Supreme Court - Daily Orders
C.D Lakshmanan vs C.V. Leelavathi . on 10 March, 2014
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO. 341 OF 2013
IN
CONTEMPT PETITION (C) NO. 10 OF 2012
IN
SPECIAL LEAVE PETITION(C) No. 11091 OF 2007
C.D LAKSHMANAN & ORS. Petitioner(s)
VERSUS
C.V. LEELAVATHI & ORS. Respondents/
Contemnors
O R D E R
Learned Senior Counsel appearing on behalf of the respondents-contemnors states that they have already vacated the premises and the petitioners are at liberty to take possession thereof.
In view of the aforesaid, this contempt petition stands disposed of.
..........................J. (CHANDRAMAULI KR. PRASAD) ..........................J. (PINAKI CHANDRA GHOSE) New Delhi;
March 10, 2014
ITEM NO.4 COURT NO.9 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (C) NO. 341 OF 2013 IN CONTEMPT PETITION (C) NO. 10 OF 2012 IN SPECIAL LEAVE PETITION(C) No. 11091 OF 2007 C.D LAKSHMANAN & ORS. Petitioner(s) VERSUS C.V. LEELAVATHI & ORS. Respondent(s) (With appln(s) for exemption from filing O.T. and office report) Date: 10/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Petitioner(s) Mr. K. Rajeev, Adv.
For Respondent(s) Ms. Bina Madhavan, Adv.
RR 1-12 Mr. Basant R., Sr. Adv.
Mr. Karthik Ashok, Adv.
Mr. Nishe Rajen Shonker, Adv.
RR 13 Mr. Sanjay Hegde, Adv.
Ms. Anu K. Joy, Adv.
Mr. A.K. Soni, Adv.
Ms. Usha Nandini.V, Adv.
UPON hearing counsel the Court made the following O R D E R Learned Senior Counsel appearing on behalf of the respondents-contemnors states that they have already vacated the premises and the petitioners are at liberty to take possession thereof.
In view of the aforesaid, this contempt petition stands disposed of.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)