Punjab-Haryana High Court
Narinder Mohan Arya vs Shri Millind A. Kharat & Another ... on 19 August, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
COCP No. 2210 of 2013 (O&M)
Date of Decision: 7.3.2014.
Narinder Mohan Arya --Petitioner
Versus
Shri Millind A. Kharat & another --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Dheeraj Chawla, Advocate for the petitioner.
Mr. D.R. Bansal, Advocate for the respondents.
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TEJINDER SINGH DHINDSA.J Learned counsel for the petitioner would at the very outset apprise this Court that the directions issued by this Court in the light of order dated 29.5.2012 while allowing CWP No.7690 of 2011 have been substantially complied with and the requisite financial benefits already stand released to the petitioner.
Accordingly, the present contempt petition is disposed of as not pressed.
It is, however, observed that in case the petitioner finds any discrepancy in the calculation/computation of the requisite financial benefits, it would be open for him to approach the respondent authorities and who in turn would be obligated to consider the same strictly in accordance with law.
Petition disposed of.
(TEJINDER SINGH DHINDSA) JUDGE August 19, 2014.
lucky Lucky 2014.08.21 10:25 I attest to the accuracy and integrity of this document chandigarh