Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.84 OF 2005
IN
CIVIL APPEAL NO.573 OF 2005
SAJJAN TEXTILE MILLS LTD. ....PETITIONER
VERSUS
K.V. KAMATH & ORS. ....RESPONDENTS
WITH
CONTEMPT PETITION NO.163/2008
IN CIVIL APPEAL NO.573 OF 2005.
O R D E R
We do not find any ground to initiate any
contempt proceedings in respect of these petitions.
Accordingly, these Contempt Petitions are dismissed. If
there be any contempt notice, that will stand discharged.
However, rejection of these contempt petitions shall not
prevent the petitioner from taking appropriate steps
before appropriate court.
In view of the aforesaid order, Mr. T.R.
Andhyarujina, learned senior counsel appearing for the
applicant, who has moved I.A. No.2/2005 – an application
under Section 340, Code of Criminal Procedure read with
Sections 196, 199 and 200 of the Indian Penal Code, does
not want to press the alleged offence of perjury.
Accordingly, all interlocutory applications also stand
disposed of.
...........................J.
(TARUN CHATTERJEE)
...........................J.
(HARJIT SINGH BEDI)
NEW DELHI,
DECEMBER 09, 2009.