Supreme Court - Daily Orders
Penumalli Sulochana vs Harish Ratwani on 5 May, 2017
Bench: Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION (C).829 OF 2017
[@Special Leave Petition (C) No. of 2870 OF 2017]
PENUMALLI SULOCHANA AND ANR Petitioner(s)
VERSUS
HARISH RATWANI Respondent(s)
O R D E R
The amount has been paid as per order dated 1.5.2017. In view of the above, the contempt petition stands disposed of.
....................J (ARUN MISHRA) ....................J (AMITAVA ROY ) NEW DELHI;
MAY 5, 2017
Signature Not Verified
Digitally signed by
HEMALATHA MOHAN
Date: 2017.05.12
11:16:08 IST
Reason:
ITEM NO.26 COURT NO.12 SECTION XIIA
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. 829/2017 In SLP(C) No. 2870/2017 PENUMALLI SULOCHANA AND ANR Petitioner(s) VERSUS HARISH RATWANI Respondent(s) (With office report) WITH I.A.NO. 1-2 IN SLP(C) No. 2279/2017 (With FOR extension of time AND MODIFICATION OF COURT'S ORDER DATED 6.2.2017 and Office Report) Date : 05/05/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Krishna Dev J., Adv.
Mr. Harsh Parashar, Adv.
Mr. G. Ramakrishna Prasad,Adv. Mr. Suyodhan Byrapaneni, Adv. Mr. Mohd. Asay Khan, Adv.
Ms. Filza Moonis, Adv. For Respondent(s) Mr. Harsh Parashar,Adv.
UPON hearing the counsel the Court made the following O R D E R The contempt petition is disposed of in terms of the signed order.
(B.Parvathi) (Tapan Kr. Chakraborty) Court Master Court Master (Signed order is placed on the file)