Daulat Ram College Society vs Yogesh Tyagi & Anr
2017 Latest Caselaw 2798 Del

                      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Judgment reserved on: January 30, 2017
                                                 Judgment delivered on: May 30, 2017

+       CONT.CAS(C) 846/2016

        DAULAT RAM COLLEGE SOCIETY                           ..... Petitioner

                                 Through:   Mr. Manu Sheshadri, Mr. Ishan Bisht and Ms. Sahiba
                                            Ahluwalia, Advs.
                        versus

        YOGESH TYAGI & ANR                                   ..... Respondents

                                 Through:   Mr. Sudhir Nandrajog, Sr. Adv. with Mr. Mohinder
                                            J.S. Rupal and
                                            Ms. Simran Jeet, Advs.


CORAM:
HON'BLE MR JUSTICE V. KAMESWAR RAO

                                             ORDER

V. KAMESWAR RAO, J

1. The present contempt petition has been filed by the petitioner alleging non compliance of order dated May 6, 2016. As in terms of order of the Division Bench, liberty was granted to the University to file an application seeking recall of order dated May 6, 2016 and the said application being CM No. 28932/2016 in W.P.(C) No. 1174/2013 having been decided by this Court as being infructuous, in view of my final conclusion in the writ petition, and notice has not been issued in the contempt petition, I dismiss the petition.

V. KAMESWAR RAO, J MAY 30, 2017/ak