Full Judgment Text
Non-reportable
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO.153 OF 2007
IN
SLP(C) NO.7057 OF 2007
A. MOHAMMED YUSUF KHAN & ORS. .....PETITIONER(S)
VERSUS
K. MUTHU ....RESPONDENT(S)
O R D E R
This Contempt Petition has become infructuous in view of the fact that the Report as
directed by us vide Order dt.30.11.2007 has already been submitted and the possession of the
premises in question has been handed over to the petitioners. In that view of the matter, this
Contempt Petition has become infructuous and is disposed of as such.
The contempt notice is discharged.
......................J.
(TARUN CHATTERJEE)
......................J.
(HARJIT SINGH BEDI )
NEW DELHI;
FEBRUARY 25, 2008.