PATHERYA,J. - (1.) This is an application arising out of the contempt application filed by the petitioner-company for alleged violation of an order dated March 25, 2010 passed in the writ application.
(2.) It is submitted by the learned Counsel appearing on behalf of the alleged contemnors nos. 4 and 5 on instructions that the principal amount has already been paid to the petitioner-company in compliance of the aforesaid order dated March 25, 2010 passed in the writ application. A prayer is made on behalf of the alleged contemner nos. 4 and 5 to file affidavit of compliance. A further prayer is also made for dispensing with the personal appearance of the alleged contemnor nos. 4 and 5 in view of the subsequent development in the matter as recorded hereinabove.
(3.) It is submitted by the learned Counsel appearing on behalf of the petitioner-company that though the principal amount has been paid by the alleged contemner nos. 4 and 5 to the petitioner, no interest has yet been paid. The next date of hearing of the contempt application is fixed on February 2, 2012.;