SANJAY GUPTA Vs. ASHOK DONGRI

JUDGEMENT

(1.) THIS Contempt petition has been filed praying that this Court may be pleased to punish the respondents for contempt of Court, for willfully disobeying the order of the Court, dated 05.10.2004, made in W.P.No.23663 of 2004, as clarified by the order, dated 10.06.2009, made in W.P.No.23663 of 2004.

(2.) AT this stage of the hearing of the contempt petition, the learned Additional Advocate General, appearing on behalf of the respondents, had pointed out that the order passed by this Court, on 05.10.2004, in W.P.No.23663 of 2004, had been recalled, by an order, dated 23.11.2004. In such circumstances, the contempt petition filed by the petitioner, to punish the respondents, for wilful disobedience of the earlier order passed by this Court, on 05.10.2004, cannot be maintained.