GURCHARAN SINGH BHUTANI Vs. N.C. WADHWA

JUDGEMENT

(1.) Counsel for the petitioner has argued that in spite of an order dated 27.5.1996 which was passed in presence of the counsel for the State and upon due contest, the respondents have not complied with the directions issued by the Division Bench as contained in the order dated 27.5.1996.

(2.) The order dated 27.5.96 only requires the respondents to make the payment to the petitioner as per the judgment.

(3.) At this stage, Mr. N.S. Bhinder, D.A. appearing for the State of Haryana accepts notice. However, he submits that he is unable to accept notice on behalf of the respondents personally.