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1206
SUPREME COURT REPORTS
[2019] 8 S.C.R.
SUNDAR GUPTA & ORS.
v.
SUNIL VASUDEVA & ORS.
(Contempt Petition (C) No. 1721 of 2017)
in
(Civil Appeal No. 5140 of 2019)
JULY 02, 2019
[A. M. KHANWILKAR AND AJAY RASTOGI, JJ.]
Income Tax Act, 1961 – s.293 – Held: In view of the order
reported in [2019] 8 SCR 1190, the present contempt petition has
become infructuous and hence, dismissed.
CIVIL ORIGINAL JURISDICTION : Contempt Petition (Civil)
No. 1721 of 2017.
Petition filed for contempt of this Court in I.A. No. 4 of 2017 in
Civil Appeal No.5140 of 2019 @ Special Leave Petition (Civil) No. 5449
of 2015.
Mukul Rohtagi, Jaideep Gupta, Siddharth Luthra, Sr. Advs., Vikas
Mehta, Rajat Sehgal, Ranjan Mukherjee, Mohan Prasad Gupta, Shekhar
Vyas, Rajat Nair, Ms. Nitya Rao, Surya Kant, Mrs. Anil Katiyar, Advs.
for the appearing parties.
Petitioner-in-person
Respondent-in-person
The following Order of the Court was passed by
O R D E R
RASTOGI, J.
1. In view of the order passed by us in Civil Appeal arising out of
SLP(C ) No. 5449 of 2015 dated 2nd July, 2019, contempt petition has
become infructuous and is accordingly dismissed.
2. Pending application(s), if any, also stand disposed of.
Divya Pandey
Petition dismissed.
[2019] 8 S.C.R. 1206
1206
Lex