SUPREME COURT OF INDIA

Before:- Ruma Pal and C.K. Thakker, JJ.

Contempt Petition (C) No. 1 of 2001 in Civil Appeal No. 3604 of 2003. D/d. 17.1.2005.

Om Construction Bulders & Developers - Appellant

Versus

Mira Bhayandar Municipal Council and others - Respondents

Contempt of Courts Act, 1971, Section 2(b) - Civil contempt - Report submitted by Judge, City Civil Court supporting alleged contemnor's case that there was no contempt - Contempt proceedings be dropped - Report shall not be binding as such on the merits of the main dispute between the parties.

[Para 1]

ORDER

Ruma Pal, J. - The report submitted by the Principal Judge, City Civil Court, appears to support the alleged contemnors case that there was in fact no contempt. Learned counsel appearing on behalf of the applicant, however, disputes the correctness of the report. In view of the dispute which has arisen between the parties it is not appropriate for the Court to take proceedings in contempt. The proceedings in contempt are accordingly dropped. It is made clear that the report having been given for the purpose of the contempt proceedings shall not be binding as such on the merits of the main dispute between the parties.

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