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Judgment
5 paragraphs · 195 wordsManoj Kumar Tiwari, J
Petitioner had filed Writ Petition (M/S) No. 3543 of 2018 challenging the recovery made by Employees' State Insurance Corporation vide order dated 26.07.2017. By the said order, Employees' State Insurance Corporation had sought recovery of ` 49,052/-, from the petitioner. The Writ Petition filed by the petitioner was allowed vide judgment dated 14.01.2021.
Alleging non-compliance of the aforesaid judgment, this Contempt Petition was filed.
Mr. C.K. Sharma, learned counsel appearing for respondent has made a statement that in terms of the aforesaid judgment, the impugned order dated 26.07.2017, whereby recovery was ordered from the petitioner, has been withdrawn. He has further apprised the Court that a sum of Rs. 67,102/- has been credited to the bank account of the petitioner towards disablement pension for the period between 1.08.2013 to 30.06.2021. In support of this contention, learned counsel for the respondent has produced in Court an order passed by Manager, Employees' State Insurance Corporation on 03.08.2021, which is taken on record.
In view of the statement made by Mr. C.K. Sharma, learned counsel appearing for respondent, Contempt Petition is closed. Contempt Notice issued to respondent is hereby discharged.