O.P.BHANDARI Vs UNION OF INDIA .
Bench: H.L. DATTU,M.Y. EQBAL
Case number: W.P.(C) No.-000354-000354 / 2005
Diary number: 14561 / 2005
Advocates: Vs
B. KRISHNA PRASAD
Page 1
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL) NO.172 OF 2010 IN
WRIT PETITION (CIVIL) NO.354 OF 2005
O.P. BHANDARI PETITIONER
VERSUS
BIMAL GURANG & ORS. RESPONDENTS
O R D E R
Consequent upon the dismissal of Writ Petition (Civil)
No.354 of 2005, nothing survives in this Contempt Petition for our
consideration and decision.
Accordingly, the Contempt Petition also stands disposed
of.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (M.Y. EQBAL)
NEW DELHI; SEPTEMBER 09, 2013