CLCON/511/2019
2022 Latest Caselaw 365 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
        ON THE 22ND DAY OF FEBRUARY, 2022
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION NO. 511 OF 2019
BETWEEN:
Asha Devi                                       ... Petitioner
        (None present for the petitioner)

AND:
Ranveer Singh                                   ... Opposite Party
        (None present for the opposite party)

                           JUDGMENT

1. There is no representation for the parties.

2. A compliance affidavit has been filed by Shri Ranveer Singh Chauhan, Managind Director, Uttarakhand Transport Corporation, Dehradun. In para 4 of the said affidavit, it has been stated that opposite party has issued a cheque amounting to `7,00,712/- (`5,28,673/- towards arrears of salary and the amount of `1,72,039/- towards gratuity) in favour of the petitioner.

3. Since the only direction was to release the monetary dues to the petitioner, therefore, in the humble opinion of this Court, the order passed by Writ Court has been complied with.

4. In such view of the matter, contempt petition is closed. Notice issued to the opposite party is hereby discharged. However, petitioner shall be at liberty to seek recall of this order, if the averment made in the compliance affidavit is not correct.

(MANOJ KUMAR TIWARI, J.) Aswal