SOMABHAI SONABHAI VADI Vs. S B VASAVA

JUDGEMENT

(1.) This is an application under Article 215 of the Constitution of India and the provisions of Contempt of Courts Act, 1971. The prayers sought for are as follows: -

(2.) This Court had issued notice on 09.10.2019 and periodically the orders came to be passed and the matter came to be adjourned.

(3.) Today, learned advocate Mr. Devnani appearing for the applicant has submitted that except the amount of interest, other payments have already been made. The cheque has been already given to the applicant however, the only grievance is with regard to the interest and missing of calculations.