RUPABHAI MANUBHAI SANIYARA Vs. ARUNKUMAR SOLANKI

JUDGEMENT

(1.) When the matter is called out, learned AGP, at the outset, has submitted that the applicant is already paid an amount of Rs.2,68,453.00 and accordingly signature is also obtained on the receipt on 29/6/2023. Further, he has submitted that the applicant has already given an undertaking with regard to recovery of any amount. He has further clarified that an amount of Rs.67,290.00 is also paid to the applicant. Photocopy of the cheques as well as receipts and undertakings are ordered to be taken on record.

(2.) However, learned advocate Mr.Mishra has submitted that the respondents have not complied with the direction issued by this Court as the amount is paid less. It is further submitted that the directions issued vide order dtd. 3/10/2022 passed in the captioned writ petition, are not complied with and subsequently, the order was modified on 14/11/2022 through speaking to minutes.

(3.) The directions issued in the order dtd. 3/10/2022 passed by the learned Single Judge in paragraph No.7 are as under: