LALA CHAUDHARY Vs. VIJAY KELKAR

JUDGEMENT

(1.) IN this application, the petitioner had prayed for directions for allowing him inspection of certain documents and the records with the Tribunal, Bombay. Counsel for the petitioner submits that the petitioner has already inspected the records and as such, this application is not pressed. The application stands disposed of. C.C.P. No. 272/2000

(2.) THIS contempt petition has been initiated against the respondents on the basis of an order passed by a Division Bench of this Court on 9th Sept., 1999, in CWP No. 1850/1999 wherein directions were issued to the respondents to see that the matter is finalised expeditiously and the entire reward money, as per the rules of the Department, is paid to him without any further delay.