Supreme Court - Daily Orders
Naresh Kumar Thakur vs Keshav Sharma Principal/ Executive ... on 9 May, 2016
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) Nos.149-152 OF 2016
IN
CIVIL APPEAL Nos.8351-8354 OF 2015
NARESH KUMAR THAKUR AND ORS ...APPELLANT(s)
VERSUS
KESHAV SHARMA
PRINCIPAL/EXECUTIVE DIRECTOR CIVIL AVIATION
TRAINING COLLEGE AND ANR ...RESPONDENT(s)
O R D E R
We have heard learned counsel for the parties. Learned counsel for the petitioners says that the orders passed by this Court have since been complied with, though with some delay.
Since the orders of this Court have been complied with, the contempt notices are discharged and the contempt petitions are disposed of.
.............................J. (MADAN B. LOKUR) .............................J. (N.V. RAMANA) NEW DELHI MAY 09, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.05.10 16:59:58 IST Reason: ITEM NO.50 COURT NO.8 SECTION XV 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. 149-152/2016 in C.A. No. 8351-8354/2015 NARESH KUMAR THAKUR AND ORS Petitioner(s) VERSUS KESHAV SHARMA PRINCIPAL/ EXECUTIVE DIRECTOR CIVIL AVIATION TRAINING COLLEGE AND ANR Respondent(s) (with office report) Date : 09/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Bharat Sangal, AOR For Respondent(s) Mr. Maninder Singh, ASG Ms. Rameeza Hakeem, Adv.
Mr. Priyadarshi Gopal, Adv.
UPON hearing the counsel the Court made the following O R D E R The contempt petitions are disposed of in terms of the signed order.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)