Madhya Pradesh High Court
Indra Kumar Patel vs Shri Indraneel Shankar Dani on 21 December, 2016
CONC-1878-2012
(INDRA KUMAR PATEL Vs SHRI INDRANEEL SHANKAR DANI)
21-12-2016
Shri D.K. Dixit along with Shri Ajay Kumar Jain, Shri Gopal Singh,
Advocate for Contemnors.
Shri Purushendra Kaurav along with Shri K.S. Wadhwa, Additional
Advocate General and Shri Divesh Jain, Advocate for respondents.
Shri V.K. Singh, I.P.S., Director General of Home Guard and Shri Shailendra Kumar Shukla, Senior Accounts Officer, Home Guard, Jabalpur are present in person.
They are heard.
In compliance of the previous order dated 9.12.2016, additional reply has been filed by the respondents and along with the additional reply, various documents have been filed to indicate that directions contained in para 49 (b) and (c) as modified by the Supreme Court have been fully complied with and at present a Home Guard is getting daily honorarium @ Rs.400/- per day and for the whole month, it comes to Rs.12,000/- and arrears of honorarium in compliance of the order of the Supreme Court have also been paid and deposited in the respective bank account of the concerned Home Guards.
After having heard submissions and going through various documents filed along with the additional reply, we are satisfied that the order passed by this Court and as modified by the Supreme Court has been fully complied with and nothing survives for further adjudication in the contempt proceedings. The contempt proceedings come to an end.
The rule nisi issued against the Director General, Home Guard and other respondents stands discharged. Certified copy as per rules.
(S.K. SETH) JUDGE rao