Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
CONTEMPT PETITION (CRL.)NO.2 OF 2007
IN
CRIMINAL APPEAL NO.290 OF 1999
RAJU DASS, DIR. OF M/S.AWARD EXPORTS P.LTD. ... APPELLANT(S)
VERSUS
DEEPAK LOOMBA & ANR. ... RESPONDENT(S)
O R D E R
Heard learned counsel for the parties.
Learned counsel for the respondent-contemnor has placed on
record a letter stating therein that the bank guarantee has been
filed before the Registrar, Original Side of the Calcutta High
th
Court on 28 May, 2010 and the same has been duly acknowledged
by the Office of the Registrar in Insolvency, Original side of
the Calcutta High Court, subject to scrutiny by the Department.
In view of this, nothing survives in this matter.
The Contempt Petition is, accordingly, disposed of.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
23RD JULY, 2010