DR. JITENDRA GUPTA Vs. DR. C. CHANDRAMOULI, IAS

JUDGEMENT

(1.) Leave granted.

(2.) The appeal and contempt petition have been filed by the same person, Dr. Jitendra Gupta. The appeal has been filed against the judgment of the Delhi High Court dated 24.12.2019 rejected the Contempt Case(C) No.1140of 2019 filed by the appellant where contempt proceedings were requested to be initiated for violation of judgment of Division Bench dated 02.07.2019 of the High Court passed in W.P.(C)No.5648 of 2018. The contempt petition has been filed in this Court for initiating contempt proceedings against the respondent for disobedience of the order dated 03.02.2020 passed by this Court in SLP(C)No.2978 of 2020 out of which C.A.No.3298 of 2020 has arisen.

(3.) Back ground facts giving rise to these proceedings need to be briefly noted.