INDIRA RAMESHCHANDRA INTWALA Vs. PANKAJ KUMAR IAS

JUDGEMENT

(1.) These proceedings were filed under the Contempt of Courts Act , 1971, in respect of the directions issued by learned single Judge in order dtd. 29/6/2017 passed in Special Civil Application No. 2183 of 2016 and confirmed in Letters Patent Appeal No. 2298 of 2017 by judgment and order dtd. 2/5/2019, further confirmed by order dtd. 17/12/2021 of the Apex Court in Special Leave to Petition (C) No. 21286 of 2021.

(2.) Under the said directions, the original petitioner, since deceased, was to be paid the pensionary benefits.

(3.) Today, when the Misc. Civil Application came up for consideration, learned Assistant Government Pleader Ms.Shruti Dhruve produced copy of Gratuity Payment Order as well as Pension Payment Order. The same are taken on record.