GEETA DEVI Vs. SRI BIRENDRA KUMAR SHRIVASTAVA, MANAGING DIRECTOR, STEEL AUTHORITY OF INDIA LTD., BOKARO & ORS.

JUDGEMENT

(1.) WHEN the matter is called out, Learned Counsel for the petitioner is absent. Learned Counsel appearing for the respondents submitted that a detailed counter affidavit has been filed by respondent No. 2 and the direction, given by this Court in paragraph No. 6 of the order dated 30th November, 2009 in W.P.(S) No. 3520 of 2005, has been complied with by supplying Form No. 17 -B to the Oriental Insurance Company Limited by the Bokaro Steel Plant and the Bokaro Steel Plant has also accepted the claim of the petitioner and vide Account Payee Cheque bearing No. 254277 dated 27th January, 2011, an amount of Rs. 2,50,000/ - (rupees two lacs and fifty thousand) has been paid to the petitioner. This letter is at Annexure C to the supplementary counter affidavit, filed by respondent No. 2.

(2.) HAVING heard Learned Counsel for the respondents and looking to the direction given by this Court in paragraph No. 6 of the order dated 30th November, 2011 in W.P.(S) No. 3520 of 2005, and also looking to paragraph No. 6 of the supplementary counter affidavit, filed by respondent No. 2, it appears that the direction given by this Court has been duly complied with by paying an amount of R 2,50,000/ - (rupees two lacs and fifty thousand) to the petitioner though account payee cheque. In view of the aforesaid, there is no willful disobedience of the order, passed by this Court and hence, this contempt petition is hereby disposed of.