IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITION (C) NOS. 315-316 of 2007    IN

CIVIL APPEAL NOS. 3424-3425 OF 2005

JULIETA A. TORCATO .... PETITIONER

VERSUS

SULEMAN ISMAIL & ORS. .... RESPONDENTS

O R D E R

Mr. Guru Krishna Kumar states that the building has  

been  handed  over  to  the  petitioner  within  the  time  

permitted by this Court.  To this extent, we find that  

the  contempt  petition  has  been  rendered  infructuous.  

Mr. Guru Krishna Kumar also points out that some arrears  

of  rent  are  due  and  as  the  building  is  in  a  very  

dilapidated  condition,  he  be  permitted  to  seek  his  

remedies  in  an  appropriate  forum  for  damages.   We,  

accordingly, leave it open to the petitioner to pursue  

such other remedies as may be open to her  in accordance  

with law.

The contempt petitions however,  stand disposed of  

as infructuous.

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

     ........................J       [C.K. PRASAD]

NEW DELHI AUGUST 03, 2010.