Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL) NO.172 OF 2010
IN
WRIT PETITION (CIVIL) NO.354 OF 2005
O.P. BHANDARI PETITIONER
VERSUS
BIMAL GURANG & ORS. RESPONDENTS
O R D E R
Consequent upon the dismissal of Writ Petition (Civil)
No.354 of 2005, nothing survives in this Contempt Petition for our
consideration and decision.
Accordingly, the Contempt Petition also stands disposed
of.
Ordered accordingly.
.......................J.
(H.L. DATTU)
JUDGMENT
.......................J.
(M.Y. EQBAL)
NEW DELHI;
SEPTEMBER 09, 2013
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