Ajit Singh vs Sh. Rahul Rasgotra & Ors
2025 Latest Caselaw 1828 Del

Citation : 2025 Latest Caselaw 1828 Del
Judgement Date : 11 August, 2025

Delhi High Court

Ajit Singh vs Sh. Rahul Rasgotra & Ors on 11 August, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~58
                    *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      CONT.CAS(C) 1209/2025
                           AJIT SINGH                                  .....Petitioner
                                               Through: Mr.   Vivek   Sheel,       Ms.
                                               Deepshikha and Mr. Anshul Mahajan,
                                               Advocates

                                               versus

                           SH. RAHUL RASGOTRA & ORS.         .....Respondents
                                        Through: Mr Amit Kumar Rana for Mr.
                                        Ripudaman Bhardwaj CGSC and Mr
                                        Kushagra Kumar, Advs
                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                               JUDGMENT (ORAL)

% 11.08.2025

C. HARI SHANKAR, J.

1. Mr. Vivek Sheel, learned counsel for the petitioner, submits that as the order of which contempt is alleged, has now been complied with, the contempt petition does not survive for consideration. It is accordingly disposed of.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

AUGUST 11, 2025/yg