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Judgment
Vivek Singh Thakur, J
Ms. Reeta Thakur, learned Standing Counsel for the respondent-Corporation, submits that on amount of Rs.7,42,579/- against payment of DCRG, alongwith interest thereon, stands released in favour of the petitioner vide cheque No.250950, dated 14.09.2020, drawn on H.P. State Cooperative Bank. She further submits that delay is on account of poor financial condition of the Corporation. However, she submits that without any explanation of delay, she has instructions to tender unconditional, unqualified and sincere apology to the Court for that.
In view of the above and accepting the apology tendered on behalf of the respondent-Corporation, the present contempt petition is closed and disposed of.
Needless to say that if anything still survives to be adjudicated with respect to the payment of amount to the petitioner in terms of the order passed by the Tribunal, for violation whereof present contempt petition has been filed, the petitioner is at liberty to revive this contempt petition or file afresh.
Pending miscellaneous application(s), if any, shall also stand disposed of.