ANITA SOOD Vs. S.S. VIRK, EXECUTIVE ENGINEER

JUDGEMENT

(1.) Counsel for the petitioner concedes that all dues of petitioner have been paid to her with effect from 1.6.1995, the date on which she gave copy of order to the respondent. It is further alleged by the counsel for the petitioner that respondent No.l, Mr. Vig is harassing the petitioner and pressuring her to withdraw the petition. Though no specific reply has been filed to the Additional affidavit which was filed in furtherance of the order of Court but the counsel upon instructions from his client in the Court submits that this is totally incorrect. In fact he has nothing against the petitioner and she is welcome in her service. He further submits that his client will render all cooperation to her as senior officer.

(2.) In view of the assurance given by the respondent who is present in court. The petitioner withdraws this contempt petition. This petition is dismissed as withdrawn. Petition dismissed as withdrawn.