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Judgment
6 paragraphs · 108 wordsAnanda Sen, J.
It has been submitted by the parties that now only the pension remains to be paid.
Learned counsel for the State submits that the petitioner has not filled up the pension form online.
Learned counsel for the petitioner submits that the same will be filled up soon, within a week or two.
Considering the aforesaid submission, I am not inclined to proceed with the contempt proceeding. It is made clear that once the petitioner fills the pension form online, the pension will be released without any delay.
Accordingly, this contempt proceeding is dropped. The writ petition also stands disposed of.