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Judgment
9 paragraphs · 134 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
Mr. Siddhartha Sah, learned counsel for the petitioner has made a statement that in compliance of order dated 4.9.2020 passed in WPSS No.786 of
2020, petitioner’s representation has been decided and part payment of arrears of family pension has been credited in the bank account of the
petitioner.
Since the only direction was to decide petitioner’s representation, which has been decided and part payment of arrears of family pension has
also been made, therefore, this is not a case of willful disobedience of the Court’s order. Accordingly, contempt petition is closed. However,
petitioner shall be at liberty to approach the appropriate forum for redressal of her grievances, if any.
Notices issued to the respondent are hereby discharged.