TANI SANDHU BHARGAVA Vs. SHUMITA DIDI SANDHU

JUDGEMENT

(1.) The present petition has been filed under Sec. 11/12 and 2(b) of the Contempt of Courts Act, 1971, read with Rule 5(1) of the Contempt of Courts (Delhi High Court) Rules, 2025, read with Sec. 151 of the Code of Civil Procedure, 1908 [hereinafter referred to as "CPC"] against the Respondent for wilful disobedience of the order dtd. 18/3/2025 passed by this Court in RFA(OS) 49/2024 captioned Shumita Sandhu vs. Tani Sandhu Bhargava.

(2.) Learned senior counsel representing the Petitioner submits that he has instructions not to press the present Contempt Petition, as the same has been purged.

(3.) Accordingly, the Contempt Petition stands disposed of.