Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 1677-1679 OF 2016
[@ SPECIAL LEAVE PETITION (C) NOS. 4372-4374 OF 2015]
SHRI ANOOP SRIVASTAVA & Anr. Appellant(s)
VERSUS
RAIS AHMED (BARBER) & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants have approached this Court
aggrieved by interim orders dated 14.10.2014,
03.12.2014 and 15.12.2014 passed by the High Court of
Delhi in its contempt jurisdiction.
3. When the matters came up before this Court, this
Court passed the following order on 05.02.2015 :-
JUDGMENT
"Delay condoned.
Issue notice returnable in two weeks.
Dasti, in addition.
Post the matter on 19th February, 2015 .
Until further orders, the operation of the
portion of the impugned orders dated
14.10.2014, 03.12.2014 and 15.12.2014
relating to the appearance of the
petitioners or any other alleged
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contemnors/respondents shall remain stayed.
However, it will be open to the High
Court to proceed with the matter in
accordance with law."
4. We are informed that the main matters are now
posted for hearing on 26.02.2016 in the High Court.
5. After having heard the learned counsel appearing
for both the sides, we are of the view that the
interim protection given by this Court, as extracted
above, shall continue till the main matters are
disposed of by the High Court. Ordered accordingly.
6. With the above observations and directions, these
appeals are disposed of with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
JUDGMENT
New Delhi;
February 23, 2016.
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