IN THE SUPREME COURT OF INDIA               CIVIL ORIGINAL JURISDICTION

    CONMT.PET.(C) NO.66 OF 2008  

IN          CIVIL APPEAL NO.800 OF 2005

DOIWALA SEHKARI SHRAM SAMVIDA SAMITI LD.             .....PETITIONER(S)

VERSUS

STATE OF UTTARKHAND & ORS.                            ....RESPONDENT(S)

O  R  D  E  R

Learned counsel for the respondent has submitted before us that the contemnors

have already complied with the order passed by this Court.  That being the position, there is no

need  to  proceed  with  the  matter.   The  Contempt  Petition  is  accordingly  disposed  of.    The

contempt notice is discharged.   

However, in the event, learned counsel for the respondent finds that the order has

not been complied with, it will be open for him to apply for recall of this Order.   

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

                   .............................J.                               ( AFTAB ALAM )

NEW DELHI; SEPTEMBER 22, 2008.