Supreme Court - Daily Orders
Joginder Singh Tokash vs The State Of Haryana on 26 November, 2018
Bench: Arun Mishra, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NOS.1719-1725 OF 2018
WITH
INTERLOCUTORY APPLICATION NOS.145380 & 145382 OF 2018
IN
CIVIL APPEAL NOS.9960-9966 OF 2016
MAHABIR SINGH & ORS. ... PETITIONER(S)
VS.
SAPTERSHI ROY & ORS. ... RESPONDENT(S)/
ALLEGED CONTEMNOR(S)
O R D E R
Delay in filing substitution application is condoned.
Substitution allowed.
Prima facie no contempt is made out. The contempt petitions are dismissed as withdrawn.
.....................J. [ARUN MISHRA] .....................J. [VINEET SARAN] New Delhi;
Signature Not Verified26th November, 2018.
Digitally signed by SARITA PUROHIT Date: 2018.11.27 17:59:52 IST Reason: ITEM NO.7 COURT NO.7 SECTION IV 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) Nos.1719-1725/2018 in C.A.Nos.9960-9966/2016 MAHABIR SINGH & ORS. Petitioner(s) VERSUS SAPTERSHI ROY & ORS. Respondent(s) Date : 26-11-2018 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN For Petitioner(s) Mr. Mahabir Singh,Sr.Adv.
Mr. Rakesh Dahiya,AOR Mr. Aditya Dahiya,Adv.
For Respondent(s) Dr. Monika Gusain,AOR State UPON hearing the counsel the Court made the following O R D E R Delay in filing substitution application is condoned.
Substitution allowed.
The contempt petitions are dismissed as withdrawn in terms of the signed order.
(Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS (Signed order is placed on the file)