Supreme Court - Daily Orders
N. Jaganathan vs P. Ramalingam on 14 July, 2021
Bench: Vineet Saran, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NO.549 OF 2020
IN
SPECIAL LEAVE PETITION (CRL.) NO.6334 OF 2018
N. JAGANATHAN PETITIONER(S)
VERSUS
P. RAMALINGAM & ANR. RESPONDENT(S)
O R D E R
Requiring the respondent/alleged contemnor to submit the explanation, this Court had on 09.07.2021 passed the following order:
“In compliance of this Court’s order dated 07.07.2021 the respondent has deposited a sum of Rs.5 lakhs in the account of the petitioner, which is confirmed by Mr. V. Raghavachari, learned advocate appearing on behalf of the petitioner.
Considering the conduct of the respondent(s)/alleged contemnor(s) during the pendency of this petition as well as otherwise, in not complying with the order of this Court whereby a clear direction was issued on 24.09.2018 to pay the amount to the 2 petitioner which the respondent(s)/contemnor(s) has, instead, deposited in the Trial Court with objections, we, prima facie, are of the opinion that the respondent(s)/contemnor(s) has willfully disobeyed the order of this Court. We direct the respondent(s)/contemnor(s) to explain his conduct by way of an affidavit within three days from today.Signature Not Verified
List on 14.07.2021.” Digitally signed by MEENAKSHI KOHLI Date: 2021.07.16 15:21:30 IST Reason: Now, an affidavit has been filed by the 1 respondent/contemnor tendering his unconditional apology for not paying a sum of Rs.5 lakhs to the petitioner directly, which according to the respondent/contemnor was under mistake of bonafide misinterpretation of the order of this Court and, thus, instead respondent/contemnor deposited the same in the Trial Court.
Considering the unconditional apology tendered by the respondent/contemnor in the affidavit dated 11.07.2021 and the fact that the respondent/contemnor has now paid the amount of Rs.5 lakhs to the petitioner, which is acknowledged by the counsel for the petitioner, we dispose of this contempt petition with a warning to the respondent/contemnor not to repeat such act in future.
...................J. (VINEET SARAN) ...................J. (DINESH MAHESHWARI) New Delhi;
July 14, 2021
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ITEM NO.7 Court 11 (Video Conferencing) SECTION II-C
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.549/2020 in SLP(Crl) No.6334/2018 N. JAGANATHAN Petitioner(s) VERSUS P. RAMALINGAM & ANR. Respondent(s) (IA No.71592/2020 - EXEMPTION FROM FILING AFFIDAVIT) Date : 14-07-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. V. Raghavachari, Adv.
Ms. K. Abhirame, Adv.
Mr. Sunny Sheen Akkara, Adv.
Ms. B.S. Mitraneshaa, Adv.
Mr. G. Balaji, AOR For Respondent(s) Mr. G. Ananda Selvam, Adv.
Mr. P. Soma Sundaram, AOR 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.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS (signed order is placed on the file) 3