CORBETT SILK Vs. T.P. TAMTA

JUDGEMENT

(1.) Manoj Kumar Tiwari, J 1. Learned counsel for the petitioner makes a statement at the bar that the contempt petition has become infructuous, as petitioner had approached the Debts Recovery Tribunal and Debts Recovery Tribunal has now finalized the issue.

(2.) In view of the statement made by learned counsel for the petitioner, the contempt petition is dismissed as infructuous.

(3.) Contempt notice issued to respondent no.1 is hereby discharged.