Delhi High Court - Orders
Badam Verva vs Arun Kumar Jha & Anr on 11 September, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1089/2024
BADAM VERVA .....Petitioner
Through: Mr. Chirayu Jain, Advocate.
versus
ARUN KUMAR JHA & ANR. .....Respondents
Through: Mr. Aabhay Dixit, Advocate for R-1.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 11.09.2025
1. This hearing has been done through hybrid mode.
2. The present petition under Section 12 of the Contempt of Courts Act seeks following prayers:-
"a. Hold Contemnor No. 1 in contempt for having deliberately not complied with the judgment and order dated 29.05.2023 in Badam Verva v. Delhi BOCWW Board & Anr., WP(C) 15061/2022;
b. Initiate contempt proceedings and punish Contemnor No. 1 as per the provisions of the Contempt of Courts Act, 1971 for deliberately and wilfully disobeying the judgment and order dated 29.05.2023; Pass any other order or grant any other relief as it may deem fit."
3. Learned counsel for the respondent No.1 submits that compliance affidavit dated 04.12.2024 has been placed on record and the pensionary benefits granted in W.P.(C) 15061/2022 vide order dated 29.05.2023 to the petitioner has been released.
4. In view of the above, learned counsel appearing on behalf of the petitioner submits that the latter does not wish to press the present petition.
5. The present petition is disposed of as not pressed.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/09/2025 at 22:12:59
6. Pending application(s), if any, also stand disposed of.
AMIT SHARMA, J SEPTEMBER 11, 2025/sn This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/09/2025 at 22:12:59