Delhi High Court - Orders
(Exemption) M/S Ofb Tech Private ... vs Kkspun India Ltd & Ors on 17 May, 2023
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~S-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 574/2023 & CM APPL. 22614/2023
(Exemption)
M/S OFB TECH PRIVATE LIMITED ..... Petitioner
Through: Mr. Amit Sibal, Senior Advocate
along with Mr. Varun Singh, Mr.
Ytharth Kumar, Ms. Alankriti
Dwivedi, Ms. Kajal S. Gupta, Mr.
Himanshu Yadav and Ms. Smirti
Wadhwa, Advocates.
versus
KKSPUN INDIA LTD & ORS. ..... Respondents
Through: Mr. Jatin Mongia and Mr. Tarun
Mehta, Advocates for R-1.
Mr. Lalit Kr. Maheshwari,
Advocate for R-2.
Ms. Ekta Choudhary, Mr. Divyank
Dutt Dwivedi and Ms. Anisha,
Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 17.05.2023 The present Contempt Petition under Section 2(B) and 12 of the Contempt of Courts Act, 1971, has been instituted on behalf of the petitioner, praying as follows:-
"a. Issue notice to the Contemnor herein to show cause as to why contempt of court proceeding should not be initiated against him for wilfully flouting and deliberately disobeying the order CONT.CAS(C) 574/2023 Page 1 of 2 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 24/09/2023 at 10:08:02 dated 17.04.2023 of this Hon'ble Court in FAO (OS) (COMM) 296/2022;
b. After hearing the Contemnor, punish him for wilfully flouting & deliberately disobeying the order dated 17.04.2023 of this Hon'ble Court passed in the aforesaid matter;
c. Pass any other such order or order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case as well as in the interest of justice."
Mr. Amit Sibal, learned senior counsel appearing on behalf of the petitioner, on instructions, seeks leave to withdraw this contempt petition, in view of the subsequent developments.
Leave granted.
The Contempt Petition is dismissed as withdrawn and disposed of accordingly. The pending application also stands disposed of.
A copy of this order be uploaded on the website of this Court.
SIDDHARTH MRIDUL, J TALWANT SINGH, J MAY 17, 2023/rs Click here to check corrigendum, if any CONT.CAS(C) 574/2023 Page 2 of 2 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 24/09/2023 at 10:08:02