MST. KALLI (D) THE LR. AMIN CHAND (D) THR LRS. vs. CHOKLA @ CHOWKHRAM

Case Type: Contempt Petition Civil

Date of Judgment: 17-12-2021

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Full Judgment Text

IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CONMT.PET.(C) No.1824/2017 in C.A. No. 5559/2017 MST. KALLI (D) THE LR. AMIN CHAND (D) THR LRS. & ORS. Petitioner(s) VERSUS CHOKLA @ CHOWKHRAM & ORS. Respondent(s) O R D E R No alternative arrangements have been made and looking into the over all circumstances of the case, no case of contempt is made out. The Contempt Petition stands dismissed. All pending applications stand disposed of. .................................J. [DINESH MAHESHWARI] ….................................J. [VIKRAM NATH] NEW DELHI, 17TH DECEMBER,2021 Signature Not Verified Digitally signed by Indu Marwah Date: 2021.12.18 16:34:30 IST Reason: