R.K.MERATHIA, J. - (1.) THIS contempt case has been filed alleging non compliance of the order dated 01.03.2011, passed in WPC No. 401 of 2011.
(2.) Counsel for the State, referring to the show cause filed on behalf of O.P. No. 2, submitted that order has been complied as petitioner has been communicated the reasons for not paying the claim. On the other hand, Mr. Mehta, learned counsel for the petitioner, submitted that as per the counter affidavit, vigilance enquiry is going on and therefore payment is not being made. He further submitted that even as per the letter dated 12th November, 2011, at the best the respondents can withhold payment against Badminton items/weightlifting items. He further submitted that suspicion of opposite party no. 2 is not correct as orders were placed to the petitioner by the committee after examining everything.
(3.) COUNSEL for the State pointed out that apart from the said items, it has also been stated in the said letter that investigation is going on, on other aspects also.;