Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.740 OF 2001
S.K. Dheri ...Appellant(s)
Versus
Mukesh Prakash ...Respondent(s)
O R D E R
Heard learned counsel appearing on behalf of the appellant.
By the impugned order, the Central Administrative Tribunal, Principal
Bench, New Delhi [for short, “the Tribunal”] has convicted the appellant under
Section 17 of the Administrative Tribunals Act, 1985, read with Section 12 of the
Contempt of Courts Act, 1971, and sentenced him to undergo simple imprisonment
for a period of one month. Hence, this appeal.
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Undisputedly, directions in the order dated 6 October, 1999, passed in
O.A. No.983 of 1995 by the Tribunal have been complied with. In view of this, we are
of the view that it would be just and expedient to set aside the impugned order.
Accordingly, the appeal is allowed, impugned order rendered by the
Tribunal is set aside and the contempt proceeding initiated against the appellant is
dropped.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
December 11, 2008.