- (1.) NO case for contempt is made out as' it is stated by the respondent -contemnor that the retiral dues have already been paid. It was further stated that, in fact, more than a sum of Rs. 2.00 lacs is fit to be recovered from the petitioner and hence no further amount is required to be paid to him.
(2.) COUNSEL for the petitioner vehemently opposed the same and submitted that the entire retiral dues have not been paid and he is not liable to make any payment towards the recovery of the amount. This Court, on unlimited number of occasions, has already observed that the quantum of the amount which is payable to' the petitioner and whether any amount is fit to be recovered or not, are disputed questions of facts which cannot be allowed to be contested by way of a contempt petition. The application for initiating contempt proceeding has an extremely limited scope and the same cannot be allowed to be used by a party to reopen the contesting point which should have been adjudicated by the Bench disposing of the matter. Hence, the plea of the petitioner that further amount is payable to him by way of retiral dues cannot be allowed to be raised by way of a contempt petition although he may take recourse to any other remedy that may be available to him under the law.
(3.) UNDER the circumstance, the contempt petition is dismissed.;