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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOs. 1677-1679 OF 2016 [@ SPECIAL LEAVE PETITION (C) NOS. 4372-4374 OF 2015]

SHRI ANOOP SRIVASTAVA & Anr.               Appellant(s)

                               VERSUS

RAIS AHMED (BARBER) & ORS.                 Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.   2. The  appellants  have  approached  this  Court  aggrieved  by  interim  orders  dated  14.10.2014,  03.12.2014 and 15.12.2014 passed by the High Court of  Delhi in its contempt jurisdiction. 3. When the matters came up before this Court, this  Court passed the following order on 05.02.2015 :-

"Delay condoned.   

Issue notice returnable in two weeks.   

Dasti, in addition.

Post the matter on 19th February, 2015.

Until further orders, the operation of the  

portion  of  the  impugned  orders  dated  

14.10.2014,  03.12.2014  and  15.12.2014  

relating  to  the  appearance  of  the  

petitioners  or  any  other  alleged

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contemnors/respondents shall remain stayed.  

However, it will be open to the High  

Court  to  proceed  with  the  matter  in  

accordance with law."   4. We are informed that the main matters are now  posted for hearing on 26.02.2016 in the High Court.   5. After having heard the learned counsel appearing  for  both  the  sides,  we  are  of  the  view  that  the  interim protection given by this Court, as extracted  above,  shall  continue  till  the  main  matters  are  disposed of by the High Court.   Ordered accordingly.  

6. With the above observations and directions, these  appeals are disposed of with no order as to costs.   

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

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 23, 2016.