M. B. HANUMANTHAPPA Vs. ISN PRASAD

JUDGEMENT

(1.) This contempt petition is filed against alleged disobedience of the order dtd. 23/6/2021 passed by the Division Bench of this Court in W.P.No.10699/2021 wherein, in paragraph 8, the following order was passed:-

(2.) After issuance of notice, accused No.2 filed compliance affidavit dtd. 13/3/2023 and additional compliance affidavit dtd. 12/4/2023. The said affidavits are sworn to by one Sri Deepak Doreyawar, serving as Principal Director, Karnataka State Audit and Accounts Department, Shanthinagara, wherein, the deponent has deposed that all the dues which the complainant was entitled to towards his terminal benefits have been paid together with interest. A copy of the Government Order dtd. 4/3/2023 is placed on record as Annexure-R1 in this regard. The amount has been remitted to the bank account of the complainant as seen at Annexure-R2 filed along with the additional compliance affidavit. Thus, the learned counsel for the accused submits that there is complete compliance with the order dtd. 23/6/2021 passed by this Court.

(3.) The learned counsel for the complainant does not dispute the said fact. He confirms receipt of the amount which was due and payable to the complainant.