STATE OF TAMILNADU REP. BY THE SECRETARY TO GOVERNMENT PUBLIC WORKS DEPARTMENT vs. SIDDARAMAIAH CHIEF MINISTER GOVERNMENT OF KARNATAKA

Case Type: Contempt Petition Civil

Date of Judgment: 16-02-2018

Preview image for STATE OF TAMILNADU REP. BY THE SECRETARY TO GOVERNMENT PUBLIC WORKS DEPARTMENT vs. SIDDARAMAIAH CHIEF MINISTER GOVERNMENT OF KARNATAKA

Full Judgment Text

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CONTEMPT PETITION (CIVIL) NO. 225 OF 2013 IN CIVIL APPEAL NO. 2456 OF 2007 State of Tamil Nadu represented by ...Petitioner(s) the Secretary to Government Public Works Department Versus Siddaramaiah, Chief Minister, …Respondent(s) Government of Karnataka & Ors. J U D G M E N T Dipak Misra, CJI As we have disposed of Civil Appeal No. 2456 of 2007, we do not intend to proceed with the Contempt Petition against the respondents. It stands closed accordingly. …………………………………….CJI (Dipak Misra) ……………………………………….J. (Amitava Roy) New Delhi; ……………………….………………J. February 16, 2018 (A.M. Khanwilkar) Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.02.16 13:31:00 IST Reason: