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Judgment
Meenakshi Madan Rai, J
In compliance to the order of this Court dated 10-06-2024, Affidavit dated 21-06-2024 has been filed by the Respondent No.3.
Learned Senior Counsel for the Respondents No.3 and 4 submits that, Respondent No.4 (daughter of Respondent No.3) has transferred 1/5th of the total sum, i.e., ₹ 1,03,12,249.40/-(Rupees one crore, three lakhs, twelve thousand, two hundred, forty nine and paisa forty) only, to the Respondent No.2 (the District Collector), vide Cheque No.000001, of the HDFC Bank, dated 21-06-2024, from the total amount of ₹ 5,15,61,247/-(Rupees one crore, fifteen lakhs, sixty one thousand, two hundred and forty seven) only, received by them. It is also clarified that the payment is made in response to the Contempt Petition.
Report Affidavit, dated 25-06-2024, has been filed by the State-Respondent No.2. It is averred therein that the District Collector, Gyalshing District, had received the Cheque No.000001 of the HDFC Bank, dated 21-06-2024, for a sum of ₹ 1,03,12,249.40/- (Rupees one crore, three lakhs, twelve thousand, two hundred, forty nine and paisa forty) only, on 21-06-2024, from the Respondent No.4. The same amount has been made over to the Petitioner on 25-06-2024, vide Cheque No.260310, of the State Bank of Sikkim, dated 24-06-2024.
Learned Counsel for the Petitioner acknowledges the receipt of ₹ 1,03,12,249.40/- (Rupees one crore, three lakhs, twelve thousand, two hundred, forty nine and paisa forty) only, from the Respondent No.2, vide Cheque no. 260310, of the State Bank of Sikkim, dated 24-06-2024.
As already recorded hereinabove, the amount vide the Cheque has been received and duly acknowledged by the Petitioner.
Consequently, nothing further remains for adjudication in the matter.
Contempt Petition stands disposed of accordingly.
Pending applications, if any, also stand disposed of.