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Judgment
8 paragraphs · 132 wordsManoj Kumar Tiwari, J
Writ Court had directed the opposite party to calculate and pay the gratuity to the petitioner for the services, he rendered between 16.05.1975 till
31.12.2004 along with interest @ 12 percent per annum.
In this contempt petition, it is alleged that the order passed by Writ Court has not been complied with.
A compliance affidavit has been filed by Mr. Ajay Chauhan, Managing Director, Uttar Pradesh Co-Operative Federation Ltd., 32 Station Road,
Lucknow. In para 9 of the said affidavit, it has been stated that such amount of gratuity has been paid to the petitioner.
In such view of the matter, nothing survives in the present contempt petition.
Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.