DALIP SINGH Vs. RAJESH CHABRA

JUDGEMENT

(1.) The contemner cannot be substituted. If so advised, petitioner may file fresh petition against Mr. R.N. Gupta, IAS, Secretary Finance.

(2.) The Counsel does not want to proceed against Mr. Rajesh Chhabra, IAS. This Contempt Petition is dismissed leaving the petitioner to file Contempt Petition against Mr. R.N. Gupta.