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Judgment
6 paragraphs · 100 wordsManoj Kumar Tiwari, J
Mr. Gopal K. Verma, learned Addl. C.S.C. appearing for opposite party submits that the order dated 23.03.2017 passed by Writ Court in Writ
Petition (S/S) No. 1894 of 2013 has been complied with and the family pension admissible to the petitioner, with interest, has been released.
Mr. Tribunwan Chandra Pandey, learned counsel appearing for the petitioner also endorses the said statement made by Mr. Gopal K. Verma,
learned Addl. C.S.C. for the opposite party.
In such view of the matter, Contempt Petition is closed. Contempt notice issued to opposite party is hereby discharged.