Leelawati & Anr vs Sunny Paul
2017 Latest Caselaw 1407 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CONT.CAS(C) 921/2016 & CM APPL. 28339/2016

      LEELAWATI & ANR                  ..... Petitioners
                   Through             Mr. Ashutosh Gupta, Advocate

                        versus

      SUNNY PAUL                       ..... Respondent
                        Through        Mr. Viresh B. Sharaya with
                                       Mr. Akshit Agarwal, Advocates

%                                Reserved on:      18th January, 2017
                                 Date of Decision: 15th March, 2017
      CORAM:
      HON'BLE MR. JUSTICE MANMOHAN

                        JUDGMENT

MANMOHAN, J:

1. The present contempt petition has been filed alleging wilful disobedience of the order dated 9th May, 2016 passed in W.P.(C) 10463/2015.

2. Since the aforesaid order has already been recalled by this Court on 10th January, 2017, the present contempt petition and pending application have become infructuous and they accordingly stand disposed of.

MANMOHAN, J MARCH 15, 2017/rn