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Judgment
Mr. S. Samarjeet, learned Sr. P.C., appears for the applicants. By common order dated 11.04.2019, a learned Division Bench of this Court allowed
W.P.(C) No. 840 of 2014 and W.P.(C) No. 841 of 2019, directing payment of additional compensation to the tune of Rs. 5,00,000/-(Rupees Five
Lakh) to the two writ petitioners for the death of their husbands in a fake encounter.
The Union of India and the Commanding Officer of 20 Assam Rifles were directed to deposit these amounts before the Registrar General of this
Court within a time frame and thereupon, the two writ petitioners were given liberty to make applications for withdrawal of the sums so deposited.
Complaining of disobedience to this order, the petitioners in both the writ petitions filed the present contempt cases, viz., CONT. CAS(C) No. 173 of
2019 and CONT. CAS(C) No. 174 of 2019.
While so, miscellaneous applications are now filed in both cases, viz., MC[CONT. CAS(C)] No. 31 of 2021 and MC[CONT. CAS(C)] No. 32 of
2021, by the respondents in the contempt cases claiming that they had duly complied with the directions of this Court. Copies of the two cheques for
Rs. 5,00,000/- (Rupees Five Lakh) each, made out in the name of the Registrar General of this Court, are also produced.
Ms. Rebika, learned counsel for the petitioners in these cases, would also affirm that after the deposit of amounts by way of these cheques,
applications were moved by her clients and the amount due and payable to each of them, under the common order dated 11.04.2019,was duly
disbursed to them.
In the light of the aforestated developments, no cause is made out for exercise of contempt jurisdiction at this stage, as the order of this Court stands
duly complied with, albeit with some amount of delay.
In consequence, MC[CONT. CAS(C)] No. 31 of 2021 and MC[CONT. CAS(C)] No. 32 of 2021 are allowed and the main Contempt Cases shall
stand disposed of.