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Judgment
5 paragraphs · 145 wordsManoj Kumar Tiwari, J
There is no representation for the parties.
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 Rs. 7,00,712/- (Rs.5,28,673/- towards arrears of salary and the amount of Rs. 1,72,039/- towards gratuity) in favour of the petitioner.
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.
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.