Punjab-Haryana High Court
Gurmeet Kaur vs Sh. Sadhu Singh Randhawa on 29 September, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 1604 of 2010
Date of decision:- 29.9.2010
Gurmeet Kaur ......petitioner
vs.
Sh. Sadhu Singh Randhawa, DPI and others ......respondents
CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA
Present: - Mr. R.K.Arora, Advocate
for the petitioner
Mr. J.S. Puri, Addl.AG Punjab
HEMANT GUPTA, J (ORAL)
Learned counsel for the petitioner admits that arrears of Death- Cum-Retirement-Gratuity and Leave Encashment has been received but arrears of pension has not been paid. Mr. Puri states that sanction for payment of the arrears has been granted and the same shall be released expeditiously preferably within a period of two months.
In view of the said fact, no further orders are called for in the present contempt petition. Consequently, the same is dismissed as having been rendered infrucutous.
(HEMANT GUPTA) JUDGE 29.9.2010 preeti