IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITION (CIVIL)NO. 270 OF 2008 IN

CIVIL APPEAL NO. 5873 of 2007   

    KALYAN SHARAN ..... APPELLANT

VERSUS

   V.P. KANAUJIA ..... RESPONDENT

O R D E R

Learned counsel for the respondent has put on record  

a letter dated 2nd February, 2010 to the effect that the  

process  of  regularisation  of  the  services  of  the  

petitioner will be completed by the 20th February, 2010.  

In this view of the matter, we find no reason to retain  

this matter on board.

The contempt petition is, accordingly, disposed of  

and the notice is discharged.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [A.K. PATNAIK]

NEW DELHI FEBRUARY 03, 2010.