SOM PRAKASH Vs. V.K.GUPTA

JUDGEMENT

(1.) THE rejoinder has not been filed. On 25th November, 2011, the petitioner's appeal, being LPA No.566/2011, was allowed holding, inter alia, as follows:

(2.) It is now obvious that the total amount which was to be refunded to the petitioner came to Rs.3,64,900/-, which was paid in the following manner: