MOHD SHER NABI CHAMAN Vs. UDIT PRAKASH RAI
LAWS(DLH)-2020-10-118
HIGH COURT OF DELHI
Decided on October 05,2020

Mohd Sher Nabi Chaman Appellant
VERSUS
Udit Prakash Rai Respondents

JUDGEMENT

Sanjeev Sachdeva, J. - (1.)The hearing was conducted through video conferencing.
(2.)Petitioner seeks initiation of proceedings against the respondent for alleged breach of order dated 07.11.2014 passed in CM(M) 304/2014.
(3.)Learned counsel appearing for the respondents on advance notice submits that subject order dated 07.11.2014 was passed on an application under Order 39 Rule 1 & 2 CPC in the Suit filed by the petitioner. He submits that by a subsequent order dated 19.03.2018 the Suit has been dismissed and as such the interim order dated 07.11.2014 has merged with the final order and accordingly no petition seeking initiation of contempt would lie.


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