Charu Singh Rathore vs Mr. A. Raja Singh & Ors
2026 Latest Caselaw 1589 Del

Delhi High Court

Charu Singh Rathore vs Mr. A. Raja Singh & Ors on 18 March, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~4
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      CONT.CAS(C) 1025/2022
                         CHARU SINGH RATHORE                            .....Petitioner
                                        Through: Mr. Anuj Aggarwal and Ms.
                                        Kritika Matta, Advocates.
                                        versus
                         MR. A. RAJA SINGH & ORS.                  .....Respondents
                                        Through: Mr.        Romy     Chacko,     Sr.
                                        Advocate with Mr. Joe Sebastian, Mr.
                                        Ashwin Romy, Mr. Akshat Singh and Mr.
                                        Sachin Singh Dalal, Advocates for R-1 to 4.
                                        Mrs. Avnish Ahlawat, SC with Mr. Nitesh
                                        Kumar Singh, Ms. Aliza Alam and Mr.
                                        Mohnish Sehrawat, Advocates.
                                        Mr. Balendu Shekhar, CGSC with Mr.
                                        Krishna Chaitanya, Mr. Divyansh Singh Dev
                                        and Mr. Rajkumar Maurya, Advocates for
                                        UOI.
                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                          ORDER (ORAL)

% 18.03.2026 C. HARI SHANKAR, J.

In view of the compliance affidavit filed by the respondents learned Counsel for the petitioner candidly acknowledges that the contempt does not survive for consideration and is accordingly disposed of.

C.HARI SHANKAR, J

OM PRAKASH SHUKLA, J MARCH 18, 2026/pa