DELHI TRANSPORT CORPORATION Vs. JAGDISH CHANDRA

JUDGEMENT

(1.) Heard the parties. The following impugned order was passed by this Court in Civil Writ No. 5763/98 & CM 11010/98 on 13/01/1999.

(2.) . The grievance of the petitioner is that despite the stay order, the respondent has collected the cheque of Rs. 2,12,507.00 in violation of order dated 1 3/01/1999 and before the dated fixed, i.e. 26/07/1999. Learned Counsel for the respondent submits that the order dated 13/01/1999 could not become operative on account of the feet that the "condition" that the before the next date of hearing, the petitioner may deposit the said amount in this Court was not complied with.

(3.) . There is no dispute about the fact that the amount has not been deposited in this Court. Instead, the amount was deposited before the Recovery Officer.