KANTA DEVI Vs. B.R. SHARMA, SECY. HOME

JUDGEMENT

(1.) Mr. Sanchit Verma, Advocate appearing on behalf of Mr. Raman Sharma, AAG submits that in terms of order No. 2242 of 2015 dated 29.07.2015, an ex-gratia amount of Rs. 5,00,000 (Five Lacs) along with interest was accorded in favour of next kin of the deceased Sh. Harbans Lal.

(2.) Mr. Nitin Bhasin, learned counsel for the petitioner also submits that order has been complied with as such, he does not wants to prosecute the present contempt petition.

(3.) In view of the aforesaid, proceedings in this petition are accordingly closed.