RAJAN CHADHA Vs. SANJAY ARORA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal takes exception to the judgment and final order dtd. 3/7/2024 in CONT. CAS(C) 75/2021 passed by a learned Single Judge of the High Court of Delhi at New Delhi (hereinafter, "High Court") whereby the contempt petition filed by the Appellants came to be dismissed.

(3.) The facts, in brief, giving rise to the present appeal are as under: