ASLAM SHER KHAN Vs. NARINDER DHRUV BATRA

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The petition has been filed under Article 215 of the Constitution of India read with Sec. 2 (c) and Sec. 10 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the Respondents, jointly and severally, for wilful disobedience and deliberate defiance of the Judgment dtd. 25/5/2022 passed by this Court in W.P (C) No. 5703 of 2020.