NETRAM SINGH Vs. MINERAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) When this case is called out, learned counsel appearing on behalf of the opposite party submitted that the order of this Court has been complied with and the payments have also been made to the petitioner, after deciding his claim.

(2.) Show cause reply has been filed, stating therein that payments have been made to the petitioner by opposite party. The same has also been supported by the documents annexed to the show cause reply. The opposite party has also tendered unqualified apology for the delay and inconvenience caused to the Court.

(3.) Learned counsel for the petitioner has also accepted that the payments, as described in the show cause reply have been made.