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Supreme Court - Daily Orders

Neeraj Dhama vs Sanjay Singhal on 20 February, 2023

Bench: M.R. Shah, C.T. Ravikumar

                                         IN THE SUPREME COURT OF INDIA
                                             INHERENT JURISDICTION


                                        CONTEMPT PETITION (C) NO.630/2023
                                                       IN
                                          CIVIL APPEAL NO.7632/2022


                         NEERAJ DHAMA                                      …..PETITIONER

                                                          VERSUS

                         SANJAY SINGHAL & ANR.                         ….ALLEGED CONTEMNORS


                                                          O R D E R

Considering the fact that the judgment and order passed by this Court, of which the non-compliance is alleged passed only in the month of October, 2022, the present Contempt Petition is not entertained at this stage. We hope and trust that the State Government shall comply with judgment and order dated 18.10.2022 passed by this Court in Civil Appeal No. 7632/2022 at the earliest. If the judgment and order passed by this Court is not complied with within a reasonable time, it will be open for the applicant to move to this Court by way of fresh contempt petition.

With this, the Contempt Petition stands disposed of/closed.

Let the present order be served on the appropriate authority within a period of two weeks from today.

………………………………………J. [M.R. SHAH] Signature Not Verified Digitally signed by Neetu Sachdeva ……………………………………J. Date: 2023.02.22 14:51:40 IST [C.T. RAVIKUMAR] Reason: NEW DELHI FEBRUARY 20, 2023 ITEM NO.20 COURT NO.4 SECTION III-A 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. 630/2023 in C.A. No. 7632/2022 NEERAJ DHAMA Petitioner(s) VERSUS SANJAY SINGHAL & ANR. Alleged Contemnor(s) (FOR ADMISSION ) Date : 20-02-2023 This petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Mohd. Fuzail Khan, AOR Ms. Anshu Gupta, Adv.
Mr. Anisul Haque, Adv.
Mr. Samant Singh, Adv.
Mr. Ashutosh Srivastava, Adv. Mr. Bhibhuti Krishna, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Contempt Petition stands disposed of/closed in terms of the signed order.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)