Howrah Daw Mangla Hat B.B Samity v. Pronab Kumar Daw .

Supreme Court Of India

Jul 23, 2001

Judgment

CaseIQ

Order

1. In the contextual facts, we are not inclined to proceed with the contempt petitions.

2. The contempt petitions accordingly shall stand dismissed.

Contempt Petition (Civil) No. 417 of 1999 with Contempt Petition (Civil) No. 116 of 2000, decided on July 23, 2001