Non-reportable        IN THE SUPREME COURT OF INDIA

            CIVIL ORIGINAL JURISDICTION

 CONTEMPT PETITION (C) NO.153 OF 2007  IN

    SLP(C) NO.7057 OF 2007

A. MOHAMMED YUSUF KHAN & ORS.                        .....PETITIONER(S)

          VERSUS

K. MUTHU                                        ....RESPONDENT(S)   

            O  R  D  E  R

This  Contempt  Petition  has  become  infructuous  in  view  of  the  fact  that  the  Report  as

directed by  us  vide  Order  dt.30.11.2007  has  already  been  submitted  and  the  possession  of  the

premises in  question has been handed over to the petitioners.   In that view of  the matter, this

Contempt Petition has become infructuous and is disposed of as such.  

The contempt notice is discharged.

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

                          ......................J.                            (HARJIT SINGH BEDI )

NEW DELHI; FEBRUARY 25, 2008.