CHANDESHWAR PRASAD NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and learned counsel tor the Bihar State Land Development Bank.

(2.) THE retiral benefits of the petitioner have not been paid in full because of some allegations pending against the petitioner.

(3.) LEARNED counsel for the Bank submits that the contempt petition be disposed of in view of the aforesaid stand of the bank and the petitioner be directed to furnish the indemnity bond if he wants to take payment of the balance due of the retirement benefits.