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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.