Supreme Court - Daily Orders
Naseem Ahmad vs Deepak Singhal on 22 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO.51 OF 2016
IN
CIVIL APPEAL NO.4932 OF 2015
NASEEM AHMAD ... PETITIONER(S)
VS.
DEEPAK SINGHAL & ORS. ... RESPONDENT(S)/
ALLEGED CONTEMNOR(S)
O R D E R
The learned counsel appearing for the respondent- State has submitted that the amount, which was payable to the petitioner, has already been paid to him and a copy of the receipt to that effect given by the petitioner has also been produced, which is taken on record.
In view of the afore-stated fact, the contempt petition stands disposed of. As a sequel to the disposal of main petition, pending applications stand disposed of.
The learned counsel for the petitioner has submitted that full amount has not been paid to the petitioner. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.02.26 13:33:34 IST Reason: 1 If it is so, it would be open to the petitioner to take appropriate action available under law before an appropriate forum for recovery of the unpaid amount.
..............J. [ANIL R. DAVE] ................J. [ADARSH KUMAR GOEL] New Delhi;
22nd February, 2016.
2
ITEM NO.15 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C)No.51/2016 In C.A.No.4932/2015 NASEEM AHMAD Petitioner(s) VERSUS DEEPAK SINGHAL AND ORS Respondent(s) (With appln.(s) for exemption from filing certified copy of the judgment and office report) Date : 22/02/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Arpit Mahehwari,Adv.
For Dr. (Mrs.) Vipin Gupta,Adv.
For Respondent(s) Mr. Ardhendumauli Kumar Prasad,Adv.
State Mr. Aviral Shukla,Adv.
UPON hearing the counsel the Court made the following O R D E R The contempt petition is disposed of in terms of signed order.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) * Two photocopies of the receipt of amount given by the petitioner are enclosed with the R/P. 3