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Minoo H. Hiramanik . vs Satya Prakash Pandey, Director, ... on 9 February, 2018

Bench: Kurian Joseph, Mohan M. Shantanagoudar

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION



     CONTEMPT PETITION (C) NOS.555-556/2016 IN C.A. NOS.4667-4668/2014


     MINOO H. HIRAMANIK & ORS.                                       PETITIONER(S)

                                                            VERSUS

     SATYA PRAKASH PANDEY, DIRECTOR,
     PRAKASH PLY CENTRE PVT. LTD.                                    ALLEGTED CONTEMNOR(S)/
                                                                     RESPONDENT(S)


                                                      O R D E R

1. In view of the intervening developments, we are of the view that the allegations in the contempt do not survive.

2. Therefore, these contempt petitions are dismissed without prejudice to the liberty available to the petitioners to challenge the order passed in G.A. No.2722/2011 in A.C.R. No.4/2005, in accordance with law.

3. Pending applications, if any, shall stand disposed of.

….......................J. [KURIAN JOSEPH] .........................J. [MOHAN M. SHANTANAGOUDAR] NEW DELHI;

FEBRUARY 09, 2018.

Digitally signed by
NARENDRA PRASAD
Date: 2018.02.16
15:34:53 IST
Reason:
ITEM NO.1                  COURT NO.5                  SECTION XVI

                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.555-556/2016 IN C.A. NOS.4667-4668/2014 MINOO H. HIRAMANIK & ORS. PETITIONER(S) VERSUS SATYA PRAKASH PANDEY, DIRECTOR, PRAKASH PLY CENTRE PVT. LTD. ALLEGTED CONTEMNOR(S)/ RESPONDENT(S) Date : 09-02-2018 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Raja Chatterjee,Adv.

Mr. Piyush Sachdev,Adv.

Mr. Adeel Ahmed,Adv.

Ms. Runa Bhuyana,Adv.

Mr. Satish Kumar, AOR For Respondent(s) Mr. Ashok Bhan,Sr.Adv.

Mr. Subhasish Bhowmick, AOR Ms. Goldy G.,Adv.

UPON hearing the counsel the Court made the following O R D E R The contempt petitions are dismissed in terms of the signed order.

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