IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

CONTEMPT PETITION (CRL.)NO.2 OF 2007

IN CRIMINAL APPEAL NO.290 OF 1999

RAJU DASS, DIR. OF M/S.AWARD EXPORTS P.LTD. ... APPELLANT(S)

VERSUS

DEEPAK LOOMBA & ANR. ... RESPONDENT(S)

O R D E R

Heard learned counsel for the parties. Learned counsel for the respondent-contemnor has placed on  

record a letter stating therein that the bank guarantee has been  

filed before the Registrar, Original Side of the Calcutta High  

Court on 28th May, 2010 and the same has been duly acknowledged  

by the Office of the Registrar in Insolvency, Original side of  

the Calcutta High Court, subject to scrutiny by the Department.  

In view of this, nothing survives in this matter.

The Contempt Petition is, accordingly, disposed of.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 23RD JULY, 2010