DHARMENDRA SHARMA Vs. M. ARUNMOZHI

JUDGEMENT

(1.) Heard Shri Vipin Sanghi, learned senior counsel for the petitioner and learned counsel appearing for the respondents.

(2.) The present contempt petitions have been instituted by the appellant in the civil appeals already disposed of, alleging, inter alia, that respondent no. 1 has willfully failed to comply with the directions issued by this Court in its judgment dtd. 6/9/2024, rendered in Dharmendra Sharma v. Agra Development Authority, reported in (2025) 1 SCC 422. The relevant portion of the judgment germane to the controversy at hand is reproduced hereinbelow: -

(3.) The petitioner submits that although respondent no. 1 has complied with the remaining directions issued by this Court, namely, refunding the entire amount deposited by the petitioner along with interest at the rate of 9% per annum, and paying an additional sum of Rs.15,00,000.00 (Rupees Fifteen Lakhs only), however the respondent has failed to refund an amount of Rs.3,99,100.00 (Rupees Three Lakhs Ninety-Nine Thousand One Hundred only), being the cost of the nonjudicial stamp papers purchased by the petitioner. It is further averred that, instead of refunding the said amount, respondent no. 1, on 7/12/2024, returned the twenty-two original stamp papers, which had in the meanwhile expired, through postal communication.