IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.740 OF 2001

S.K. Dheri        ...Appellant(s)

Versus

Mukesh Prakash       ...Respondent(s)

O  R  D  E  R

Heard learned counsel appearing on behalf of the appellant.

By the impugned order,  the  Central  Administrative  Tribunal,  Principal

Bench,  New  Delhi  [for  short,  “the  Tribunal”]  has  convicted  the  appellant  under

Section 17 of  the Administrative Tribunals  Act,  1985, read with Section 12 of the

Contempt of Courts Act, 1971, and sentenced him to undergo simple imprisonment

for a period of one month.  Hence, this appeal.

Undisputedly,  directions in the order dated 6th October, 1999, passed in

O.A. No.983 of 1995 by the Tribunal have been complied with.  In view of this, we are

of the view that it would be just and expedient to set aside the impugned order.

Accordingly,  the  appeal  is  allowed,  impugned  order  rendered  by  the

Tribunal is set aside and the contempt proceeding initiated against the appellant is

dropped.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, December 11, 2008.