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M/S Luxmi Tea Co. Pvt. Ltd. vs Ram Krushna Dasmohapatra on 13 August, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

                                                            1

                                           IN THE SUPREME COURT OF INDIA
                                            CIVIL APPELLATE JURISDICTION

                                     MISCELLANEOUS APPLICATION.1325/2020

                                                      IN

                                           CIVIL APPEAL NO.2433/2019


                         M/S LUXMI TEA CO. PVT. LTD.                              Appellant(s)

                                    VERSUS

                         RAM KRUSHNA DASMOHAPATRA                                 Respondent(s)


                                               O R D E R

The Collector, District Puri has now filed an affidavit stating that though the needful was done in pursuance to the order dated 05.03.2020, the compliance report could not be filed.

In view thereof, the contempt notice now stands discharged.

On our query, learned counsel for the appellant states that no further directions are required in this matter.

Ordered accordingly.

……………………………………...J. [SANJAY KISHAN KAUL] ……………………………………...J. [HRISHIKESH ROY] Signature Not Verified NEW DELHI;

Neelam Gulati Date: 2021.08.16 AUGUST 13, 2021. 18:00:55 IST Reason:

ITEM NO.43 Court 6 (Video Conferencing) SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No. 1325/2020 in C.A. No. 2433/2019 M/S LUXMI TEA CO. PVT. LTD. Petitioner(s) VERSUS RAM KRUSHNA DASMOHAPATRA Respondent(s) (Mr. Shibashish Misra, advocate has filed vakalatnama on behalf of the Collector, District Puri, Odisha. ) Date : 13-08-2021 This application was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Partha Mukherji, Adv.

Mr. Partha Sil, AOR Mr. Anirban Sen, Adv.

Mr. Tavish Bhushan Prasad, Adv.

For Respondent(s) Mr. Shibashish Misra, AOR UPON hearing the counsel the Court made the following O R D E R The Collector, District Puri has now filed an affidavit stating that though the needful was done in pursuance to the order dated 05.03.2020, the compliance report could not be filed.

In view thereof, the contempt notice now stands discharged.

On our query, learned counsel for the appellant states that no further directions are required in this matter.

Ordered accordingly.

[ASHA SUNDRIYAL] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [signed order is placed on the file]