KWALITY REFRACTORIES Vs. K P ASTHANA

JUDGEMENT

(1.) THIS contempt is taken up alongwith Civil Review No. 20 of 1996(R) as both arise out of the same order passed by this Court in C.W.J.C. No. 3065 of 1995(R).

(2.) THE petitioner filed the abovenamed writ petition for releasing of Capital Subsidy to the extent of Rs.3,68,877.37p. as per the Industrial Policy of the 1986 and assured by the respondents (Opposite parties in the case) but the said amount has not been paid on different pleas at a different context.

(3.) SUCH sort of cases are coming to this Court on earlier occasion also and the case was disposed of directing the opposite parties to disburse the amount of Capital Subsidy with 12 per cent interest therefrom, from the date of application within three months next. The order was passed on 13.11.1995 but even after the time frame period was expired, no payment was made and hence this petition was filed for issuing of contempts charge against the opposite parties.