Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1643 OF 2012
(Arising out of SLP (C) No. 4522 of 2016
SATYENDRA SINGH APPELLANT
VERSUS
SAROJ RANI AND ORS. RESPONDENTS
J U D G M E N T
KURIAN, J.
1. Heard learned counsel for Respondent No.1 The others
are proforma respondents and it is not necessary to issue
notice to them.
2. Leave granted.
3. The only grievance now before us is that even during
the pendency of review application filed by the appellant
before the High Court, the High Court is proceeding with
JUDGMENT
contempt proceedings.
4. Having Heard the learned counsel for the respondents
also, we feel that in the interest of justice, the High
Court should dispose of the review application No. 82/2009
filed in Writ Petition No. 2889 (M/B) of 1992 within a
period of one month from today. We also request the High
Court to defer contempt proceedings against the appellant
till the review application is disposed of.
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5. We make it clear that neither the pendency of the
review application nor that of the contempt proceedings and
this order shall stand in the way of the parties attempting
for a settlement of the disputes between them.
6. We make it clear that we have not expressed any
opinion on the merits of the case and it will be open to
the parties to raise all available contentions before the
High Court.
7. The appeal is disposed of with no order as to costs.
.................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
FEBRUARY 22, 2016
JUDGMENT
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