AIR 2004 SUPREME COURT 105 ::2003 AIR SCW 5674 ::(2003) 10 IndLD 548 ::(2003) 2 WLC(SC)CVL 497 ::2004 (1) UJ (SC) 263 ::2003 (11) SCC 1 ::(2003) 7 Scale 230 ::(2003) 5 All WC 4351 ::2004 (27) OCR 30 ::2003 (3) LRI 925 ::2003 (5) SLT 703 ::2003 (6) Supreme 970 ::(2003) 11 AllIndCas 261 (SC) ::2003 (11) AllIndCas 261 ::(2003) 7 JT 581 (SC)

Supreme Court Of India

Hon'ble Judge(s): S. Rajendra Babu, Ashok Bhan, G. P. Mathur , JJJ

Contempt of Courts Act (70 of 1971) , S.2(b)— Disobedience of orders of Court - Paper Mill, a Joint Sector Company - Writ petition by unrecognised union seeking taking over by Govt. - Scheme of revival formulated by Central Govt. and accepted by Supreme Court - Under said orders tripartite agreement was to be executed between petitioner, State Govt. and the private party willing to take over unit - Tripartite agreement could not be signed because of non co-operative behaviour of President of petitioner union - Fact that agreement was signed only by recognised union with consent of State Govt. would not amount to wilful disobedience of orders of Supreme Court - Further, none of respondents to petition can be held directly responsible for non-implementing said scheme in letters and spirit as many factors contributed to same - Held, not liable for contempt of Court for alleged non-compliance of orders of Supreme Court. (Para 15 17)