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Judgment
By Justice Rajiv Joshi, Member (Judicial)
Heard Shri Sunil holding brief of Shri Ashish Srivastava, learned counsel for the applicant and Shri Vinod Kumar Pandey, learned counsel for the respondents.
The instant Contempt Petition, u/s 17 of the Administrative Tribunal Act, 1985, has been filed for non-compliance of the interim order dated 18.09.2023 passed in O.A. No. 1252/2019, whereby the following directions were issued:-
“14.Accordingly, the O.A. stands allowed. The respondents are directed to ensure payment of pension and other post retiral benefits alongwith interest @ 6% per anum from the date it becomes due till the date of actual payment as expeditiously as possible within a period of three months from the date of receipt of copy of this order. No order as to costs.”
Learned proxy counsel for the applicant submits that the order of this Tribunal has been complied with.
In view of the above, the proceedings of the instant Contempt Petition stand closed and consigned to record. Notices issued to the respondents have been discharged.
M.A., if any, stands disposed of, accordingly.