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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 386 OF 2009

MUNICIPAL CORP.OF GREATER MUMBAI            Appellant(s)                                 VERSUS

BEST KAMGAR KARMACHARI & ORS.               Respondent(s) J U D G M E N T

KURIAN, J. 1. The appellant is aggrieved by the order passed by  the High Court of judicature of Bombay in Contempt  Petition Ldg. No. 41 of 2007 in Writ Petition No. 901  of 2007, whereby the contempt petition was dismissed.  2. The  respondents,  however,  explained  their  position  before  the  High  Court  tendering  also  an  unconditional apology.  Having regard to the nature  of the alleged violation of the order by indulging in  illegal strike, the High Court came to the conclusion  that it is difficult to render a finding regarding  commission of contempt of Court by the respondents.   3. Now that the strike relates to the year 2007 and  thereafter,  the  parties  have  apparantly  purchased  peace  and  since  the  respondents  have  tendered  unconditional apology for their alleged contumacious  conduct before the High Court, we do not think it  necessary for this Court to make any further enquiry  in that regard.  

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4. However,  we  may  hasten  to  add  that  the  respondents are bound to respect and comply with the  orders passed by the Courts/Tribunals in letter and  spirit, failing which, they should be answerable to  the charge of contempt of court.   5. Subject to the above observations, this appeal is  disposed of with no order as to costs.     

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 03, 2016.