SUNDAR GUPTA Vs. SUNIL VASUDEVA
LAWS(SC)-2019-7-175
SUPREME COURT OF INDIA
Decided on July 02,2019

SUNDAR GUPTA Appellant
VERSUS
Sunil Vasudeva Respondents

JUDGEMENT

RASTOGI,J. - (1.) In view of the order passed by us in Civil Appeal arising out of SLP(C ) No. 5449 of 2015 dated 2 nd July, 2019, contempt petition has become infructuous and is accordingly dismissed.
(2.) Pending application(s), if any, also stand disposed of.;


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