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Judgment
4 paragraphs · 204 wordsSandeep Sharma, J
Learned Counsel appearing for the petitioner, on instructions fairly states that the order alleged to have been violated in the instant case, has been partly implemented. He states that in terms of the order, alleged to have been violated, entire retiral benefits, save and except, interest on account of delayed payment of retiral benefits and amount of leave encashment have been paid.
Mr. Sudhir Bhatnagar, learned Additional Advocate General, states that though by now order alleged to have been violated must have been complied with in its entirety, but if not, same would be complied within four weeks from today.
Having taken note of the fair stand adopted by learned Additional Advocate General, this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondents to do the needful, if not already done, in terms of order in question, within a period of four weeks from today. Needless to say, petitioner shall be at liberty to get the contempt petition revived, in case, respondents fail to comply with the order in question, so that appropriate action is taken against the erring officials. Notices issued to the respondents are discharged.