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Contempt Petition No. 251 of 2018

BETWEEN:
Smt. Indira Devi                          ....Petitioner
      (None present for the petitioner)



AND:
Shri R.K. Sudhansu                        ... Opposite Party
                           JUDGMENT

1. This Contempt Petition has been filed for enforcement of an interim order dated 10.01.2018 passed in WPSS No. 31 of 2018.

2. Mr. Pradeep Hairiya, learned Standing Counsel appearing for the opposite party has produced in Court the final judgment rendered in the said writ petition.

3. A counter affidavit has been filed by Mr. R.K. Sudhanshu, Secretary, Urban Development Department, Dehradun. In para 5 of the said affidavit, it has been stated that a sum of ₹7,58,476/- was paid to the petitioner as arrear of pension besides ₹1,65,171/- as gratuity. In para 6 of the said affidavit, it has been stated that arrears of Family Pension, amounting to ₹13,000/-, was also paid to the petitioner.

4. In view of the statement made in the said counter affidavit, this Court is satisfied that

compliance of the order passed by Writ Court has been made.

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

(MANOJ KUMAR TIWARI, J.) Aswal