02 July 2019
Supreme Court
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SUNDAR GUPTA Vs SUNIL VASUDEVA

Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MR. JUSTICE AJAY RASTOGI
Case number: CONMT.PET.(C) No.-001721 / 2017
Diary number: 23455 / 2017
Advocates: RANJAN MUKHERJEE Vs


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REPORTABLE

IN THE SUPREME COURT OF INDIA    CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITION (C ) NO(s). 1721 OF 2017 IN

CIVIL APPEAL NO(s).  5140 OF 2019 (@ SPECIAL LEAVE PETITION(C ) NO(s). 5449 OF 2015)

SUNDAR GUPTA & ORS.     ….Petitioner(s)

VERSUS

SUNIL VASUDEVA & ORS .…Respondent(s)/ Alleged Contemnor(s)

O R D E R

RASTOGI, J.

1. In view of the order passed by us in Civil Appeal arising out

of  SLP(C )  No. 5449  of 2015  dated  2nd  July,  2019, contempt

petition has become infructuous and is accordingly dismissed.

2. Pending application(s), if any, also stand disposed of.      

………………………………..J. (A.M. KHANWILKAR)

………………………………..J. (AJAY RASTOGI)

NEW DELHI JULY 02, 2019

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