Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONMT.PET.(C) NO.66 OF 2008
IN
CIVIL APPEAL NO.800 OF 2005
DOIWALA SEHKARI SHRAM SAMVIDA SAMITI LD. .....PETITIONER(S)
VERSUS
STATE OF UTTARKHAND & ORS. ....RESPONDENT(S)
O R D E R
Learned counsel for the respondent has submitted before us that the contemnors
have already complied with the order passed by this Court. That being the position, there is no
need to proceed with the matter. The Contempt Petition is accordingly disposed of. The
contempt notice is discharged.
However, in the event, learned counsel for the respondent finds that the order has
not been complied with, it will be open for him to apply for recall of this Order.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW DELHI;
SEPTEMBER 22, 2008.