SISTER SHANTILA KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Supplementary show-cause dated 17.05.2018 on behalf of the opposite parties is taken on record.

(2.) It is stated that the petitioner has been paid Rs.53,24,492/- through cheque drawn on Allahabad Bank, Ranchi dated 16.05.2018.

(3.) On compliance of the order passed by the Writ Court this contempt case has been rendered infructuous and accordingly disposed of as such.