Supreme Court - Daily Orders
Rajni Sharma vs R.K. Arora Chairman, Supertech Ltd And ... on 9 May, 2017
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.14 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.720/2017 In S.L.P.(C) No.28105/2014
RAJNI SHARMA AND ANR Petitioner(s)
VERSUS
R.K. ARORA CHAIRMAN, SUPERTECH LTD AND OTHERS Respondent(s)
(With office report)
Date : 09/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Amit Kumar, AOR
Mr. Shaurya Sahay, Adv.
For Respondent(s) Mr. Keshav Mohan, Adv.
Mr. R. Chandrachud, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Keeping in view the order dated 5th April, 2016, the amount in respect of the petitioner, Naren Mudgal, is paid in the Court to the learned counsel for the petitioner. As far as the other petitioner is concerned, the same shall be paid within four weeks hence.
In view of the aforesaid, we are inclined to drop the contempt proceeding and, accordingly, the contempt petition stands closed.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.05.11 15:43:32 IST (Chetan Kumar) (H.S. Parasher)
Reason:
Court Master Court Master