Raju Dass
Dir. of M/S. Award Exports P. Ltd Vs. Deepak Loomba & ANR. [2010] INSC 542
(23 July 2010)
Judgment
CRIMINAL
ORIGINAL JURISDICTION CONTEMPT PETITION (CRL.)NO.2 OF 2007 IN CRIMINAL APPEAL
NO.290 OF 1999 RAJU DASS, DIR. OF M/S.AWARD EXPORTS P.LTD. ... APPELLANT(S)
VERSUS
O R D E R
Heard
learned counsel for the parties.
Learned
counsel for the respondent-contemnor has placed on record a letter stating
therein that the bank guarantee has been filed before the Registrar, Original
Side of the Calcutta High Court on 28th May, 2010 and the same has been duly
acknowledged by the Office of the Registrar in Insolvency, Original side of the
Calcutta High Court, subject to scrutiny by the Department.
In view
of this, nothing survives in this matter.
The Contempt
Petition is, accordingly, disposed of.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI;
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