Madhu Sudan Attal vs Vineet Chaudhary And Others

Ajay Mohan Goel, J

Learned Additional Advocate General submits that the amount in terms of the order passed by erstwhile learned Tribunal dated 21.03.2016 stood

paid to the petitioner as far back as on 27.02.2017.

Learned Counsel for the petitioner submits that the amount so paid is not in consonance with the letter and spirit of the order passed by learned

Tribunal.

Be that as it may, as it is matter of record that the amount in terms of the order passed by learned Tribunal stood paid to the petitioner in the year

2017 and as far as the amount being not paid in consonance with letter and spirit of the order is concerned, that issue cannot be gone into by this Court

in a contempt petition and better course open for the petitioner is to file execution petition in this regard. Accordingly, these contempt proceedings are

dropped. Notice discharged, however, with liberty to the petitioner to espouse his grievance, if any, by way of appropriate proceeding in accordance

with law.