Full Judgment Text
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CASE NO.:
Contempt Petition (civil) 146 of 2007
PETITIONER:
SUREINDER KUMAR & ORS
RESPONDENT:
SURESH KUMAR & ANR
DATE OF JUDGMENT: 17/01/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CONTEMPT PETITION(C) NO.146 OF 2007
IN
CIVIL APPEAL NO. 2338 OF 2007
WITH
CONTEMPT PETITION(C) NO.161/2007 IN C.A. No.2337/2007
Contempt Petition (C) No.146/2007
Learned counsel for the petitioner desires to withdraw this Contempt Petition with
a view to approach the High Court by filing a fresh writ petition. Allowed to
withdraw. Contempt Petition is dismissed on withdrawal.
Contempt Petition (C) No.161/2007
Mr. Mahabir Singh, learned senior counsel appearing for the Contemnor-State
undertakes that the State is going to comply with the direction of this Court
immediately. In view thereof Mr. L. Nageswarar Rao, learned senior counsel does not
want to press this Contempt Petition. It is, accordingly, disposed of as not pressed.