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Chani Devi vs Ashok Kumar Verma

Uttarakhand High Court · Decided on 29 October 2021 · Citation: (2021) 10 UK CK 0209

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 325 Of 2021
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Judgment

4 paragraphs · 132 words

Manoj Kumar Tiwari, J

1.

Writ Court had directed the respondent to release the amount of gratuity to the petitioner within four months.

2.

Learned counsel for the respondent has apprised the Court that a sum of Rs. 1,00,000/- has been paid to the petitioner on 29.10.2021. This fact has not been disputed by petitioner's counsel. Learned counsel for the respondent further assures the Court that remaining amount of Rs. 1,62,770/- shall be paid to the petitioner, positively within four weeks.

3.

In view of the assurance given on behalf of the respondent, the contempt petition is closed. Contempt notice issued to the respondent is hereby discharged. However, petitioner shall be at liberty to seek recall of this order, if the timeline indicated by learned counsel for the respondent is not met.