KUNDAN BURNWAL Vs. ALOK JAIN

JUDGEMENT

(1.) Mr Kapil Sibal and Mr Pinaki Misra, senior counsel appearing on behalf of the respondents, stated that though according to the respondents, there was no breach of the judgment of this Court dtd. 24/8/2020, in order to put an end to the dispute, the respondents shall pay compensation to the petitioners at the rate prescribed in the judgment of this Court and the amounts due (after adjusting any compensation that may have been paid) shall be paid over within a period of two weeks.

(2.) In view of the above statement, the contempt petition is disposed of.

(3.) Pending application, if any, stands disposed of.