Rajasthan High Court - Jaipur
Omveer Singh vs . Mr. Rakesh Srivastava on 26 August, 2014
Author: Alok Sharma
Bench: Alok Sharma
Omveer Singh Vs. Mr. Rakesh Srivastava (S.B. Civil Contempt Petition No.55/2012) August 26, 2014. HON'BLE MR. JUSTICE ALOK SHARMA None for the petitioner. None for respondent. BY THE COURT:
Non compliance with the order dated 19-8-2011 passed in S.B. Civil Review (W) Petition No.068/2009 in S.B. Civil Writ Petition No.2355/2001 has been alleged in this contempt petition. Thereby this court directed the respondents to re-compute amount payable to petitioner under voluntary retirement scheme dated 25-5-2000. Reply to contempt petition has been filed. It has been submitted that the order dated 19-8-2011 was challenged before the Division Bench of this court. The Division Bench vide order dated 30-3-2013 has set aside the order dated 19-8-2011. A copy of the order dated 30-3-2013 has been placed on record of the petition. In the facts as obtaining it is manifest that the respondent cannot be in contempt.
The contempt petition is dismissed accordingly. Notices are discharged.
(Alok Sharma), J.
arn/ All corrections made in the order have been incorporated in the order being emailed.
Arun Kumar Sharma, Private Secretary.