Rajasthan High Court - Jodhpur
Vishnu Dutt vs Praveen Gupta & Ors on 8 September, 2016
Author: Sandeep Mehta
Bench: Sandeep Mehta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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WRIT CONTEMPT (WCP) No. 124 of 2016
PETITIONER:
Vishnu Dutt son of Shri Lal Chand Sharma, aged about 75 years,
R/o Naya Bazar, Ajmer. Retired Nayab Tehsildar, Tehsil Jayal,
District Nagaur.
VERSUS
RESPONDENTS:
1. Shri Praveen Gupta, Secretary (Revenue), Government of
Rajasthan, Secretariate, Jaipur.
2. Shri C.R.Meena, The Registrar, Board of Revenue, Ajmer.
3. Shri Rajan Vishal, The Collector, Nagaur.
4. Shri Kamal Kumar Gadiyok, The Director (Pension),
Pension & Pensioners Welfare Department, Govt. of
Rajasthan, Jaipur.
Date of Order : 8.9.2016
HON'BLE MR. SANDEEP MEHTA,J.
MS. CHHAVI BARDIA, for the petitioner
MR. PR SINGH, AAG, for the respondents
ORDER
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Shri PR Singh, AAG appearing for the respondents contemnors has placed on record, copy of the order dated 29.8.2016 whereunder the respondents have assessed interest amount to the tune of Rs.18,192/- as payable to the petitioner towards the delay in making payment of the pension to him.
In view of the above development, it is evident that the order dated 17.12.2014 has been complied with in letter and spirit.
Accordingly, the contempt proceedings initiated against the respondents are dropped. Rule is discharged.
( SANDEEP MEHTA ),J.
/tarun/