SUNITA RATHORE Vs. N D P L

JUDGEMENT

(1.) Notice. Mr. Sudhir Nandrajog accepts notice on behalf of the respondent.

(2.) Counsel for the petitioner submits that he has no objection to pay the forty per sent as directed to be paid vide order dated 4.8.2005 that is confirmed by order dated 19.9.2005 and in case the petitioner succeeds the same should be refunded together with interest.

(3.) Heard Counsel.