Ramesh Kumar Sinha and Others vs State of Jharkhand and Others

Dhirubhai Naranbhai Patel, J.—Before the learned counsel for the petitioners argues in detail that there is noncompliance of the order

passed by this Court, it is fairly submitted by the learned counsel for the State that today they have brought eight cheques each worth Rs.

5,00,000/- in the Court and these four petitioners are getting per head Rs. 10,00,000/-.

The details of the cheques are as under:

In view of the aforesaid submission, these cheques are handed over to the learned counsel for the petitioners, who in turn give acknowledgment

to the learned counsel for the State.

It is fairly submitted by learned counsel for the State that the aforesaid amount will be set off against the final calculation of the amount found

legally payable to the petitioners and if further amount is yet to be paid, it is submitted by learned counsel for the State that the petitioners may

prefer a representation before opposite party No. 3 and upon receipt of such representation, the same will be decided in accordance with law

within further period of eight weeks.

Learned counsel for the petitioners is satisfied with the aforesaid payment and it is submitted that if the petitioners are seeking any further

amount, then the same will be mentioned in their representation to be preferred before opposite party No. 3.

If such representation is received by opposite party No. 3, the same will be decided, in accordance with law, within a period of eight weeks

from the date of receipt of such representation. In view of the aforesaid payment and in view of the aforesaid direction, this contempt application is,

hereby, disposed of.