LAWS(DLH)-2019-12-76

VIJAY SHANTI SURI Vs. ARUN KUMAR PUROHIT

Decided On December 02, 2019
Vijay Shanti Suri Appellant
V/S
Arun Kumar Purohit Respondents

JUDGEMENT

(1.) The captioned contempt petition is pivoted on the alleged breach and/or non-compliance of the order dated 23.10.2019 passed in W.P.(C) No. 10840/2019 and CM No. 44879/2019.

(2.) For disposal of this contempt petition, the following broad facts are required to be noticed:

(3.) Importantly, at this stage, neither the Central Government nor the CCIM informed the Court that on 14.11.2018, petitioner No. 2 College's application dated 31.05.2017 had already been rejected.