Supreme Court - Daily Orders
Mehrajuddin vs Sri. Javeed Ahmad on 9 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.46 COURT NO.11 SECTION X
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. 483/2016 In W.P.(Crl.) No. 82/2009
MEHRAJUDDIN Petitioner(s)
VERSUS
SRI. JAVEED AHMAD Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
appear and argue in person and office report)
Date : 09/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Petitioner-in-person
For Respondent(s) Ms. Pragati Neekhra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We have perused the counter affidavit. We do not find any ground to continue these contempt proceedings. The contempt petition is, accordingly, dismissed. However, the petitioner will be at liberty to avail any other remedy if he has any surviving grievance in accordance with law.
(Madhu Bala) (Veena Khera)
Court Master Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.01.23 17:08:17 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CONTEMPT PETITION (CIVIL) NO. 483 OF 2016 IN WRIT PETITION (CRL.) NO. 82 OF 2009 MEHRAJUDDIN ...PETITIONER(S) VERSUS SRI. JAVEED AHMAD ….ALLEGED CONTEMNOR/ RESPONDENT(S) O R D E R Heard.
We have perused the counter affidavit.
We do not find any ground to continue these contempt proceedings. The contempt petition is, accordingly, dismissed. However, the petitioner will be at liberty to avail any other remedy if he has any surviving grievance, in accordance with law.
…....................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 9TH JANUARY, 2017 [UDAY UMESH LALIT]