- (1.) In compliance with the directions contained in the order dated-19.04.2010, the Registrar, Vinoba Bhave University, Hazaribagh (Respondent No. 3) has appeared in Court in person today and has filed a supplementary show-cause, informing thereby that the total amount, which was due and payable to the sole remaining petitioner, namely, Purushottam Dubey, has been assessed at Rs.2,67,096/- and a cheque dated-22.04.2004, for the said amount drawn on the United Bank of India has already been forwarded to the petitioner's Bank account.
(2.) Learned counsel for the petitioners acknowledges that the payment as informed above, has been made to the petitioner, Purushottam Dubey and upon such payment being made to him, the grievance of the petitioner, Purushottam Dubey has been redressed. Learned counsel adds that the grievances of all the petitioners including the petitioner, Purushottam Dubey (in Cont. Case (C) No. 630 of 2009) have also been redressed.
(3.) In the light of the above facts and circumstances, there appears no further reason to retain these contempt applications on board. Accordingly, all these contempt applications (Cont. Case (C) No. 633 of 2009, Cont. Case (C) No. 624 of 2009, Cont. Case (C) No. 625 of 2009, Cont. Case (C) No. 626 of 2009, Cont. Case (C) No. 627 of 2009, Cont. Case (C) No. 628 of 2009, Cont. Case (C) No. 629 of 2009 and Cont. Case (C) No. 630 of 2009) are dropped.;