UNION OF INDIA Vs. E KRISHNA RAO

JUDGEMENT

(1.) Delay condoned in filing the Contempt Petitions.

(2.) The review petition which was filed by the Union of India, Review Petition (Civil) Diary No 24345 of 2021 in Miscellaneous Application No 1143 of 2021 in Contempt Petition (C) Nos 405-407 of 2019 in Civil Appeal Nos 11948-11950 of 2016 [Amit Khare v Sudhanshu Ranjan], was dismissed by an order dated 27 January 2022.

(3.) Mr Vikramjit Banerjee, Additional Solicitor General appearing on behalf of the Union of India, submits that, in view of the above position, the persons who were parties to the proceedings before this Court will be given their arrears on the same footing as Mr Sudhanshu Ranjan, to whom arrears have been paid in pursuance of the order passed in contempt proceedings.