G.G.NEHALANI Vs. KUMAR NAIK

JUDGEMENT

(1.) Order of the learned Single Judge made in W.P.Nos.106706-106737/2015 & connected matters dtd. 29/9/2015 had the following text:

(2.) After service of notice, the answering accused- Officials having entered appearance through the learned AAG, had filed a memo dtd. 20/7/2022 accompanied by the endorsement dtd. 19/7/2022, which in subsistence says that amount payable under the Writ of the learned Single Judge needs to be treated as having been paid in view of adjustment of a particular sum paid in excess of complainant's entitlement. We are therefore satisfied that there is due compliance of the Writ in question. In the above circumstances, these proceedings are dropped, reserving liberty to the complainant to seek redressal of the grievances, if any, elsewhere in accordance with law. All contentions in that regard are kept open.