BHUMIPAL SINGH RAWAT Vs. DHEERAJ GARBIYAL

JUDGEMENT

(1.) Writ Petition (S/S) No. 2891 of 2017 filed by the petitioner was disposed of by Writ Court vide judgment dtd. 12/10/2017 in terms of judgment rendered in Writ Petition (S/S) No. 670 of 2014. The direction issued in Writ Petition (S/S) No. 670 of 2014 is reproduced below:-

(2.) Alleging non-compliance of the judgment rendered by Writ Court, petitioner had filed this Contempt Petition.

(3.) Mr. Sandeep Kothari, learned counsel appearing for respondent has produced in Court the order dtd. 26/6/2018 passed by Trilok Singh Martoliya, General Manager (Administration), Kumaon Mandal Vikas Nigam Limited. Along with the said letter, a cheque amounting to Rs.1,31,109.00 drawn on Kurmanchal Nagar Sahkari Bank Ltd. in favour of the petitioner has also been enclosed. Both the documents are taken on record. Perusal of the letter dtd. 26/6/2018 indicates that payment of Rs.1,31,109.00 has been released in favour of the petitioner.