Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL) NO. 340 OF 2009
IN SPECIAL LEAVE PETITION (CIVIL) NO. 2544 OF 2007
M/S CHEMPLAST SANMAR LIMITED ..... PETITIONER
VERSUS
C. ARIVU ..... RESPONDENT
O R D E R
It is stated before us by the learned counsel
for the petitioner that the respondent has taken
possession of the disputed premises. The respondent
has also sent a communication enclosing the keys of
the premises. The same be handed over to the
learned counsel for the petitioner. In this
situation, no further orders are called for.
The contempt proceedings are dropped.
........................J
[HARJIT SINGH BEDI]
.......................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
OCTOBER 05, 2010.