V K BHANDARI Vs. A SRIVASTAVA

JUDGEMENT

(1.) By this petition, the petitioner has invoked power of Contempt of this Court on the ground of violation of order dated 17th December, 2008 passed by this Court. Vide order dated 17th December, 2008 following directions were given to the respondent: "We, in view of the aforesaid thus, direct the respondents to examine the case of the petitioner for reimbursement on account of emergency medical treatment confined to the limit of approved rates as prevalent in India, but subject to verification of the medical documents.'

(2.) The case of the respondent as stated in the counter affidavit is as under:

(3.) The position as stated by respondent is refuted by the petitioner. The contention of petitioner is that hospital through e-mail tried to transmit the requisite information to the respondent but e-mail box of the respondent was jam-packed/full. The petitioner later on came to know that requisite e-mail had not reached and he then visited Regional Office of ECHS in Delhi and handed over the relevant information received by him through e-mail to Col. Binay Kumar.