Supreme Court of India
Mohd. Qaiser vs L.K. Sinha & Ors on 6 November, 1995
Equivalent citations: 1995 SCC, SUPL. (4) 283 JT 1995 (9) 133, AIRONLINE 1995 SC 3, 1995 SCC (SUPP) 283, 1995 SCC (L&S) 768, (1995) 2 SERVLR 374, (1995) 29 ATC 663, (1995) 1 CURLR 784, (1995) 2 SCT 487, (1995) 3 JT 163 (SC), (2016) 2 KANT LJ 1, (2018) 1 RECCIVR 981
Author: K. Ramaswamy
Bench: K. Ramaswamy, B.N Kirpal
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.