MOHAN SINGH Vs. TEJINDER KAUR

JUDGEMENT

(1.) ON 17.9.2004, CM No.4443 of 2004 and CWP No.10205 of 2001 was disposed of with clarifying directions issued earlier in CWP No. 8057 of 1999 on 4.2.2003. As a consequence of the clarification, the order dated 4.2.2003 was modified to the effect that respondents were directed to refund the house rent allowance recovered from the petitioner. A period of three months from the date of receipt of certified copy of that order, was fixed by the Division Bench. In compliance to the aforementioned directions, house rent allowance has now been refunded to the petitioner, as is evident from the perusal of para 3 of the affidavit as well as receipts Annexures R-1, R-2 and R-3.

(2.) IN view of the above nothing survives for adjudication in these proceedings. Rule is discharged.