IN THE SUPREME COURT OF INDIA            CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITION (C) NO.13 OF 2009

IN

    S.L.P.(C) NO.11525 OF 2008

MURARI LAL                                        .....PETITIONER(S)

VERSUS

SATISH KUMAR & ANR.                               .....RESPONDENT(S)

            O  R  D  E  R

We are not going to take any serious view against the respondents-contemnors as we find  

that the tenant has already vacated the premises in question and handed over the possession to  

the petitioner.  However, if it is found that the possession has not  

been  handed  over  to  the  landlord-petitioner,  he  will  be  at  liberty  to  file  a  fresh  Contempt  

Petition.  The Contempt Petition is accordingly disposed of.  The contempt notice is discharged.  

                .............................J.                            ( TARUN CHATTERJEE )

                .............................J.                            ( R.M.LODHA )

NEW DELHI; JULY 27, 2009.