Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER:
MOHD. QAISER
Vs.
RESPONDENT:
L.K. SINHA & ORS.
DATE OF JUDGMENT06/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
KIRPAL B.N. (J)
CITATION:
1995 SCC Supl. (4) 283 JT 1995 (9) 133
1995 SCALE (6)461
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
In the affidavit filed by the respondents, it is stated
that the General Manager came to know of the order of this
Court for the first time on September 27, 1995 and
immediately he directed payment of the amount. A cheque has
been drawn in favour of the petitioner for a sum of
Rs.50,000/- on September 29, 1995 and the cheque was offered
to the petitioner. It is stated that he refused to accept
the cheque on October 1, 1995 and then he was informed of
the offer by Registered post with A.D. The cheque has been
handed over to the counsel for the petitioner across the
Bar. Under these circumstances, the compliance has been
made, though belatedly.
It is stated by the General Manager that action was
initiated against the erring officials who had defaulted in
compliance of the order of this Court. General Manager is
directed to submit the report of the action taken and the
result thereof to the Registry within 60 days from to-day.
We accept the unconditional apology. The contempt
proceedings are accordings disposed of.