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Tushar Gandhi vs Rakesh Asthana on 6 April, 2023

                                           IN THE SUPREME COURT OF INDIA

                                                 INHERENT JURISDICTION

                                        Contempt Petition (Civil) No 41 of 2022
                                                           In
                                          Writ Petition (Civil) No 732 of 2017


      Tushar Gandhi                                                                   … Petitioner

                                                           versus

      Rakesh Asthana & Anr                                                            … Respondents


                                                          ORDER

1 Mr KM Nataraj, Additional Solicitor General states that after investigation, a charge sheet under Section 173 of the Code of Criminal Procedure 1973 has been submitted to the court of the Metropolitan Magistrate, Saket Courts, Delhi on 4 April 2023.

2 In view of the filing of the charge-sheet, it is not expedient in the interest of justice to pursue the proceedings for contempt.

3 The jurisdictional Magistrate shall be at liberty to proceed in terms of the governing provisions of the Code of Criminal Procedure 1973.

4 The Contempt Petition is accordingly disposed of.

5 Pending applications, if any, stand disposed of.

…...…...….......………………....…CJI.

[Dr Dhananjaya Y Chandrachud] ARORA Date: 2023.04.08 12:52:09 IST Reason:

…...…...….......………………....…..J. [J B Pardiwala]  2 New Delhi;

April 06, 2023
GKA

ITEM NO.6                COURT NO.1                 SECTION PIL-W

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

CONMT.PET.(C) No. 41/2022 in W.P.(C) No. 732/2017 TUSHAR GANDHI Petitioner(s) VERSUS RAKESH ASTHANA & ANR. Respondent(s) (FOR ADMISSION and IA No.3528/2022-EXEMPTION FROM FILING O.T. and IA No.3529/2022-EXEMPTION FROM FILING AFFIDAVIT and IA No.7036/2022-APPLICATION FOR EXEMPTION FROM FILING THE RESIDENTIAL ADDRESS OF RESPONDENT/CONTEMNOR WITH AFFIDAVIT IA No. 11480/2022 - EXEMPTION FROM FILING AFFIDAVIT IA No. 3529/2022 - EXEMPTION FROM FILING AFFIDAVIT IA No. 3528/2022 - EXEMPTION FROM FILING O.T.) Date : 06-04-2023 These matters were called on for hearing today.

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Shadan Farasat, AOR Mr. Shourya Dasgupta, Adv.

Mr. Aman Naqvi, Adv.

Ms. Hrishika Jain, Adv.

Ms. Mreganka Kukreja, Adv.

Ms. Natasha Maheshwari, Adv.

For Respondent(s) Mr. R Venkataramani, Attorney General for India Mr. Tushar Mehta, Solicitor General Mr. K M Nataraj, A.S.G. Mr. Kanu Agarwal, Adv.

Mr. Digvijay Dam, Adv.

Ms. Rukhmini Bobde, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Anandh Venkataramani, Adv. Mrs. Vijayalakshmi Venkataramani, Adv. Mr. Vinayak Mehrotra, Adv.

Ms. Mansi Sood, Adv.

Mr. Chitvan Singhal, Adv.

Ms. Sonali Jain, Adv.

Mr. Abhishek Kumar Pandey, Adv. Mr. Raman Yadav, Adv.

Mr. Shreekant Neelappa Terdal, AOR Mr. Gurmeet Singh Makker, AOR UPON hearing the counsel the Court made the following O R D E R 1 The Contempt Petition is disposed of in terms of the signed order.

2 Pending applications, if any, stand disposed of.

(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)