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Judgment
Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.
Ms. Neerja Chaubey, learned Counsel seeks eight weeks' time to comply with the judgment dated 01/03/2021 passed by this Court in W.P.No.
1795/2020.
By the judgment dated 01/03/2021 the writ petition filed by the Union of India was rejected and the Union of India was granted three months' time
to refund the amount of Rs.1, 06,348/- as recovered from the respondent. The period of three months has already expired, in spite of 0106wp1795 0f
2020.odt which, the compliance has not been done. By the present application a further period of eight weeks is sought for compliance on the ground
that due to the Covid-19 pandemic, officers are not available and the consent of the concerned Ministry will also have to be taken.
The reason advanced, is not logical nor reasonable. For a paltry sum of Rs.1,06,348/- if the Union of India requires months together to refund the
same, then the plight of the respondent, who has been also affected by Covid-19 would really be difficult to imagine. However, considering the
circumstances the applicant is directed to deposit the mount within a period of one week from today.
Civil application is accordingly disposed of.