VENKATAMUNI SHETTY Vs. VANDANA SHARMA

JUDGEMENT

(1.) On a grievance that the order of this Court dtd. 16/9/2021 in W.A.No.4464 of 2017 in W.P.No.4130/2015 is not complied with, the present contempt petition is filed.

(2.) Notice was issued.

(3.) Learned Additional Government Advocate made a statement before this Court on 28/9/2022 that, in compliance of the order passed by the learned Single Judge, arrears of salary has been released in favour of the petitioner.