Supreme Court - Daily Orders
Collector Singh vs R.K. Srivastava, General Manager Lml ... on 23 September, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION NO.420 OF 2016
IN
CIVIL APPEAL NO.10125 OF 2014
COLLECTOR SINGH PETITIONER(S)
VERSUS
R.K. SRIVASTAVA, GENERAL MANAGER RESPONDENT(S)
LML LTD., KANPUR
O R D E R
Learned counsel for the respondent has today handed over to the learned counsel for the petitioner two bank drafts, one representing the amount of Rs.5,00,000/- (rupees five lakhs) awarded by this Court in terms of order dated 11.11.2014 and the second for an amount of Rs.79,890/- (rupees seventy nine thousand eight hundred ninety) representing the amount of interest at the rate of nine per cent per annum payable on the principal amount.
Learned counsel for the petitioner submits that with Signature Not Verified Digitally signed by the delivery of these two bank drafts, the direction of ASHOK RAJ SINGH Date: 2016.10.07 10:17:31 IST Reason: this Court for payment of compensation and interest stands fully complied with.
In that view, therefore, we see no reason to continue with the proceedings in this contempt petition.
The contempt petition is accordingly dismissed. The rule is discharged.
....................CJI.
[T.S. THAKUR] ......................J. [A.M. KHANWILKAR] ......................J. [DR.D.Y. CHANDRACHUD] NEW DELHI SEPTEMBER 23, 2016.
ITEM NO.9 COURT NO.1 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. 420/2016 In C.A.No.10125/2014 COLLECTOR SINGH Petitioner(s) VERSUS R.K. SRIVASTAVA, GENERAL MANAGER LML LTD., KANPUR Respondent(s) (with appln. (s) for exemption from filing O.T. and office report) Date : 23/09/2016 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Bharat Sangal, Adv.
For Respondent(s) Mr. Abha R. Sharma, Adv. Mr. D.S. Parmar, Adv.
Mr. Susheel Tomar, 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.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master
(Signed Order is placed in the file)