Punjab-Haryana High Court
Balwan Singh Hooda vs T.V.S.N Prasad And Ors on 9 February, 2015
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
C.O.C.P. No. 1771 of 2014
Date of decision: 09.02.2015
Balwan Singh Hooda ..... Petitioner
Versus
T.V.S.N. Prasad, IAS and ors. ...... Respondents.
CORAM:HON'BLE MR.JUSTICE HARINDER SINGH SIDHU
Present: Mr. Nitin Rathee,Advocate for the petitioner.
Mr. Hitesh Pandit, Addl. A.G., Haryana
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HARINDER SINGH SIDHU, J (ORAL).
Short reply by way of affidavit of C.R. Rana, IAS, Director General, "Food & Supplies, Haryana filed in Court is taken on record wherein it is stated that the order dated 07.11.2013 passed by this Court in CWP No. 9812 of 2012 has been complied with. It has also been stated that after obtaining necessary sanction, payment of Rs.74547/- was made in favour of the petitioner on 28.07.2014. Vide order dated 22.08.2014 another sum of Rs.18637/- has also been sanctioned in favour of the petitioner towards further interest @9% p.a. due to delay in payment of interest.
In this view of the matter, the present contempt petition is disposed of as having become infructuous.
Rule discharged.
09.02.2015 ( HARINDER SINGH SIDHU )
dinesh JUDGE
DINESH KUMAR
2015.02.10 10:08
I attest to the accuracy and
integrity of this document
Chandigarh