SWAMI OM JI Vs. UNION OF INDIA

JUDGEMENT

(1.) The report of the District and Sessions Judge, Cuttack dtd. 12/7/2022 states that the Superintendent of Police, Cuttack district has returned back the bailable warrant of arrest on the ground that the detailed address of Mukesh Jain was not mentioned.

(2.) An additional affidavit dtd. 25/5/2022 has been filed by Mukesh Jain disclosing his address in Delhi as well as his mobile number.

(3.) Ms Aishwarya Bhati, Additional Solicitor General states that the Commissioner of Delhi Police shall now take necessary steps to ensure that the order of this Court in regard to the award of costs is duly enforced which shall be recovered as arrears of land revenue. The Commissioner shall do so immediately and file a status report of compliance thereafter within a period of three months.