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IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

CONTEMPT     PETITION     (C)NO.146     OF     2012   IN

CRIMINAL     APPEAL     NO.732     OF     2011   

PAYAL MALIK ... PETITIONER

VERSUS

NAGESH MALIK ... RESPONDENT

O     R     D     E     R    

1. Shri Basava Prabhul Patil, learned senior counsel  

appearing for the contemnor/respondent would submit that pursuant to  

the directions issued by this Court, the respondent herein has  

deposited a sum of Rs.2 lacs before the learned Magistrate (Mahila  

Court), South East District, New Delhi.  Further, today he is  

offering a demand draft for a sum of Rs.50,000/- to the learned  

counsel appearing for the complainant.  Both sides would agree that  

the aforesaid amounts would satisfy the interim directions issued by  

this Court upto the end of July, 2012.

2. The complainant, if she so desires, is at liberty to  

withdraw the sum of Rs.2 lacs deposited by the contemnor before the  

learned Magistrate.  The learned counsel appearing for the  

complainant   acknowledges   the    draft handed over by Shri Patil,

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: 2 :

learned senior counsel, for and on behalf of the contemnor. In view  

of this, nothing survives in this Contempt Petition and the same is  

accordingly, disposed of.    

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; 9TH JULY, 2012

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ITEM NO.60               COURT NO.8             SECTION II

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      

CONTEMPT PETITION (C) NO. 146 OF 2012 IN APPEAL(CRL) 732/2011

PAYAL MALIK                                       Petitioner(s)

                VERSUS

NAGESH MALIK                                      Respondent(s)

(With appln(s) for exemption from filing records of Crl.Appeal  No.732/2011 and office report )

Date: 09/07/2012  This Petition was called on for hearing  today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)  Mr.Randhir Singh Jain, Adv.  Mr.Dhananjai Jain, Adv.  Ms.Ruchika Jain, Adv.

For Petitioner(s)  Mr.Basava Prabhu Patil, Sr.Adv.  Mr.Dharam Raj, Adv.

                    Dr. Sushil Balwada,Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

The Contempt Petition is disposed of, in terms of the  signed order.

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Court Master

(signed order is placed on the file)