Supreme Court - Daily Orders
M.V. Vindo Babu vs B. Chandran Mohan on 11 July, 2014
0 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONMT.PET.(C) No. 126 OF 2013
IN
CIVIL APPEAL No.5490 OF 2005
M.V. VINDO BABU & ORS. .......PETI
TIONERS
VERSUS
B. CHANDRAN MOHAN & ANR. ......RESP
ONDENTS
O R D E R
Learned counsel for the respondents state
s that in
compliance of the undertaking given to this Court on 03.07.2014,
the Madras Metropolitan Water Supply and Sewerage Board has paid
all the dues to the petitioners.
In view of the above, we are satisfied th
at nothing
further survives in this petition and the same is
accordingly
disposed of.
...........................J
.
(JAGDISH SINGH KHEHAR)
...........................J
.
(R.K.AGRAWAL)
NEW DELHI;
JULY 11, 2014.
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.07.15
12:03:29 IST
Reason:
ITEM NO.51 COURT NO.7 SECTION XII
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. 126/2013 In C.A. No. 5490/2005
M.V. VINDO BABU & ORS. Petitioner(s)
VERSUS
B. CHANDRAN MOHAN & ANR. Respondent(s)
(With office report)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.R.Thiagarajan, Sr.Adv.
Mr. V. Balachandran, Adv.
For Respondent(s) Ms. Rakhi Ray, Adv.
Mr.S.S.Ray, Adv.
Mr.Vaibhav Gupta, Adv.
Mr.Rajan Tyagi, Adv.
Upon hearing the counsel the Court made the following
O R D E R
The contempt petition is disposed of in terms of the signed order.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)