Punjab-Haryana High Court
Suresh Kumar And Ors vs Navrang Roy Land Acquisition Collector ... on 1 February, 2019
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP 2669 of 2018(O&M)
Date of Decision : February 01, 2019
Suresh Kumar and others
.....Petitioners
VERSUS
Navrang Roy
.....Respondent
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present : Mr. Abhimanyu Singh, Advocate
for the petitioners.
Mr. Ashish Yadav, Addl. Advocate General, Haryana.
NIRMALJIT KAUR, J. (Oral)
The present contempt petition is filed for non-compliance of the order dated 20.3.2018 vide which a direction was issued to deposit the sum of Rs.4,06,34,750/- alongwith all statutory benefits within a period of three months from the date of the order.
Reply has filed which is taken on record. As per the said report, the amount of Rs.3,04,89,342/- has been deposited and the calculation sheet has been placed on record as Annexures R-1 and R-2.
In view of the same, the contempt petition is dismissed. Rule issued against the respondent stands discharged.
( NIRMALJIT KAUR )
February 01, 2019 JUDGE
ajay-1
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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