ANOOP SRIVASTAVA Vs. RAIS AHMED

JUDGEMENT

(1.) Leave granted.

(2.) The appellants have approached this Court aggrieved by interim orders dated 14.10.2014, 03.12.2014 and 15.12.2014 passed by the High Court of Delhi in its contempt jurisdiction.

(3.) When the matters came up before this Court, this Court passed the following order on 05.02.2015 :-