SALANIYA BABUBHAI HIRABHAI Vs. VIVEK BAJPAL

JUDGEMENT

(1.) Heard Mr. Om Prakash Khurana, learned counsel appearing for the complainant and Mr. Siddharth Dave, learned counsel appearing on behalf of Mr.Devang Vyas for the contemnor.

(2.) This contempt proceeding has been initiated alleging that there has been willful disobedience of the order dtd. 1/8/2016 passed in Special Civil Application No.4550 of 2003. On service of notice, the respondents have appeared and filed their counter affidavit contending inter alia that order alleged to have been violated has been complied. In the light of the rival contentions raised, it would be necessary to extract the order which is alleged to have been disobeyed. It reads:

(3.) In the counter affidavit dtd. 25/6/2018 that has been filed, it has been clearly stated in paragraph 5 that amount is required to be calculated and amount specified therein with interest has been paid by the office of the Principal, CDA (Pension), Allahabad to the complainantand it reads: