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Supreme Court - Daily Orders

Charuben K Mehta vs Prabodh Mehta on 6 March, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION


                                    CONTEMPT PETITION(C) NOS.83-84/2017
                                                     In
                              SPECIAL LEAVE PETITION (C) NOS. 32727-32728/2013

                         CHARUBEN K MEHTA                                     PETITIONER(S)

                                                          VERSUS

                         PRABODH MEHTA                                         RESPONDENT(S)

                                                       O R D E R

1. Upon hearing the learned counsels for the parties we close these contempt petitions by making the interim order dated 01.08.2018 absolute.

2. This will naturally be subject to such final orders as may be passed by the High Court in First Appeal Nos. 922 and 923 of 2013, the question of law arising wherein has been answered by a three Judge Bench of the High Court by order dated 01.03.2018.

....................,J.

(RANJAN GOGOI) ....................,J.

                                                                       (R. BANUMATHI)
                         NEW DELHI
                         MARCH 06, 2018
Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2018.03.07
17:48:16 IST
Reason:
ITEM NO.4                     COURT NO.3                      SECTION IX

                 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) NOS.83-84/2017 In SPECIAL LEAVE PETITION (C) NOS. 32727-32728/2013 CHARUBEN K MEHTA Petitioner(s) VERSUS PRABODH MEHTA Respondent(s) Date : 06-03-2018 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Kartik Seth, Adv.
M/S. Khaitan & Co., AOR For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Ms. Sangeeta Bharti, Adv.
Mr. Krishanu Adhikary, Adv. Mr. Ashish Kumar, Adv.
Ms. Prerna Mehta, AOR UPON hearing the counsel the Court made the following O R D E R Upon hearing the learned counsels for the parties we close these contempt petitions by making the interim order dated 01.08.2018 absolute.
This will naturally be subject to such final orders as may be passed by the High Court in First Appeal Nos. 922 and 923 of 2013, the question of law arising wherein has been answered by a three Judge Bench of the High Court by order dated 01.03.2018.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)