REPORTABLE IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITION(C) NO.139/2011 IN

CIVIL APPEAL NO. 2663 OF 2004

Amar Nath Roy & Others ..Petitioners

versus

Arun Kumar Kedia & Another ..Respondents

O R D E R

Heard learned counsel for the parties. In this case, the tenant's appeal being Civil Appeal  

No. 2663 of 2004 was dismissed by this Court by our order  

dated November 04, 2009 and we gave the tenant nine months'  

time from that date to vacate the premises in question.  

Review Petition filed by the tenant was also dismissed on  

March 25, 2010.

We are informed that the tenant has not vacated the  

premises in question.  Hence, this contempt petition.

Accordingly,  we  direct  that  the  tenant-Anderson  

Wright & Co. shall be evicted from 7, Red Cross Place, P.S.  

Hare Street, Kolkata-700 001 forthwith by police force.

The Contempt Petition is disposed of.  

............................J. [MARKANDEY KATJU]

NEW DELHI; ............................J. MAY 13, 2011 [GYAN SUDHA MISRA]