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Judgment
5 paragraphs · 134 wordsManoj Kumar Tiwari, J
Ms. Anju Mehta, learned counsel appearing for the petitioner submits that all the retiral dues have been paid to the petitioner, therefore, the order passed by Writ Court has been complied with.
Mr. Sandeep Kothari, learned counsel for the opposite parties submits that pursuant to the order dated 02.08.2021, inquiry was initiated and the Inquiry Officer has recorded finding that due to inadvertent mistake, certain amount was wrongly deducted from the petitioner. He further submits that in view of such finding, inquiry has been closed.
Since all the retiral dues have been paid to the petitioner, therefore, order passed by Writ Court has been complied with.
In such view of the matter, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.