Punjab-Haryana High Court
Mohinder Singh vs Bhupinder Singh & Anr on 26 August, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
224
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No.376 of 2014 (O&M)
Date of decision: 26.08.2014.
Mohinder Singh ....Petitioner
Versus
Sh. Bhupinder Singh & another ....Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. S.S. Salar, Advocate
for the petitioner.
Mr. Rupinder S. Khosla, Sr. Advocate
with Mr. K.S. Mamrat, Advocate
for respondents.
*****
TEJINDER SINGH DHINDSA J. (Oral)
The instant petition has been filed asserting non-compliance of the directions passed by this Court on 05.09.2013 while disposing of CWP No.19668 of 2013.
Mr. Rupinder S. Khosla, learned Senior Counsel appearing on behalf of the respondents/contemners makes a statement at the bar that an amount of Rs.3,09,910/- stands already released in favour of the petitioner. Such assertion made by learned Senior Counsel appearing for the respondent is not disputed by the learned counsel appearing for the petitioner.
In such view of the matter, this Court would not be inclined to proceed further with the present contempt petition and the same is accordingly disposed of.
Rule discharged.
MOHD YAKUB2014.08.28 14:19 I attest to the accuracy and It is however, observed that if there be any discrepancy as regards integrity of this document Chandigarh COCP No.376 of 2014 (O&M) 2 the calculations of the retiral benefits, it would be open for the petitioner to approach the respondent and who in turn would be obligated to consider the same in accordance with law.
(TEJINDER SINGH DHINDSA) JUDGE 26.08.2014.
yakub MOHD YAKUB 2014.08.28 14:19 I attest to the accuracy and integrity of this document Chandigarh