Supreme Court - Daily Orders
Dr. Subramanian Swamy vs Arun Shourie on 13 March, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 1320-1322 OF 1987
| RAMOJI RAO AND ANOTHER |...| APPELLANT(s) |
| Versus |
| THE STATE OF ANDHRA PRADESH |...| RESPONDENT(s) |
O R D E R
Mr. Parag P. Tripathi, learned senior counsel for the appellants submits that the appellants are not desirous of prosecuting these appeals in view of the amendment in Section 13 of the Contempt of Courts Act, 1971 by Act 6 of 2006.
Civil Appeals are permitted to be withdrawn and are disposed of as such. As appeals have been withdrawn, it goes without saying that we have not expressed any opinion in the matter.
...............................J. (R.M. LODHA) ...............................J. (A.K. PATNAIK) ...............................J. (SUDHANSU JYOTI MUKHOPADHAYA) ...............................J. (DIPAK MISRA) NEW DELHI; ...............................J. MARCH 13, 2014. (FAKKIR MOHAMED IBRAHIM KALIFULLA) ITEM NO.503 COURT NO.2 SECTION XVII MM S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CONTEMPT PETITION (CRL.) NO. 11 OF 1990 DR. SUBRAMANIAN SWAMY Petitioner(s) VERSUS ARUN SHOURIE & ANR. Respondent(s) WITH CONMT.PET.(CRL) NO. 12 of 1990 WITH C.A. NOS. 1320-1322 OF 1987 Date: 13/03/2014 These Petitions/appeal were mentioned today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA HON’BLE MR. JUSTICE A.K. PATNAIK HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE DIPAK MISRA HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFFULA For Petitioner(s) CP 11 Mr. Bharat Sangal,Adv.
CA 1320-22 Mr. Parag P.Tripathi, Sr. Adv.
Ms. Vishnupriya Sainath, Adv. Ms. Kanika Tandon, Adv. Ms. Savitha Suresh, Adv. for M/s. Gagrat & Co.
For Respondent(s) Mr. Ashok H. Desai, Sr. Adv.
Mr. Gopal Jain, Sr. Adv. Mrs. Madhvi Divan, Adv. Ms. Bina Gupta,Adv.
Mr. Abhay A. Jena, Adv.
Mr. Ranjit Raut, Adv.
Mr. Sanjay Parikh, Adv. Ms. Bushra Parveen, Adv. Mr. A.N. Singh, Adv.
Mr. D. Mahesh Babu, Adv. Mr. Amjid Maqbool, Adv. Mr. Amit K. Nain, Adv.: 2 :
UPON hearing counsel the Court made the following O R D E R C.A. NOS. 1320-22 OF 1987:
Civil Appeals are disposed of in terms of signed order. Pending I.A(s)., if any, stands disposed of.
C.P. (Crl.) 11 of 1990 and 12 of 1990:
To remain on the board.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master | [SIGNED ORDER IS PLACED ON THE FILE]