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Judgment
8 paragraphs · 142 wordsManoj Kumar Tiwari, J
Petitioner filed WPSS No. 1197 of 2020 for claiming certain retiral dues. The said writ petition was disposed of by coordinate Bench vide judgment
dated 24.11.2020 with a direction to the respondent to make payment, of the outstanding retiral dues of the petitioner, within three months.
A compliance affidavit has been filed by opposite party â€" Irfan Hafiz, Chief Executive Officer, Cantonment Board, Roorkee, District Haridwar.
In para 4 of the said affidavit, it has been stated that all retiral dues have been paid to the petitioner.
Mr. B.S. Adhikari, learned counsel for the petitioner fairly submits that the order passed by Writ Court stands complied with.
In such view of the matter, nothing survives in this contempt petition.
Accordingly, contempt petition is closed. Notice issued to the opposite party is hereby discharged.