Supreme Court - Daily Orders
Mahant Surjit Singh vs Iqbal Singh on 7 December, 2020
Bench: D.Y. Chandrachud, Indira Banerjee
CP(C) 577/2020
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Contempt Petition (C) No 577 of 2020
In
Special Leave Petition (Civil) No 12936 of 2017
Mahant Surjit Singh ...Petitioner(s)
Versus
Iqbal Singh and Others ...Respondent(s)
ORDER
1 By an order dated 1 May 2017, notice was issued in the Special Leave Petition and a direction for the maintenance of status quo by the parties was issued.
2 The grievance in the contempt petition, which has been instituted by Mahant Surjit Singh is that there has been a violation of the status quo. Two specific areas have been highlighted, namely, (i) fresh construction of shops; and (ii) auction of plots on the land. Mr Manoj Swarup, learned senior counsel appearing on behalf of the petitioner has highlighted the aforesaid grievances.
3 Mr P S Patwalia, learned senior counsel appearing on behalf of the respondent – Shiromani Gurudwara Prabhandhak Committee (SGPC) states Signature Not Verified that the apprehension of the petitioner is unfounded. In particular, learned Digitally signed by Chetan Kumar Date: 2020.12.09 16:50:28 IST Reason: senior counsel has submitted that (i) the SGPC has only been carrying on the CP(C) 577/2020 2 renovation/upkeep of the existing shops and no further construction has been made, nor would it be made pending the disposal of the Special Leave Petition; and (ii) the auction of the plots was postponed and should the SGPC intend to do so in future, it shall seek the prior permission of this Court in the pending proceedings before taking any such steps. 4 In view of the statement which has been made on behalf of the respondent – SGPC by Mr P S Patwalia, it is not expedient in the interest of justice to pursue the contempt petition any further. The contempt petition is accordingly disposed of.
5 Pending applications, if any, stand disposed of. 6 Responding to the submission of Mr Manoj Swarup, learned senior counsel appearing on behalf of the petitioner that steps have not been taken for bringing the legal representatives of certain deceased respondents on record, Mr P S Patwalia submits that he will have the issue examined by the Advocate-on-Record and all the requisite steps will be taken up expeditiously.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Indira Banerjee] New Delhi;
December 7, 2020
CKB
CP(C) 577/2020
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ITEM NO.29 Court 3 (Video Conferencing) SECTION IV-B
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) No.577/2020 in S.L.P.(C) No.12936/2017 MAHANT SURJIT SINGH Petitioner(s) VERSUS IQBAL SINGH & ORS. Respondent(s) (With appln.(s) for IA No. 95549/2020 - EXEMPTION FROM FILING O.T.) Date : 07-12-2020 These matters were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDIRA BANERJEE For Petitioner(s) Mr. Manoj Swarup, Sr. Adv.
Ms. Vidisha Swarup, Adv.
Mr. Neelmani Pant, Adv.
Mr. Mukul Kumar, AOR For Respondent(s) Mr. P.S. Patwalia, Sr. Adv.
Mr. Gauravjit Singh Patwalia, Adv. Mr. Naresh Bakshi, AOR UPON hearing the counsel the Court made the following O R D E R 1 The contempt petition is disposed of in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master
(Signed order is placed on the file)