Jaley Singh vs P.K.Mehta & Ors.
2012 Latest Caselaw 1067 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           Cont.Cas (C) No.33/2012

%                        Date of Decision: 15.02.2012

Jaley Singh                                                   .... Petitioner

                      Through    Mr. Suresh Chand, Advocate

                                  versus
P.K.Mehta & Ors.                                         .... Respondents

                Through Mr. Tarun Sharma, Advocate
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA


ANIL KUMAR, J.

* An affidavit dated 9th February, 2012 has been filed on behalf of

respondents contending inter-alia that the order of this Court dated 16th

December, 2011 has been complied with.

The learned counsel for the petitioner on instructions also states that

the order of this Court has been compiled with by the respondents.

In view of the counter affidavit filed by the respondents and the

statement of the counsel for the petitioner, the notice dated 16th January,

2012 issued by this Court is discharged. Presence of respondents is dispensed

with.

The Contempt Petition is disposed of.

ANIL KUMAR, J.

FEBRUARY 15, 2012 SUDERSHAN KUMAR MISRA, J. 'k'