Delhi High Court - Orders
Om Prakash @ Ommi vs Omwati & Ors on 17 May, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 512/2017
OM PRAKASH @ OMMI ..... Petitioner
Through: Mr. A. K. Dey, Advocate
versus
OMWATI & ORS ..... Respondents
Through: Mr. Sanjay, Advocate
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 17.05.2022
CM APPL. 23286/2022
1. This is an application for preponing the date of hearing in the instant petition.
2. For the reasons stated in the application the same is allowed.
3. The application is disposed of.
CONT.CAS(C) 512/2017
1. Learned counsel for the Petitioner on instructions states that the parties have settled all their disputes and seeks permission to withdraw the instant contempt petition.
2. Permission, as prayed for, is granted. The petition is disposed of as withdrawn. Pending application(s), if any, stand disposed of.
3. The date already fixed i.e. 14.12.2022, stands cancelled.
SUBRAMONIUM PRASAD, J MAY 17, 2022 hsk Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR Signing Date:18.05.2022 12:51:17