REGENT COMPUTRONICS PVT. LTD.

Boddy Rattaiah Appellant

V/S

R.R.Singh Respondents

Referred Judgements :-

STATE OF BIHAR VS. MEERA TIWARY [REFERRED TO]
JHARESAR PRASAD PAUL VS. TARAK NATH GANGULY [REFERRED TO]
SECRETARY IRRIGATION DEPARTMENT GOVERNMENT OF ORISSA SECRETARY TO GOVERNMENT OF ORISSA VS. G C ROY:RAGHUNATH MOHAPATRA [REFERRED TO]
JHARESWAR PRASAD PAUL VS. TARAK NATH GANGULY [REFERRED TO]
ALOK SHANKER PANDEY VS. UNION OF INDIA [REFERRED TO]
HARI CHAND VS. STATE OF U P [REFERRED TO]
SUDHIR VASUDEVA, CHAIRMAN & MD. ONGC VS. M. GEORGE RAVISHEKARAN [REFERRED TO]

JUDGEMENT

(1.) This Contempt Case has been filed against the orders dtd. 28/3/2023 in W.P.No.24837 of 2021 to the extent of interest at the rate of 12% per annum while paying a total amount of Rs.17,75,559.00 under Ss. 10 to 12 of the Contempt of Courts Act, 1971.

(2.) W.P.No.24837 of 2021 is filed claiming the following relief:

(3.) On 28/3/2023, this Court allowed the writ petition with the following direction:

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BODDY RATTAIAH Vs. R.R.SINGH

Referred Judgements :-

JUDGEMENT

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