SUNDAR GUPTA Vs SUNIL VASUDEVA
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MR. JUSTICE AJAY RASTOGI
Case number: CONMT.PET.(C) No.-001721 / 2017
Diary number: 23455 / 2017
Advocates: RANJAN MUKHERJEE Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C ) NO(s). 1721 OF 2017 IN
CIVIL APPEAL NO(s). 5140 OF 2019 (@ SPECIAL LEAVE PETITION(C ) NO(s). 5449 OF 2015)
SUNDAR GUPTA & ORS. ….Petitioner(s)
VERSUS
SUNIL VASUDEVA & ORS .…Respondent(s)/ Alleged Contemnor(s)
O R D E R
RASTOGI, J.
1. In view of the order passed by us in Civil Appeal arising out
of SLP(C ) No. 5449 of 2015 dated 2nd July, 2019, contempt
petition has become infructuous and is accordingly dismissed.
2. Pending application(s), if any, also stand disposed of.
………………………………..J. (A.M. KHANWILKAR)
………………………………..J. (AJAY RASTOGI)
NEW DELHI JULY 02, 2019
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