Supreme Court - Daily Orders
Lalaram vs Ashok Kumar Jain . on 12 April, 2016
Bench: V. Gopala Gowda, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONMT.PET.(C) NO(S). 60/2016
IN
C.A. NO(S). 13940/2015
LALARAM AND ORS. Petitioner(s)
VERSUS
ASHOK KUMAR JAIN & ORS. Respondent(s)/
Alleged Contemnor(s)
WITH
CONMT.PET.(C) No. 185/2016 in C.A. No. 13944/2015
CONMT.PET.(C) No. 184/2016 in C.A. No. 13943/2015
CONMT.PET.(C) No. 183/2016 in C.A. No. 13942/2015
O R D E R
Mr. Tushar Mehta, learned Additional Solicitor General, appearing for the alleged contemnors/respondent nos. 1 to 4 has invited our Signature Not Verified attention to the separate affidavits filed by the Digitally signed by VINOD KUMAR Date: 2016.04.19 17:17:13 IST Reason: alleged contemnors/respondent nos. 1 to 4, tendering unconditional and unqualified apology for not being 2 able to comply with the directions issued by this Court vide judgment and order dated 01.12.2015, passed in Civil Appeal Nos. 13940-13944 of 2015, within the period specified in the judgment and order and requested this Court to pardon each one the alleged contemnors/respondent nos. 1 to 4, who are personally present in the Court, explaining the delay caused in complying with the directions issued by this Court. He further submits that plots have been allotted to each one of the original appellants (in C.A. Nos.13940-13944 of 2015) after due consultation with them. Mr. Jaideep Gupta, learned senior counsel, appearing on behalf of the contempt petitioners concurs with the submission made by the learned Additional Solicitor General and submits that the directions complained of in the contempt petitions in respect of contempt petitioners and other original appellants before this Court are complied with. Ms. Shobha, learned counsel for the contempt petitioner in Contempt Petition (C) No.60 of 2016, who also appeared for one Chotu Ram, appellant in C.A. No. 13941 of 2015, however, submits that though she has not filed any contempt petition in C.A. No.13941 of 2015, seeks liberty to approach this Court in case of 3 non-compliance of the directions issued by this Court vide judgment and order dated 01.12.2015 qua Chotu Ram. Statement of learned Additional Solicitor General and learned counsel for the contempt petitioners is taken on record.
Accepting the averments made in the affidavits filed by alleged contemnors/respondent nos. 1 to 4 and the submission made by the learned Additional Solicitor General, with regard to the full compliance of the directions complained of in respect of all original appellants (contempt petitioners herein), these contempt proceedings are closed and alleged contemnors/respondent nos. 1 to 4 are exonerated from the order of non-compliance, which amounts to willful disobedience of this Court's order.
Pending application(s), if any, stand(s) disposed of.
................J. (V. GOPALA GOWDA) ..................J. (AMITAVA ROY) NEW DELHI, APRIL 12, 2016 4 ITEM NO.301 COURT NO.9 SECTION XV 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. 60/2016 in C.A. No. 13940/2015 LALARAM AND ORS. Petitioner(s) VERSUS ASHOK KUMAR JAIN & ORS. Respondent(s) (With appln.(s) for exemption from filing O.T. and exemption from personal appearance and office report) WITH CONMT.PET.(C) No. 185/2016 in C.A. No. 13944/2015 (With Office Report) CONMT.PET.(C) No. 183/2016 in C.A. No. 13942/2015 (With Office Report) CONMT.PET.(C) No. 184/2016 in C.A. No. 13943/2015 (With Office Report) Date : 12/04/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE AMITAVA ROY Counsel for the parties:
Ms. Shobha,Adv.
Mr. Jaideep Gupta, Sr. Adv. Mr. S. Udaya Kumar Sagar, Adv. Ms. Bina Madhavan, Adv. Ms. Akanksha Mehra, Adv. For M/s. Lawyer S Knit & Co.
Mr. Tushar Mehta, ASG Mr. Shiv Mangal Sharma, AAG Mr. Saransh Kumar, Adv. Mr. Puneet Parihar, Adv.5
Mr. Abhilasha Vij, Adv. Mr. Saurabh Rajpal, Adv. Mr. Rohit K. Singh,Adv.
UPON hearing the counsel the Court made the following O R D E R Contempt proceedings are closed in terms of the signed order.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(Signed order is placed on the file)