RAJKUMARI Vs. VEENU GUPTA

JUDGEMENT

(1.) All the above mentioned contempt petitions shall stand decided by this common order as the issue involved is identical.

(2.) The present contempt petitions have been filed for non- compliance of the different orders under contempt passed in the respective writ petitions.

(3.) Mr. Rishabh Tayal, learned counsel appearing for Mr. K. L. Thakur, learned Additional Advocate General appearing on behalf of the respondents submits that financial sanction has been issued in favour of the petitioners in compliance of the orders passed in the writ petitions and the amount accruing to the petitioners shall be disbursed to them on or before 05.04.2018. The details of the calculations along with the compliance report be placed on the record in each case.