Delhi High Court - Orders
Sanskriti School vs Master Singham on 15 September, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1297/2025
SANSKRITI SCHOOL .....Petitioner
Through: Mr. Siddharth Nath, Mr. Asjad
Hussain and Mr. Anunay Chowdhary,
Advocates.
versus
MASTER SINGHAM .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 15.09.2025
1. This hearing has been done through hybrid mode. CM APPL. 58259/2025 (for amendment of memo of parties)
2. The present application under Order I Rule 10 read with Section 151 of the CPC seeks following prayers:-
"a. Allow the present application and implead the proposed Respondent No. 3 as a proper and necessary party to the proceedings in the captioned matter;
b. Pass any such order that this Hon'ble Court deems fit in the facts of the present case and in the interest of justice."
3. In view of the averments made in the application, the same is allowed and disposed of accordingly.
4. The amended memo of parties is taken on record. CONT.CAS(C) 1297/2025
5. The present petition under Sections 2(b)/12 of the Contempt of Courts Act seeks following prayers:-
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 17/09/2025 at 22:30:05 "a. initiate contempt proceedings against Respondent No. 1 for wilful disobedience and non-compliance of the Order dated 13" December, 2024 passed by this Hon'ble Court in Writ Petition (Civil) No. 4006 of2021; b. punish Respondent No. 1 for the offence(s) punishable under Section 12 read with Section 2(b) of the Contempt of Courts Act, 1971;
c. pass such other and further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case and in the interest of justice."
6. Learned counsel appearing on behalf of the petitioner submits that vide order dated 13.12.2024 in W.P.(C) 4006/2021 the following directions were passed:-
"9. To balance the equities and to secure that the resources of the school and the government be utilized only for the reserved category candidates, the Court directs and clarifies that the admission of the petitioner shall be continued, subject to deposition of an amount of Rs.20,30,780/- along with interest @ 8% p.a. towards the fees payable for the entire period of the child's education as well as on deposition of a sum of Rs.70,475/- spent by the school on the petitioner child for the period he was admitted in the EWS category along with interest @ 8% p.a. Non-clarification of the order passed by this Court would tantamount to extending a premium to the father of the petitioner for his misdeeds and fraudulent conduct.
10. The demand for the aforementioned amount should be issued to the petitioner within the next 10 days from the date of receipt of the copy of this order. The petitioner is directed to deposit the said amount within a period of 04 months from the date of receipt of the demands."
7. It is pointed out that despite the aforesaid directions, respondent no. 3/father of respondent no. 1 has not deposited the concerned amount with the school.
8. Issue notice to respondents, on petitioner taking necessary steps, through all permissible modes, including electronic mail, if any, returnable on 08.12.2025.
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 17/09/2025 at 22:30:05
9. Date already fixed, i.e., 24.09.2025, stands cancelled.
AMIT SHARMA, J SEPTEMBER 15, 2025/sn/YG 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 17/09/2025 at 22:30:05