Supreme Court - Daily Orders
S.G. Barapatre vs D.V. Prasad on 11 September, 2019
Bench: D.Y. Chandrachud, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Contempt Petition (Civil) Nos 951-952 of 2019
in
Civil Appeal Nos 10387-10388 of 2018
S G Barapatre & Ors. ... Petitioner(s)
Versus
D V Prasad & Ors. ... Respondent(s)
ORDER
While we are not inclined to entertain the Contempt Petitions, we leave it open to the petitioners to move the appropriate authorities with a representation for consideration of their grievances, in accordance with law.
The Contempt Petitions are dismissed. We also leave it open to the petitioners to adopt proceedings in accordance with law, if they are aggrieved by the result of the decision taken on their representation.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [S Abdul Nazeer] Signature Not Verified New Delhi; Digitally signed by SANJAY KUMAR September 11, 2019 Date: 2019.09.12 16:58:05 IST Reason: ITEM NO.38 COURT NO.8 SECTION III 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. 951-952/2019 in C.A. No. 10387-10388/2018 S.G. BARAPATRE & ORS. Petitioner(s) VERSUS D.V. PRASAD & ORS. Respondent(s) (FOR ADMISSION ) Date : 11-09-2019 These petitions were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Madhav D. Lakhey, Adv. Mr. Satyajit A. Desai, Adv. Mrs. A.S. Desai, Adv.
Mr. Somanatha Padhan, AOR (NP) For Respondent(s) 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.
Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)