B S BUILDERS Vs. HUSSAN LAL

JUDGEMENT

(1.) Separate reply on behalf of respondent No.3 in COCP Nos.197, 199, 200, 409, 410, 412, 452, 453, 454, 502, 587, 753, 754, 758, 759, 760 of 2018, respondents No.1 and 5 in COCP No.397 of 2018, respondent No.5 in COCP Nos.398 and 400 of 2018, respondents No.1, 3 and 4 in COCP No.416 of 2018, respondents No.1, 3 and 5 in COCP Nos.415 &416 of 2018, respondent No.4 in COCP Nos.457 and 475 of 2018, respondents No.2 and 3 in COCP No.492, 515, 542, 569, 584, 585, 586 and respondent No.2 in COCP Nos.588 and 815 of 2018 have been filed in the Court today and the same are taken on record.

(2.) Learned State counsel on instructions from the officer concerned, submits that in some of the cases amount has been released and in some of the cases, the same has been sanctioned and will be released within a period of three months.

(3.) In view of the submission made by learned State counsel, the present petitions are disposed of with a direction to the respondents to release the payment within a period of three months. In case the payment is not released within the stipulated period, the petitioner is at liberty to move application for revival of the contempt petition and a cost of 50,000/- will connected matters -18-be imposed in each case.