Satish Sharma & Anr vs Sushil Grover
2015 Latest Caselaw 4858 Del

$~CCP-13
*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+   CCP(O)No.58/2014 in CS(OS) 706/2013
    SATISH SHARMA & ANR                 ..... Petitioners
                   Through Mr.Dhruv Rohtagi, Advocate for
                   Mr.Manish Kumar, Advocate
                    versus
    SUSHIL GROVER                              ..... Respondent
                   Through Mr.Jugal Wadhwa,
                   Mr.Rishabh Wadhwa, Mr.Parth Kaushik and
                   Mr.Shashank Singh, Advocate
    CORAM:
    HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 09.07.2015

1. The present petition has been filed by the petitioners(defendants

No.1 & 2 in the suit) against the respondent(plaintiff in the suit)

stating inter alia that the contempt proceedings are liable to be

initiated against him under Sections 10 & 12 of the Contempt of

Courts Act, 1971.

2. Counsel for the petitioners states that he may be permitted to

withdraw the present petition, while reserving the right of the

petitioners to file an appropriate petition after a decision is taken in

Crl.MA No.16774/2013 filed in CS (OS) No.706/2013.

3. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn.

HIMA KOHLI, J JULY 09, 2015 mk/ap