- (1.) HEARD learned counsel for the parties.
(2.) PETITIONER has preferred this contempt petition for disobedience of judgment dated 14th July, 2011 passed by this Court. It appears that husband/petitioner Late Shri Manilal was retrenched and on a reference, the Labour Court passed an award that the workman will be entitled to a lump sum compensation of Rs. 13,000.00 in place of reinstatement in service. Being aggrieved with the award passed by the Labour Court, workman as well as the management, both preferred writ petitions before Single Bench. Learned Single Judge dismissed the writ petitions of both the parties. Thereafter, workman preferred intra Court appeal, wherein Division Bench of this Court enhanced the amount of compensation from Rs. 13,000.00 to Rs. 90,000.00. Since payment of Rs. 90,000.00 was not made, therefore, the petitioner filed this contempt petition.
(3.) DURING pendency of contempt petition, respondents made payment of Rs. 90,000.00 by way of depositing the same in the bank account of the petitioner on 18th September, 2012. A statement in this regard was given by learned counsel for the respondents, which finds place in order dated 1st October, 2012 passed by this Court.;