Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL)NO. 270 OF 2008
IN
CIVIL APPEAL NO. 5873 of 2007
KALYAN SHARAN ..... APPELLANT
VERSUS
V.P. KANAUJIA ..... RESPONDENT
O R D E R
Learned counsel for the respondent has put on record
nd
a letter dated 2 February, 2010 to the effect that the
process of regularisation of the services of the
th
petitioner will be completed by the 20 February, 2010.
In this view of the matter, we find no reason to retain
this matter on board.
The contempt petition is, accordingly, disposed of
and the notice is discharged.
..................J
[HARJIT SINGH BEDI]
..................J
[A.K. PATNAIK]
NEW DELHI
FEBRUARY 03, 2010.