Punjab-Haryana High Court
B.D. Girdhar vs Devender Singh on 19 August, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
103+230
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No.1575-2014 (O&M).
Date of decision: 19.08.2014.
B.D. Girdhar ....Petitioner
Versus
Devender Singh ....Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr.Sumeet Goel, Advocate
for the petitioner.
Mr. Mohnish Sharma, Advocate
for Mr. Pardeep Singh Poonia, Advocate
for the respondent.
TEJINDER SINGH DHINDSA J. (Oral)
CM No.16471 of 2014 Application is allowed as prayed for. Reply on behalf of the respondent/contemner along with Annexures R-1 and R-2 is taken on record. Copy stands supplied to the counsel appearing for the petitioner.
Application disposed of.
Main Case Learned counsel for the parties are ad idem that the directions issued by this Court contained in order dated 17.02.2014 passed in CWP No.15479 of 2012 have been complied with and consequently the revised pension as also arrears arising thereupon have been released to the petitioner.
Accordingly, the present contempt petition is disposed of as having been rendered infructuous.
MOHD YAKUB 2014.08.22 11:08
Rule is discharged.
I attest to the accuracy andintegrity of this document Chandigarh COCP No.1575-2014 (O&M) 2 It would be appropriate for the respondent/contemner to furnish a copy of the revised PPO bearing No.6518 dated 31.07.2014 to the petitioner.
Disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 19.08.2014.
yakub MOHD YAKUB 2014.08.22 11:08 I attest to the accuracy and integrity of this document Chandigarh