SARDAR SINGH Vs. SHEKHAR DUTTA

JUDGEMENT

(1.) LEARNED counsel for the respondent has placed on record photocopies of the receipts, which are claimed to be duly signed by the petitioner showing that compensation amounting to Rs. 3,57,689/- and Rs. 94,60,942/- has been handed over to the petitioner, which according to the learned counsel for the petitioner is yet to be encashed.

(2.) IT has further been pointed out that whole amount of compensation has been deposited with regard to all the claimants with the Executing Court. In view of above, the order appears to have been complied with substantially and therefore, rule is discharged at this stage. The petitioner may file appropriate application if there is any non-compliance and if such a necessity arises.