Supreme Court - Daily Orders
Paulraj V.S. vs The Chairman, The Central Board, Rep. By ... on 28 September, 2015
Bench: T.S. Thakur, V. Gopala Gowda
1
ITEM NO.45 COURT NO.2 SECTION XII
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. 529/2015 In C.A. No. 2059/2014
PAULRAJ V.S. Petitioner(s)
VERSUS
THE CHAIRMAN, THE CENTRAL BOARD, REP. BY SMT. GOWRI KUMAR & ANR.
Respondent(s)
(with office report)
Date : 28/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Petitioner-in-person
For Respondent(s) Ms. Aparna Bhat, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The contempt petition is dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.09.30 10:05:18 IST Reason: 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CONTEMPT PETITION (C) 529 OF 2015 IN CIVIL APPEAL No. 2059 OF 2014 PAULRAJ V.S. ... Petitioner(s) Versus THE CHAIRMAN, THE CENTRAL BOARD, REP. BY SMT. ... Respondent(s) GOWRI KUMAR AND ANR.
O R D E R Heard.
We see no reason to initiate any contempt proceedings as prayed for. The contempt petition is accordingly dismissed.
The petitioner shall however be free to seek appropriate redress in fresh proceedings before the appropriate court if he is aggrieved by the result of the consideration according to him.
.................J. (T.S.THAKUR) ..................J. (V.GOPALA GOWDA) New Delhi, Dated: 28th September, 2015.