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Judgment
Meenakshi Madan Rai, J
Learned Counsel for the Respondent has filed an Affidavit dated 18-02-2023, in reply to the Show Cause Notice of this Court dated 20-12-2022, rendering unconditional apology for non-compliance of the Order of this Court.
Apology is accepted and response taken on record.
Learned Counsel for the Petitioners submits that three Cheques, in terms of the amount awarded by this Court with interest amounting to a total of ₹44,19,000/- (Rupees Forty-Four Lakhs and Nineteen Thousand) only, drawn in favour of the Claimants, vide Cheques bearing No. “000259”, “000261” and “000262”, dated 18-02-2023, of the HDFC Bank, Gangtok, amounting to ₹11,04,750/- (Rupees Eleven Lakhs, Four Thousand, Seven Hundred and Fifty) only, ₹22,09,500/- (Rupees Twenty Two Lakhs, Nine Thousand and Five Hundred) only, and ₹11,04,750/- (Rupees Eleven Lakhs, Four Thousand, Seven Hundred and Fifty) only, respectively, have been received by him from the Respondent-Insurance Company, on behalf of the Claimants today.
In view of the above development, nothing further remains for adjudication in the instant matter.
Cont. Cas(C) No.01 of 2022 stands disposed of accordingly.