KAMLA SINGH Vs. P K GUPTA

JUDGEMENT

(1.) The contempt proceedings are predicated on the alleged non-compliance of the directions issued by this Court on 11.10.2013 while disposing of writ petition No.4273/2013.

(2.) I note, vide the aforesaid order, directions were passed as under:-

(3.) It is not in dispute that the respondent has recovered the amount of Rs.2,78,785/- from the petitioner with interest at the rate of 9% per annum from the date it became due till date of order, i.e., 11.10.2013.