Pankaj Gera vs Dr T C A Anant
2017 Latest Caselaw 6398 Del

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI
                              Reserved on : 14th September, 2017
                           Date of Decision: 13th November , 2017
+        CONT.CAS(C) 915/2015
         PANKAJ GERA                                ..... Petitioner
                           Through      Ms. Jyoti Singh, Sr. Adv with
                                        Mr. S. Padma Kumar and Mr.
                                        Pradeep Dahihya, Adv.
                       versus
         DR T C A ANANT                               ..... Respondent
                       Through          Mr. Sanjeev Narula, CGSC
                                        with Ms. Anumita Chandra,
                                        Adv.
         CORAM:
         HON'BLE MR. JUSTICE VIPIN SANGHI
         HON'BLE MS. JUSTICE REKHA PALLI

                                 JUDGEMENT

REKHA PALLI, J

CONT.CAS(C) 915/2015 We find that though the contempt Petition was filed in November, 2015 no notice was issued in the same. In view of the judgment being passed in the W.P.(C) 8437/2015, the present contempt Petition is dismissed.

REKHA PALLI, J

VIPIN SANGHI, J

November 13th , 2017/saurabh