Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NO.1907 OF 2017
IN
CIVIL APPEAL NO.2711 OF 2010
N. SRINIVASA RAO Petitioner
VERSUS
SMT. RANJEEV R. ACHARYA & ANR. Respondents
WITH
CONTEMPT PETITION (C) NO.1911-1912 OF 2017
IN
CIVIL APPEAL Nos.2712-2713 OF 2010
GOVINDRAJ & ORS. ETC. Petitioners
VERSUS
SMT. RANJEEV R. ACHARYA & ORS. ETC. Respondents
O R D E R
Heard Ms. Anjani Aiyagari, learned counsel in support of
the contempt petitions; and Mr. P.V. Reddy, learned counsel
appearing for the alleged contemnors.
We see no reason to entertain these contempt petitions
any longer.
Signature Not Verified
The notice issued to the alleged contemnors is
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
09:35:28 IST
Reason:
discharged.
2
The contempt petitions are, accordingly, closed.
............................CJI.
[UDAY UMESH LALIT]
..............................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022