DEVKI NANDAN MANDOLIYA Vs. SMT. ASHA DEVI

JUDGEMENT

(1.) THE Petitioner has filed the present writ petition challenging an interim order of the Family Court, Dehradun dated 21.9.2010, whereby the Petitioner's employer i.e. "Uttarakhand Jal Vidyut Nigam Ltd." Has been restrained from disbursing the post retiral benefits including the pension to the Petitioner.

(2.) THE Respondent/wife who is being represented by Sri Neeraj Garg states that the Respondent/wife is entitled for maintenance from the Petitioner, however, no amount has been paid and, therefore, she was constrained to move an application for withholding the retiral benefits of the Petitioner. It is also pointed out that the Petitioner has already moved an application before the Family Court for vacating the impugned order dated 21.9.2010. On these set of facts, this writ petition is being decided by the following orders:

(3.) WITH these observations, writ petition is disposed of. No order as to costs.