ARUN TANDON, J. - (1.) HEARD learned Counsel for the parties.
(2.) COMPLIANCE of the order passed by this Court on 8.7.2009 has not been made till date. The Additional Advocate General has made a statement that by to­morrow i.e., 14.7.2009 a sum of Rs. 10,000/-, imposed as cost for the adjournment granted, shall be paid by bank draft.
(3.) LET there be no cause of complaint that the order has not been complied with. Now on merits.;