PUNNU RAM Vs. P.C. KAPOOR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has complained about non - compliance of the directions contained in the order dated 23rd November, 2010 passed in CMP No.10978 of 2010 in CWP No.5049 of 2009. According to the respondents, they have paid the entire amount due and payable to the petitioner including interest on the due benefits. The respondents have computed interest from 8th January, 2007. This position is disputed by the petitioner. The fact remains that while disposing of the main writ petition, no direction regarding interest was provided in the order dated 14th July, 2010. The Court simply granted four months time to the respondent to pay the amount to the concerned petitioners. That period was, however, extended by the subsequent order dated 23rd November, 2010.

(3.) CONSIDERING the fact that the respondents have already paid the amount and in fact the liability to pay interest could be reckoned only in terms of order dated 23rd November, 2010 w.e.f. May, 2011, coupled with the fact that the respondents have paid interest to the petitioners on the due benefits on and from 13.9.2007, we are not inclined to initiate contempt action.