DHARMESH MOHANBHAI MEHRAYA Vs. MANISHA CHANDRA

JUDGEMENT

(1.) By way of this petition, applicants have alleged that there is a willful defiance of order dtd. 22/7/2022 passed by the Court in Special Civil Application No.12124 of 2022 and upon prima facie perusal, Coordinate Bench was pleased to issue notice upon respondents order dtd. 18/1/2023.

(2.) Today when matter is taken up for hearing, learned Assistant Government Pleader Akash Gupta has submitted affidavit-in-reply dtd. 21/4/2023 on behalf of respondent No.2, paragraph 4 whereof reads as under:-

(3.) In view of the undertaking and assurance given to the Court vide affidavit-in-reply, we deem it proper to drop the contempt proceedings. Accordingly, present contempt proceedings stands DROPPED. Notice is discharged. However, liberty is reserved to revive the proceedings, in case of difficulty.