A.K.Chawla, J. - (1.) By the present order, the Court proceeds to dispose of the contempt petition being Cont. Case (C) No. 610/2019 as also CM No. 43304/2019 filed by applicants - the petitioners under Order VI Rule 17 CPC seeking to amend the contempt petition.
(2.) At the onset, it would be apposite to note that the court has not yet issued notice either of the contempt petition or the misc. application filed seeking amendment thereof. Here itself, it would also be appropriate to note that the contempt petition was originally placed before the Division Bench along with CM No. 16956/2019 filed in LPA No. 189/2019.
(3.) The contempt petition preferred by Alchemist Healthcare Ltd. in short Healthcare and one of its Directors is founded on the allegations of willful disobedience / violation of the orders passed by the Division Bench in LPA 189/2019 Alchemist Infra Reality Ltd. Vs. Union of India & Ors. on 18.03.2019 & 10.04.2019. It would therefore be necessary to advert to the origin of the proceedings culminating into LPA 189/2019 - the orders passed where-under, are the basis to maintain the instant petition.;