Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 386 OF 2009
MUNICIPAL CORP.OF GREATER MUMBAI Appellant(s)
VERSUS
BEST KAMGAR KARMACHARI & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. The appellant is aggrieved by the order passed by
the High Court of judicature of Bombay in Contempt
Petition Ldg. No. 41 of 2007 in Writ Petition No. 901
of 2007, whereby the contempt petition was dismissed.
2. The respondents, however, explained their
position before the High Court tendering also an
unconditional apology. Having regard to the nature
of the alleged violation of the order by indulging in
JUDGMENT
illegal strike, the High Court came to the conclusion
that it is difficult to render a finding regarding
commission of contempt of Court by the respondents.
3. Now that the strike relates to the year 2007 and
thereafter, the parties have apparantly purchased
peace and since the respondents have tendered
unconditional apology for their alleged contumacious
conduct before the High Court, we do not think it
necessary for this Court to make any further enquiry
in that regard.
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4. However, we may hasten to add that the
respondents are bound to respect and comply with the
orders passed by the Courts/Tribunals in letter and
spirit, failing which, they should be answerable to
the charge of contempt of court.
5. Subject to the above observations, this appeal is
disposed of with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
February 03, 2016.
JUDGMENT
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