Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C)NO.286 OF 2012
IN
CIVIL APPEAL NO.1950 OF 2011
LABH SINGH APPELLANT
VERSUS
P.K. CHAUDHARY, CHIEF SEC.,GOVT.OF HAR..&ORS. RESPONDENTS
O R D E R
We have heard learned counsel for the appellant.
We find no merit in the Contempt Petition. The Contempt
Petition is, accordingly, dismissed.
.......................J.
(H.L. DATTU)
JUDGMENT
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
AUGUST 27, 2012
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