Supreme Court - Daily Orders
Arvind Singh Arora vs Harsh Kumar Bhanwala Chairman National ... on 4 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) No. 90 OF 2016
IN
C.A. No. 10809/2014
ARVIND SINGH ARORA Petitioner(s)
VERSUS
HARSH KUMAR BHANWALA & Anr. Respondent(s)
O R D E R
The matter has been called out twice. No one is present on behalf of the petitioner. The contempt petition is dismissed. We record the statement of learned counsel for the respondents that the orders of this Court has been complied with.
Contempt notice is discharged.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
JULY 4, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.07.08 11:09:12 IST Reason: 1 ITEM NO.17 COURT NO.5 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. 90/2016 In C.A. No. 10809/2014 ARVIND SINGH ARORA Petitioner(s) VERSUS HARSH KUMAR BHANWALA & Anr. Respondent(s) Date : 04-07-2017 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. S. Ramamani, AOR (NP) For Respondent(s) Mr. Rakesh Kr. Khanna, Sr. Adv.
Mr. H.S. Dhaiya, Adv.
Ms. Shefali Jain,Adv.
Mr. Balraj Dewan, AOR 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.
(MEENAKSHI KOHLI) (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR [Signed order is placed on the file] 2