Doiwala Sehkari Shram Samvida Samiti Ld. Vs. State of Uttarkhand & Ors. [2008] INSC 1608 (22 September 2008)

Judgment

CIVIL ORIGINAL JURISDICTION CONMT.PET.(C) NO.66 OF 2008 IN CIVIL APPEAL NO.800 OF 2005 VERSUS O R D E R Learned counsel for the respondent has submitted before us that the contemnors have already complied with the order passed by this Court. That being the position, there is no need to proceed with the matter. The Contempt Petition is accordingly disposed of. The contempt notice is discharged.

However, in the event, learned counsel for the respondent finds that the order has not been complied with, it will be open for him to apply for recall of this Order.

.............................J. ( TARUN CHATTERJEE )

.............................J. ( AFTAB ALAM )

NEW DELHI;

SEPTEMBER 22, 2008.

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