Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO.13 OF 2009
IN
S.L.P.(C) NO.11525 OF 2008
MURARI LAL .....PETITIONER(S)
VERSUS
SATISH KUMAR & ANR. .....RESPONDENT(S)
O R D E R
We are not going to take any serious view against the respondents-contemnors as we find
that the tenant has already vacated the premises in question and handed over the possession to
the petitioner. However, if it is found that the possession has not
been handed over to the landlord-petitioner, he will be at liberty to file a fresh Contempt
Petition. The Contempt Petition is accordingly disposed of. The contempt notice is discharged.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( R.M.LODHA )
NEW DELHI;
JULY 27, 2009.