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Judgment
4 paragraphs · 104 words
N.C. Kochhar, J.—Heard.
2.
The order has been complied with and the petitioner has been paid his dues. However, it is not disputed that vide the judgment dated 8th November, 1993, the respondents were directed to do the needful within six months from that date, but the order was complied with only after notices of this contempt petition dated 2nd Janujary, 1995, were served on the respondents.
3.
It is, therfore, dircted that the respondents should also pay to the petitioner, the costs of and incidental to this contempt petition, which are assessed at Rs. 1,000/-.
4.
The contempt petition stands disposed of accordingly.