Supreme Court - Daily Orders
Vijay Prakash Malhan vs Sudhir Tripathi on 21 November, 2019
Bench: Mohan M. Shantanagoudar, Krishna Murari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (CIVIL) NO.841 OF 2019
IN
CIVIL APPEAL NO.7290 OF 1994
Vijay Prakash Malhan & Ors. ...Appellants
VS.
Sudhir Tripathi & Anr. ...Respondents/
Alleged Contemnors
O R D E R
We do not find any ground to continue contempt proceedings against the respondents. The contempt petition fails and is accordingly closed.
However, we make it clear that recovery proceedings, if any, initiated against the contempt petitioners shall be dropped and no amount shall be recovered from them.
.........................J. [MOHAN M.SHANTANAGOUDAR] .........................J. [KRISHNA MURARI] New Delhi;
November 21, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.11.27 14:47:04 IST Reason: 1 ITEM NO.4 COURT NO.12 SECTION XVI 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. 841/2019 in C.A. No. 7290/1994 VIJAY PRAKASH MALHAN & ORS. Petitioner(s) VERSUS SUDHIR TRIPATHI & ANR. Respondent(s)/ Alleged Contemnor(s) Date : 21-11-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Shiv Ram Sharma, AOR Mr. Satyendra Kumar Srivastav,Adv.
For Respondent(s) Mr. Tapesh Kumar Singh, AOR Mr. Aditya Pratap Singh,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties.
The contempt petition is closed in terms of the signed order.
(ANITA MALHOTRA) (R.S.NARAYANAN)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2