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Judgment
8 paragraphs · 121 words
Sanjay Kumar Dwivedi, J
This contempt petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising
due to COVID-19 pandemic.
Learned counsel for the petitioner submits that this case is arising out of retiral dues and in spite of admission of retiral dues, entire amount has not
been paid as yet and only GPF and Group Insurance amount has been released in favour of the petitioner.
In view of the admission that the petitioner is required to pay retiral dues, opposite party nos. 2 and 3 are directed to comply the order in its letter and
spirit and file show-cause, by the next date.
Post this matter on 01.10.2021.