S. V. JANHAVI Vs. MALLIKARJUN B. GUNGE

JUDGEMENT

(1.) In response to the notice, memo of compliance is submitted before this Court. It is stated in the memo of compliance that the accused had paid an amount of Rs.3,02,972.00 towards gratuity and an amount of Rs.1,86,444.00 towards Ex-gratia to the complainant as per the order dtd. 28/6/2021 passed in W.P.No.3242/2019.

(2.) The learned counsel for the complainant fairly admits this statement.

(3.) The learned counsel for the accused submits that there is some delay in compliance of the order and the delay is due to some procedural formalities and the same is unintentional.