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Supreme Court - Daily Orders

Mohan Singh Gill & Ors.Etc.Etc. vs Mohan Singh Gill .Etc.Etc. on 8 May, 2015

Author: R.K. Agrawal

Bench: R.K. Agrawal

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL ORIGINAL JURISDICTION

                               Contempt Petition(C) Nos.               /2015
                                                       (D No. 39339/2011)
                                                     in
                                      Civil Appeal Nos.3177-3178/2015

                         Mohan Singh Gill & Ors.etc.etc.              Petitioner(s)

                                                    VERSUS

                         State of Punjab & Ors.                       Respondent(s)

                                                       WITH

                               Contempt Petition(C) Nos.              /2015
                                                      (D No. 39340/2011)
                                                    in
                                        Civil Appeal Nos.3179-3180/2015


                                                  O R D E R

As the civil appeals have been partly allowed on 25th March, 2015, nothing survives in the contempt petitions. The contempt petitions are accordingly dismissed.

.............................J. (R.K. AGRAWAL) NEW DELHI MAY 08, 2015 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.05.11 11:56:10 IST Reason: ITEM NO.16 COURT NO.3 SECTION IVB 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) D 39339/2011 in C.A. No. 3177-3178/2015 MOHAN SINGH GILL & ORS.ETC.ETC. Petitioner(s) VERSUS STATE OF PUNJAB & ORS. Respondent(s) (office report for directions) WITH CONMT.PET.(C) D 39340/2011 in C.A. No. 3179-3180/2015 (office report for directions) Date : 08/05/2015 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE R.K. AGRAWAL [IN CHAMBER] For Petitioner(s) Mr. Avijit Mani Tripathi, Adv.
Mr. Tarun Gupta, Adv.
Ms. S. Janani, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The contempt petitions are dismissed in terms of the signed order.


     (SANJAY KUMAR-I)                       (PARDEEP KUMAR)
      COURT MASTER                             AR-CUM-PS
(Signed order is placed on the file)