BINDER SINGH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) A co-ordinate bench of this Court vide order dated 15. 01.2025, directed the petitioners to deposit Rs.30,000.00 in the bank account of of respondent no.3, by 31/1/2025. Apart from the said amount, they were directed to continue to deposit Rs.5,000.00 by 7th of every month in the bank account of respondent no.3, with the first installment, was to be deposited on 7/2/2025.

(2.) Learned counsel for respondent no.3, on instructions, informs this Court that none of the above directions, was complied with by the petitioners.

(3.) Post the passing of aforesaid direction, on the last two dates of hearing, no one caused appearance on behalf of the petitioners. Same is the position, today as well.