LAWS(UTN)-2021-10-12

BIMALANAND BAHUGUNA Vs. A.V. GIRIJA KUMAR

Decided On October 21, 2021
Bimalanand Bahuguna Appellant
V/S
A.V. Girija Kumar Respondents

JUDGEMENT

(1.) Writ Petition (S/S) No. 358 of 2018 filed by the petitioner was disposed of vide judgment dtd. 28/2/2018 with a direction to the Chairman/Managing Director, Oriental Insurance Company Ltd. to take decision on petitioner's Memorial dtd. 30/1/2017 within four weeks.

(2.) Alleging non-compliance of the said judgment, this contempt petition has been filed by the petitioner.

(3.) A compliance affidavit has been filed by Mr. A.V.Girija Kumar, Chairman-cum-Managing Director, Oriental Insurance Company Ltd. Along with said affidavit, an order dtd. 27/7/2018 has been enclosed as Annexure " " 1.