Rajesh Shankar, J
1. The present contempt case has been filed for initiating contempt proceeding against the opposite parties for their wilful and deliberate violation of
the order dated 4th October, 2017 passed in W.P. (C) No.6146 of 2008.
2. The present contempt case was earlier taken up on 3rd January, 2025 and on the said date the following order was passed:
“Mr. Zaid Imam, learned A.C. to S.C.-VII, appearing on behalf of the opposite parties submits that the mistake in the number of the writ petition has now been
corrected as W.P.(C) No.6146 of 2008 in the concerned Register-II. Moreover, the mistakes in the name of the petitioner as well as the date of the order passed in
the said writ petition have also been corrected in Register-
II. He, however, prays for a short adjournment to file an affidavit to that effect.
Considering the said prayer, put up this case under the heading “For Orders†in the next week.â€
3. Pursuant to the aforesaid order, a supplementary show cause affidavit has been filed on behalf of the opposite parties on 10th January, 2025.
4. Mr. Suraj Prakash, learned A.C. to S.C.-VII, appearing on behalf of the opposite parties refers to paragraph no.12 of the supplementary show
cause affidavit dated 10th January, 2025, which reads as under:
“12. That this Show Cause is being filed bonafide and in the interest of justice. That it is most humbly and respectfully stated and submitted that as per the order
dated 18.10.2024 passed in Cont. Case (Civil) No.722 of 2023, the answering opposite party has complied the order of the Hon’ble High Court by making
necessary corrections in Register-II.
Photocopy of Register-II is annexed herewith and marked as Annexure-
SA-A series.â€
5. Having heard learned counsel for the parties and keeping in view the aforesaid submission made in the supplementary show cause affidavit dated
10th January, 2025, there is no need to further proceed in the matter. The contempt proceeding as against the opposite parties is hereby dropped.
6. The present contempt case is stands disposed of.