1. Since almost every State is in contempt, we have no option but to take further steps in the matter.
2. However, in order to give opportunity to the States, the matter is being adjourned to the last week of December, 2011, to enable each defaulting State to file its reply as to why contempt action should not be taken against the officers concerned.
National Campaign Committee For Central Legislation On Construction Labour v. Union Of India & Others
National Campaign Committee For Central Legislation On Construction Labour v. Union Of India & Others
(Supreme Court Of India)
Interlocutory Application No. 6 In Wp (C). No. 318 Of 2006 With Contempt Petitions (C) No. 41, 44 And 42 Of 2011 In Wp (C). No. 318 Of 2006 And Contempt Petition (C) No. 43 Of 2011 In Wp (C). No. 318 Of 2006 | 28-11-2011
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. S.H. KAPADIA
- HON'BLE MR. JUSTICE A.K. PATNAIK
- HON'BLE MR. JUSTICE SWATANTER KUMAR
Eq Citations
- (2012) 3 SCC 382
- 2011 (5) RCR (CIVIL) 178
- 2012 (4) SCJ 861
- LQ/SC/2011/1505
Head Note
Contempt of Court — Civil Contempt — Penal Contempt — Criminal contempt — Proceedings for contempt — Defaulting States given opportunity to file their reply as to why contempt action should not be taken against the officers concerned
