Madhya Pradesh High Court
Dr. Swarn Kanta Malhotra vs Dr. Madan Mohan Upadhyay on 17 June, 2015
1 Cont. 370/2008
(Dr. (Mrs.) Swarn Kanta Malhotra vs. Dr. Madan Mohan Upadhyay
and others)
17/06/2015
Shri C.P. Singh, Advocate for applicant.
Shri Ravindra Singh, Advocate for respondents.
Counsel for applicant submits that applicant has already received 80% of the amount claimed and awarded by this Court. Therefore, substantially the order has been complied with. However, applicant is still aggrieved due to non-payment of remaining 20% amount, for which applicant is set at liberty to approach before the appropriate forum in accordance with law.
With the aforesaid, contempt petition stands disposed of.
(Rohit Arya) Judge Arun*