Delhi High Court - Orders
Pratap Singh vs Ashok Kumar Verma & Anr on 27 November, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~10
* IN THEHIGH COURTOF DELHIAT NEW DELHI
+ CONT.CAS(C) 144/2025
PRATAP SINGH .....Petitioner
Through: Ms. Saahila Lamba, Ms. Nidhi
Sharma, Advs.
versus
ASHOK KUMAR VERMA & ANR. .....Respondents
Through: Mr. Tanveer Ahmed Ansari, SPC
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 27.11.2025
1. This hearing has been done through hybrid mode.
2. The present petition under Sections 10 and 12 of the Contempt of Courts Act, 1971 seeks the following prayer:-
"(i) Initiate the Contempt of Courts Act, 1971 for non-compliance of judgment dated 19.09.2024 passed by this Hon'ble Court in W.P. (C) No. 15378/2022 titled as 'Partap Singh Vs Union of India & Ors';
(ii) Pass such other orders as it may deem fit to this Hon'bleCourt in the facts and circumstances of the case."
3. Learned counsel for the respondents has handed over in Court today an order dated 17.11.2025 in SLP (C) Diary No. 58805/2025 titled as "Union of India & Ors. v. Sat Pal & Ors.", whereby the Hon'ble Supreme Court admitted the SLP against the judgment dated 19.09.2024 in W.P.(C) No. 5987/2017.
4. The present petition has been filed alleging non-compliance of the aforesaid judgment.
5. In view of the above, the present petition is disposed of with liberty to the petitioner to revive the same subject to the outcome of the aforementioned 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 02/12/2025 at 20:57:54 SLP.
6. Pending application(s), if any, also stand disposed of.
AMIT SHARMA, J NOVEMBER 27, 2025/neha/sg 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 02/12/2025 at 20:57:54