Supreme Court - Daily Orders
Smt Vidya Vati Gulati (Lr Of Late Shri ... vs M.C Mehra . on 7 April, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL) NO.93 OF 2015
IN
CIVIL APPEAL NO.3302 OF 2005
SMT VIDYA VATI GULATI
(LR OF LATE SHRI FAQIR CHAND
GULATI, SINCE DECEASED) ..APPELLANT(S)
VERSUS
M.C. MEHRA AND ORS. ..RESPONDENT(S)
O R D E R
1. This contempt petition is filed under Article 129 of the Constitution of India read with order XLVII of the Supreme Court Rules, 1966 and Rule 3(C) of the Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975 read with Section 12 and 16 of the Contempt of Court Act to initiate contempt proceedings against the respondents/ alleged contemnors for willfully disobeying the order and direction passed by this Court in Civil Appeal No.3302 of 2005, dated 10.07.2008.
2. We have heard learned senior counsel for the Signature Not Verified Appellant/contemnor. Digitally signed by Ramana Venkata Ganti Date: 2015.04.13 12:04:37 IST Reason:
3. Having gone through the records of the case and hearing learned counsel for the appellant/petitioner, we 2 are of the considered opinion that the Contempt Petition, being devoid of any merit, deserves to be dismissed and is dismissed accordingly.
..............CJI.
(H.L. DATTU) ................J. (ARUN MISHRA) NEW DELHI;
APRIL 07, 2015
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ITEM NO.10 COURT NO.1 SECTION XVII
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. 93/2015 In C.A. No. 3302/2005 In C.A. No. 3302/2005 SMT VIDYA VATI GULATI (LR OF LATE SHRI FAQIR CHAND GULATI SINCE DECEASED) Petitioner(s) VERSUS M.C MEHRA AND ORS. Respondent(s) (with office report) Date : 07/04/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr.Anoop G.Choudhari, Sr.Adv.
Mr.Anand Mishra, Adv.
Mr.Amrendra Kumar Singh, Adv. Dr. (mrs. ) Vipin Gupta,Adv.
For Respondent(s) 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.
(G.V.Ramana) (Charanjeet Kaur) Court Master Court Master
(Signed order is placed on the file)