DAN SINGH BISHT Vs. BHUPENDER KAUR ALOKHA

JUDGEMENT

(1.) Learned Standing Counsel has produced in Court, a communication dtd. 21/6/2019 issued by Deputy Education Officer, Takula, Almora to District Education Officer, Elementary Education, Almora, which is taken on record. Perusal of the said communication reveals that, pursuant to the order passed by Division Bench of this Court in Special Appeal No. 88 of 2013, a sum of Rs.11,22,744.00 has been credited in the bank account of the petitioner on 21/6/2019, as arrears of pension. Learned Standing Counsel further submits that the amount of cost quantified at 30,000/- has been paid to the petitioner through cheque on 22/5/2019.

(2.) In view of the statement made by learned Standing Counsel, this Court is satisfied that the order passed by Division Bench of this Court stands complied with.

(3.) Accordingly, the contempt petition is closed. Contempt notices issued to the respondents are hereby discharged.