Sonia Sahaye vs Vikramajit Singh Sahaye
2010 Latest Caselaw 1850 Del

     *            IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                         Date of Reserve: February 22, 2010
                                                              Date of Order: April 08, 2010
+ Cont. Cas(C) 895/2009
%                                                                 08.04.2010
     Sonia Sahaye                                          ...Petitioner
     Through: Ms. Kamini Jaiswal, Ms. Shomila Bakashi & Mr. Divyesh Pratap Singh,
     Advocates

         Versus

         Vikramajit Singh Sahaye                                 ...Respondent
         Through: Mr. K.T.S Tulsi, Sr. Advocate with Mr. Gaurave Bhargava and Mr. R.S.
         Chauhan, Advocates


         JUSTICE SHIV NARAYAN DHINGRA

1.       Whether reporters of local papers may be allowed to see the judgment?

2.       To be referred to the reporter or not?

3.       Whether judgment should be reported in Digest?


         JUDGMENT

1. In view of my order passed today in CM(M) 429 of 2009 titled Dr. Sonia

Sahaye v Vikramajit Singh Sahaye, I consider that there was no deliberate defiance

of the order passed by this Court and no contempt is made out against the

respondent. The contempt petition is hereby dismissed.

April 08, 2010                                               SHIV NARAYAN DHINGRA J.
rd




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