Delhi High Court - Orders
Jyotiraditya Institute Of Pharmacy vs Dr Montu M Patel President Pharmacy ... on 6 November, 2025
Author: Amit Sharma
Bench: Amit Sharma
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1498/2025
JYOTIRADITYA INSTITUTE OF PHARMACY .....Petitioner
Through: Mr. Sanjay Sharawat, Sr. Adv. with
Mr. Chandrashekhar Singh, Mr.
Ayush Anand, Advs.
versus
DR MONTU M PATEL PRESIDENT PHARMACY COUNCIL OF
INDIA .....Respondent
Through: Mr. Vinay Kr. Garg, Sr. Adv., Mr.
Ajay Kr. Singh, Mr. Yatharth Singh,
Mr. Divesh Kr., Ms. K.S. Rakhi, Advs.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 06.11.2025
1. This hearing has been done through hybrid mode.
2. The present petition under Sections 10 and 11 of the Contempt of Courts Act, 1971 and Article 215 of the Constitution of India, 1950 seeks the following prayers: -
"a. issue notice to the Contemnors calling upon them as to why the contempt proceedings shall not be initiated against them for having willfully & deliberately disobeying the Order dated 19.09.2025 passed by this Hon'ble Court in aforesaid Writ Petition (C) No.13928/2025; and b. issue notice to the Contemnors directing them to comply with the order dated 19.09.2025 passed by this Hon'ble Court in aforesaid Writ Petition (C) No.13928/2025; and c. pass such other or further order(s) as this Hon'ble Court deems fit and proper in the facts and circumstances of the instant matter 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 06/11/2025 at 22:55:13 and in the interest of justice."
3. Learned Senior Counsel appearing on behalf the respondent submits that the approval in terms of order dated 19.09.2025 passed in W.P.(C) 13928/2025 has since been granted vide a communication dated 05.11.2025 for the academic year of 2025-26. The said communication is handed up in Court today and the same has been taken on record. It is further submitted that the said communication/order shall be uploaded on their website forthwith.
4. In view of the above, learned Senior Counsel appearing on behalf of the petitioner, on instructions, seeks leave to withdraw the present petition.
5. Leave granted.
6. The present petition is dismissed as withdrawn and disposed of.
7. Pending application(s), if any, also stand disposed of.
8. Order be uploaded on the website of this Court forthwith.
AMIT SHARMA, J NOVEMBER 6, 2025/kr 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 06/11/2025 at 22:55:13