Jang Bahadur vs Bhupinder Singh Rai on 15 July, 2022

[Cites 1, Cited by 1]

Punjab-Haryana High Court

Jang Bahadur vs Bhupinder Singh Rai on 15 July, 2022

Bench: B.S. Walia

223          IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                 COCP-2851-2020 (O&M)
                                 Date of Decision :15.07.2022


Jang Bahadur                                               ...Petitioner

             versus

Bhupinder Singh Rai                                        ....Respondent

Coram :      Hon'ble Mr. Justice B.S. Walia


Present :    Mr. Rakesh Kumar, Advocate for the petitioner.

             Mr. Aditya Sharda, Asstt. A.G., Punjab.
                  ***

B.S. Walia, J. (Oral)

1. Learned AAG, Punjab, states that despite communication having been addressed to the petitioner in the year 2021, to complete necessary formalities for release of financial benefits, the same have not been completed by the petitioner till date and that in case the petitioner completes the requisite formalities, payment as per entitlement would be released to the petitioner within four weeks thereafter.

2. The same satisfies learned counsel for the petitioner, who states that in the circumstances, the petitioner is not interested inpursuing the instant petition and may be disposed of as such.

3. In view of the position noted above, as well as statement of learned counsel for the petitioner, the instant petition is disposed of as not calling for any action against the respondent under the Contempt of Courts Act, 1971, while directing the respondent to issue communication to the petitioner within three days by registered post informing him of the formalities required to be completed. On completion of formalities, 1 of 2 ::: Downloaded on - 25-12-2022 13:43:54 ::: by the petitioner, financial benefits as per entitlement determined vide order dated 20.04.2021 be released to the petitioner within four weeks thereafter, failing, which, apart from the petitioner being entitled to move an application for revival of the contempt petition, the financial benefits would also be payable to the petitioner along with interest @ 6% per annum w.e.f. date of entitlement till date of payment with the interest paid to be recovered from the officer responsible for non- compliance with the order within the stipulated period of time.

4. Contempt petition disposed of with the aforementioned directions.


                                                            (B.S. Walia)
                                                               Judge
15.07.2022
rajesh

                     Whether speaking/ reasoned   :    Yes/No
                     Whether reportable           :    Yes/No




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