COURT ON ITS OWN MOTION Vs. VICKY AGGARWAL

JUDGEMENT

(1.) The present contempt petition has been listed in pursuance of the order dtd. 14/12/2022 passed by learned Single Judge in CS(COMM) 810/2022.

(2.) The plaintiff filed the said suit against the respondent/contemnors seeking following reliefs:-

(3.) The said suit came to be listed before the learned Single Judge on 23/11/2022. On the said date of hearing, the respondent handed over a compilation of documents to the learned Single Judge. As a result the learned Single Judge was pleased to direct the answering respondents to place the said document on record during the course of the day. In compilation of the documents handed over by the answering respondents, the document dtd. 2/3/2016 which was, at the relevant point in time, believed to be a copy of an order passed by the learned Intellectual Property