MAHANTAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of the order dtd. 10/11/2021 passed in Writ Petition No.109586/2015 wherein this Court directed the respondents to pay interest on the difference of gratuity amount paid to the petitioners from the date of their entitlement.

(2.) Learned counsel Sri. Prashant F.Goudar for accused No.2 files a memo dtd. 17/7/2023 enclosing a copy of the cheques issued to the complainants towards payment of interest on difference of gratuity amount. The same is placed on record.

(3.) Learned counsel Sri. B.Sharanabasawa for the complainants would not dispute the same and acknowledges the receipt of cheques. Further, learned counsel would submit that the complainants would dispute the amount of interest paid and he seeks liberty to make appropriate representations to the authorities.