Supreme Court - Daily Orders
Tejpal Singh vs Vinod Kumar on 26 October, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) No. 1807/2017
IN
SLP(C) No. 30117/2016
TEJPAL SINGH Petitioner(s)
VERSUS
VINOD KUMAR Respondent(s)
With
MA NO. 1317/2018 IN SLP (C) NO. 30117/2016
O R D E R
We have heard learned counsel for the parties. It appears that Civil Suit (O.S.) No. 422/2017 titled Gurmeet Singh v. Tejpal Singh is pending in the Delhi High Court.
In view of the pendency of the suit in the High Court, we are not inclined to proceed further with the contempt petition but leave it open to the High Court to deal with the alleged contempt.
The contempt petition stands disposed of. The alleged contemnor – Sh. Vinod Kumar will deposit an amount of Rs.5 lacs in the pending suit in the High Court.
In view of the above, the miscellaneous application stands disposed of.
…....................J. [MADAN B. LOKUR] …....................J. [S. ABDUL NAZEER] Signature Not Verified …....................J. Digitally signed by SANJAY KUMAR Date: 2018.11.01 [DEEPAK GUPTA] 18:07:43 IST Reason:
NEW DELHI;
OCTOBER 26, 2018
1
ITEM NO.48 COURT NO.2 SECTION XIV
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. 1807/2017 in SLP(C) No. 30117/2016 TEJPAL SINGH Petitioner(s) VERSUS VINOD KUMAR Respondent(s) WITH MA 1317/2018 in SLP(C) No. 30117/2016 (XIV) (FOR IA No.60437/2018-INTERVENTION/IMPLEADMENT and IA No.60438/2018-INTERVENTION/IMPLEADMENT and IA No.60376/2018- RECALLING THE COURTS ORDER) Date : 26-10-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Dr. L.S. Chaudhary, Adv.
Mr. Ajay Chaudhary, Adv.
Mr. D.S. Chaudhary, Adv.
Mr. Anurag Tomar, Adv.
Mr. Viresh Chaudhary, Adv. Mr. Parambir Singh, Adv.
Ms. Rakhi Tomar, Adv.
Mr. Vishesh Kumar, Adv.
Mr. Pradeep Yadav, Adv.
Ms. Manju Jetley, AOR Mr. Kanhaiya Singhal, AOR For Respondent(s) Mr. Rakesh Kumar-I, AOR UPON hearing the counsel the Court made the following O R D E R The contempt petition stands disposed of in terms of the signed order.
In view of the above, the miscellaneous application stands disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER ASSISTANT REGISTRAR [Signed order is placed on the file] 2