Delhi High Court - Orders
Ofb Tech Pvt Ltd vs State & Anr on 30 October, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~105
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1601/2025 & CM APPL. 67115/2025(Exemption)
OFB TECH PVT LTD .....Petitioner
Through: Mr. Annirudh Sharma, Adv.
versus
STATE & ANR. .....Respondents
Through: Mr. Syed Abdul Haseeb, CGSC for
Delhi with SI Amit, EOW.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 30.10.2025
1. This hearing has been done through hybrid mode.
2. The present petition under Section 10 and 12 of the Contempt of Courts Act, 1971, seeks the following prayers;-
"a. Direct the Contemnors/Respondents to forthwith comply with the directions passed in the order dated 13.05.2025 passed by the CJM in the CT Case No. 710 of 2025 and 17.10.2025 passed by the Trial Court in the matter titled as "Satish Jain Vs State and Ors" CR No. 227 of 2025 and Shakti Singh And Anr Vs State and Ors." Cr. No.244 of 2025 in CT No.710 of 2025; and /or b. Issue appropriate directions against the Respondents to show cause as to why proceedings for contempt of court be not initiated against the Respondents for wilful and continuous disobedience of the orders dated 13.05.2025 and 17.10.2025;
c. Issue directions for the presence of the Respondents and to issue show-cause as to why they should not be proceeded for intentional disobedience and to pass appropriate orders thereon in the light of the detailed facts and circumstances hereinabove. d. Pass any other order(s) as this Hon'ble Court may deem fit, in the facts and circumstances of the case, in the interest of justice.
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 03/11/2025 at 22:46:39
3. Learned counsel for the respondent submits that the order dated 13.05.2025 in CT cases 71/2025, passed by learned Chief Judicial Magistrate, South District, Saket Courts, Delhi has since been complied with and FIR bearing No. 145/2025 under Sections 316 (2), 316 (5), 318 (4), 336 (3), 61 (2) of the BNS, 2023 has been registered at PS EOW.
4. In view of the above, learned counsel for the petitioner seeks leave of this Court to withdraw the present petition.
5. Leave granted.
6. The present petition is dismissed as withdrawn and disposed of accordingly.
7. Pending application, if any, also stands disposed of.
AMIT SHARMA, J OCTOBER 30, 2025/nk/db 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 03/11/2025 at 22:46:39