FAKIRAPPA Vs. SHRINATH

JUDGEMENT

(1.) In this matter, the writ of the learned Single Judge having been substantially complied with, a Banker's Cheque dtd. 14/7/2022 for a sum of Rs.5,65,024.00 (Rupees Five Lakh Sixty Five Thousand & Twenty Four) has been handed by the accused- official to the counsel for the complainant along with an endorsement. The learned counsel for the accused submits that already the pension sanction order having been passed way back in the year 2017, pension is also being paid accordingly.

(2.) In the above circumstances, there is substantial compliance of the writ in question and therefore, these proceedings are dropped reserving liberty to the complainant to litigate elsewhere if any grievance is left over. All contentions in that regard are kept open.