SUPREME COURT OF INDIA

Before:- B.P. Singh and Arun Kumar, JJ.

Contempt Petition (C) No. 322 of 2004 in Civil Appeal No. 2965 of 1997. D/d. 18.4.2005.

State of Rajasthan - Petitioner

Versus

Nalin Solanki Md, Spencon (I)(P) Ltd. - Respondent

Contempt of Courts Act, 1971, Section 2(b) - Contempt proceedings - Abatement - Contemnor, died - Contempt petition dismissed having became infructuous.

[Para 2]

ORDER

B.P. Singh, J. - We have heard counsel for the parties.

2. It is not disputed that Nalin Solanki, Managing Director, the alleged contemnor, has since died. In this view of the matter the contempt petition has become infructuous. The contempt petition is, therefore, dismissed as having become infructuous.

3. Counsel for the State submits that he may be permitted to take appropriate action against the authorities concerned. Without expressing any opinion in the matter, we leave it open to the State to initiate such proceeding as it may deem appropriate.

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