HANAMANTAHAPPA Vs. H. V. KUNTEKAL

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of the order dtd. 3/3/2021 passed in W.P.No.109605/2015 (S-DIS) wherein this Court passed the following order :-

(2.) The present contempt petition is filed complaining that consequential monetary benefits are not settled.

(3.) Learned counsel Sri Shivraj Hiremath for the respondents files a memo dtd. 4/7/2023 stating that a sum of Rs.97,181.00 is paid to the complainant towards gratuity through cheque bearing No.638131 dtd. 22/6/2023.