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Renu vs Ramesh Chand, Secretary Delhi ... on 5 May, 2017

Bench: Kurian Joseph, R. Banumathi

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION


                         CONTEMPT PETITION (C) NO. 740/2017 IN C.A. NO. 1692/2016

     RENU                                                                                PETITIONER(S)

                                                               VERSUS

     RAMESH CHAND, SECRETARY DELHI SUBORDINATE
     SERVICE SELECTION BOARD AND ORS                                                     RESPONDENT(S)


                                                            O R D E R

1. Ms. V. Mohana, learned senior counsel appearing for the respondents, inviting our reference to the compliance affidavit, submits that steps have been taken to comply with the order immediately after the dismissal of the review petition.

2. In view of the apology tendered through the learned counsel for the delay, the further proceedings in the contempt petition are closed. Contempt notice is discharged.

3. We direct the respondents to see that the petitioner joins duty before the end of this month.

.......................J. [KURIAN JOSEPH] .......................J. [R. BANUMATHI] NEW DELHI;

MAY 05, 2017.

Digitally signed by
NARENDRA PRASAD
Date: 2017.05.12
11:57:07 IST
Reason:
ITEM NO.55                       COURT NO.7                  SECTION XIV

                   S U P R E M E C O U R T O F          I N D I A
                           RECORD OF PROCEEDINGS

CONTEMPT PETITION (C) NO. 740/2017 IN C.A. NO. 1692/2016 RENU PETITIONER(S) VERSUS RAMESH CHAND, SECRETARY DELHI SUBORDINATE SERVICE SELECTION BOARD AND ORS RESPONDENT(S) (with office report) Date : 05/05/2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Piyush Sharma,Adv.

For Respondent(s) Ms. V. Mohana,Sr.Adv.

Mr. Balendu Shekhar,Adv.

Mr. B.K. Prasad,Adv.

Ms. Rashmi Malhotra,Adv.

Ms. Kirti Dua,Adv.

Ms. Snidha Mehra,Adv.

UPON hearing the counsel the Court made the following O R D E R The contempt petition is closed and contempt notice is discharged in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)