Delhi High Court - Orders
Ms. Sujata Kohli vs Rajiv Khosla on 7 April, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Sudhir Kumar Jain
$~S-28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT. CAS. (CRL) 1/2022
MS. SUJATA KOHLI ..... Petitioner
Through: Ms. Sujata Kohli, Petitioner in-
person.
versus
RAJIV KHOSLA ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 07.04.2022 CRL.M.A. 5731/2022 (for withdrawal of the abovesaid Contempt Petition) The present application under Section 482 of the Code of the Criminal Procedure (Cr.P.C.), 1973, has been instituted on behalf of the applicant/petitioner, praying as follows:-
"It is most respectfully prayed that petitioner may please be allowed to withdraw the petition Crl Contempt case no.l/ 2022 and the petition may please be dismissed as withdrawn."
Ms. Sujata Kohli, the petitioner, who appears in person, does not wish to press this application.
The application is dismissed as not pressed and disposed of accordingly.
CONT. CAS. (CRL) 1/2022 Page 1 of 2CONT. CAS. (CRL) 1/2022 The record of the Video Conference/Hybrid Proceedings of the Court of learned CMM (Central), Tis Hazari Courts, Delhi, conducted on 27.11.2021 and 30.11.2021, as well as, the CCTV footage of even dates, in relation to Court Room No. 38, Tis Hazari Courts, both inside and outside the Court Room, have been placed on the record.
The report from the concerned Principal District and Sessions Judge (HQs), in relation to the above-mentioned proceedings, has also been received in a sealed cover. The report along with the Annexures, has been unsealed, perused and re-sealed.
List the Contempt Petition for consideration on 25.04.2022. The date already fixed i.e. 06.05.2022, stands cancelled.
SIDDHARTH MRIDUL, J SUDHIR KUMAR JAIN, J APRIL 07, 2022/rs CONT. CAS. (CRL) 1/2022 Page 2 of 2