MONITA ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The contention is that the order passed by this Court accepting the statement made on behalf of respondent nos. 2 and 3 to release an amount of Rs.7.50 lakh within a period of two weeks is based upon an erroneous assumption that the offer of the respondent nos. 2 and 3 was acceptable to the petitioner.

(3.) It is submitted that even the order passed by the Apex Court would indicate that the petitioners were always desirous of asserting their substantive right in the petition and so there could not have been any acceptance of the offer made by respondent nos. 2 and 3. It is also submitted that the offer made by respondent nos. 2 and 3 was not clean and it came with several conditions which can be seen in the communication dtd. 23/4/2018.