Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NOS. 315-316 of 2007
IN
CIVIL APPEAL NOS. 3424-3425 OF 2005
JULIETA A. TORCATO .... PETITIONER
VERSUS
SULEMAN ISMAIL & ORS. .... RESPONDENTS
O R D E R
Mr. Guru Krishna Kumar states that the building has
been handed over to the petitioner within the time
permitted by this Court. To this extent, we find that
the contempt petition has been rendered infructuous.
Mr. Guru Krishna Kumar also points out that some arrears
of rent are due and as the building is in a very
dilapidated condition, he be permitted to seek his
remedies in an appropriate forum for damages. We,
accordingly, leave it open to the petitioner to pursue
such other remedies as may be open to her in accordance
with law.
The contempt petitions however, stand disposed of
as infructuous.
........................J
[HARJIT SINGH BEDI]
........................J
[C.K. PRASAD]
NEW DELHI
AUGUST 03, 2010.