IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CONTEMPT PETITION NO.84 OF 2005  IN

CIVIL APPEAL NO.573 OF 2005

SAJJAN TEXTILE MILLS LTD. ....PETITIONER

VERSUS

K.V. KAMATH & ORS. ....RESPONDENTS

WITH

CONTEMPT PETITION NO.163/2008  IN CIVIL APPEAL NO.573 OF 2005.

O R D E R

We do not find any ground to initiate any  

contempt  proceedings  in  respect  of  these  petitions.  

Accordingly, these Contempt Petitions are dismissed.  If  

there be any contempt notice, that will stand discharged.  

However, rejection of these contempt petitions shall not  

prevent  the  petitioner  from  taking  appropriate  steps  

before appropriate court.

In view of the aforesaid order, Mr. T.R.  

Andhyarujina, learned senior counsel appearing for the  

applicant, who has moved I.A. No.2/2005 – an application  

under Section 340, Code of Criminal Procedure read with  

Sections 196, 199 and 200 of the Indian Penal Code, does  

not  want  to  press  the  alleged  offence  of  perjury.  

Accordingly,  all  interlocutory  applications  also  stand  

disposed of.

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

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

NEW DELHI, DECEMBER 09, 2009.