NIRMAL JINDAL Vs. SHYAM SUNDER TYAGI

JUDGEMENT

(1.) The instant contempt petition has been filed for the alleged willful violation of the orders dtd. 15/10/2020 and 21/12/2020, passed by this Court in W.P.(C) No. 7356/2021 & CM No. 33867/2020.

(2.) The facts, in brief, leading to the instant contempt petition are as follows:

(3.) Notice in the instant contempt petition was issued on 27/1/2022 wherein this Court observed as under: