R P SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Pursuant to the order passed by this court on 5/3/1995, today the counsel for Respondent 2 has placed in the court the counter-affidavit filed by Mr. Surinder Aggarwal, Chairman, Improvement Trust, Ludhiana. He admits the delay in compliance of the directions issued by this court and tenders unconditional apology for the delay on their part. No explanation has been given as to why the delay has been occasioned in implementation of the undertaking given in the counter-affidavit filed in this court as reiterated in our order dated 27/1/1994. On the facts and circumstances, we accept the unconditional and contrite apology for the delay in implementation of the directions issued by this court since, it cannot be said that it was deliberate and wilful. Under those circumstances, we accept the apology and drop the proceedings and discharge the contempt order. However Mr. Surinder shall comply with the order of the finalisation of the allotment to the petitioners within three months from today. Mr. Surinder Aggarwal is directed to pay a sum of Rs. 500. 00 as costs for the delay from his pocket and it should not be drawn from the Trust. The costs shall be paid to the Supreme court Legal Aid Committee within a period of six weeks from today.

(2.) Ia is disposed of accordingly.