ADITYA KASHYAP Vs. RACHITA TANEJA

JUDGEMENT

(1.) The petitioner, a student of law, has filed this petition for initiating proceedings for contempt for publishing contemptuous posts on social media which allegedly scandalise and undermine the authority of this Court. The petitioner has filed this contempt petition after obtaining consent of learned Attorney General for India. Learned Attorney General for India while giving his consent by letter dated December 1, 2020 recording his satisfaction states"

(2.) The contemnorrespondent not to appear in person.