JSW STEEL LIMITED Vs. PRATISHTHA THAKUR HARITWAL

JUDGEMENT

(1.) For the reasons stated, I.A. No. 21914 of 2024 for amendment of cause title is allowed. Cause Title is amended accordingly.

(2.) This Contempt Petition is filed by the Petitioner Company- M/s JSW Ispat Special Products Limited (now M/s JSW Steel Limited) under Article 129 read with Article 142 of the Constitution of India and Sec. 2(b) of the Contempt of Courts Act, 1971 alleging willful disobedience of the judgment dtd. 13/4/2021 passed by this court in Civil Appeal No. 8129 of 2019 and other connected matters titled as "Ghanshyam Mishra and Sons Private Limited v. Edelweiss Asset Reconstruction Company Limited and others" by the alleged Contemnors/Respondents.

(3.) Shorn of unnecessary details, the facts which led to the filing of the present Contempt Petition are: