ABHAY MANOHAR SAPRE,J. - (1.) We heard Mr. Rajeshwar Mahto-applicant/ appellant appeared-in person and also heard Ms. N.Annapoorani, learned counsel appointed by Supreme Court Legal services Committee to assist the applicant in support of his applications.
(2.) These two aforementioned applications arise out of Civil Appeal No. 4482 of 1998 and M.A. No. 711/2017 decided by this Court's detailed order dated 23.02.2018.
(3.) By detailed order dated 23.02.2018, this Court disposed of Misc. Application No. 711/2017 and Contempt Petition No.785/2018 in C.A. No.4482 of 1998 and gave relief to the applicant which reads as under: "27. On applicant's vacating the quarter within the time fixed by this Court, the Corporation will accordingly pay to the applicant Rs. 7,50,000/- by demand draft within one week from the date of vacating the quarter. 28. With these directions, the contempt petition stands disposed of. Rule Nisi, if issued, stands discharged against the alleged contemnor.";