Delhi High Court - Orders
Transasia Private Capital Limited vs Gaurav Dhawan on 28 August, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 37/2021
TRANSASIA PRIVATE CAPITAL LIMITED .....Decree Holder
Through: Ms. Prema Priyadarshini, Adv. for
applicant (Official liquidator)
versus
GAURAV DHAWAN .....Judgement Debtor
Through: Mr. Madhav Khosla, Adv.
(Contemnor)
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 28.08.2025
CCP(O) 87/2025
1. This is a contempt petition filed on behalf of the official liquidator under Sections 11 and 12 of the Contempt of Courts Act, 1971, seeking violation of the Order dated 27.09.2024 passed by this Court, wherein the contemnor, namely Khaitan & Co. LLP, was directed to make payment to the Valuer, namely ITCOT Consultancy and Services.
2. Mr. Khosla, learned counsel appears on behalf of the contemnor and states that the fee has been paid to the Valuer on 10.06.2025.
3. Therefore, the contempt petition is disposed of.
4. In case the amount has not been paid or there is any shortfall, the petitioner shall be at liberty to revive the contempt petition.
JASMEET SINGH, J AUGUST 28, 2025/sp 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 29/08/2025 at 23:15:45