SHIVAKUMAR BABU.M.G Vs. MUKHMEET S.BHATIA

JUDGEMENT

(1.) This petition has bee filed for non compliance of the directions contained in the order dtd. 5/3/2021 passed by division bench of this court.

(2.) In compliance of the directions contained in the aforesaid order, the arrears have been paid to the petitioner on 9/9/2022. The details of the amount paid to the petitioner are contained in Annexure-R. In case, grievance of the petitioner still survives, it will be open for him to take recourse to such remedy as may be available to them in law.

(3.) With the aforesaid liberty, the petition is disposed of. In view of disposal of the petition, all pending I.A.s do not survive for consideration, same stand disposed of.