DEEPAK KHOSLA Vs. HONBLE HIGH COURT OF DELHI

JUDGEMENT

(1.) This review petition seeks recall of the judgment dated 04.03.2014, which dismissed W.P.(C) 6148/2013.

(2.) This review petition was heard on two days i.e., 28.08.2014 and on 12.09.2014. On the last date of hearing, the review petitioner primarily argued not only on the merits of the review petition, but also on the duty of the court to enable the video recording of its proceedings.

(3.) The court does not propose to recapitulate the entire factual controversy. The review petitioner had- in the writ petition, out of which the present proceedings arise, challenged the correctness and legality of an order of the learned Single Judge in CM 12430/2013 (in Contempt Case No. 165/2008) dated 13.8.2013, which held as follows: