MOHAN NARAYANAN Vs. FEDERAL MOGUL GOETZE INDIA LTD

JUDGEMENT

(1.) LEARNED counsel for the applicant -defendant states that in view of the reply affidavit and the objections filed by the plaintiff he wishes to withdraw the present application.

(2.) IT is pertinent to mention that on 24th September, 2014, the predecessor of this Court had directed release of undisputed pension in favour of the plaintiff. The payment was to be paid by defendant No.1 and/or LIC in favour of the plaintiff.

(3.) LEARNED counsel for the plaintiff states that despite the categorical direction given by this Court the defendant has refused to release the contribution defined superannuation benefit.