DEEPAK KUMAR Vs. RAMAN KUMAR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) The present contempt petition has been filed by the petitioner contending that the respondents have failed to comply with the directions given by the Division Bench of this Court by order dated 20.05.2020 in W.P.(Crl.) 790/2020.

(3.) It is contended that the Division Bench had directed that respondent No.2 - Mr. Ashok Tyagi shall forthwith remove himself from the subject property, i.e., Property No.46/22, Kaushik Enclave, New Delhi.