STATE OF TAMILNADU REP. BY THE SECRETARY TO GOVERNMENT PUBLIC WORKS DEPARTMENT Vs SIDDARAMAIAH CHIEF MINISTER GOVERNMENT OF KARNATAKA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE AMITAVA ROY, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: CONMT.PET.(C) No.-000225-000225 / 2013
Diary number: 18618 / 2013
Advocates: B. BALAJI Vs
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL) NO. 225 OF 2013
IN
CIVIL APPEAL NO. 2456 OF 2007
State of Tamil Nadu represented by ...Petitioner(s) the Secretary to Government Public Works Department Versus Siddaramaiah, Chief Minister, …Respondent(s) Government of Karnataka & Ors.
J U D G M E N T Dipak Misra, CJI As we have disposed of Civil Appeal No. 2456 of 2007, we do
not intend to proceed with the Contempt Petition against the
respondents. It stands closed accordingly.
…………………………………….CJI (Dipak Misra) ……………………………………….J. (Amitava Roy) New Delhi; ……………………….………………J. February 16, 2018 (A.M. Khanwilkar)