Mahendar Kumar Goyal - (1.) In SB Civil Contempt Petition No.425/2020:- Learned counsel for the applicant presses the application no.1/2020 to the extent of substitution of contemnor no.1 only.
(2.) The prayer is not opposed by the learned counsel for the respondents.
(3.) In view thereof, the application is allowed to the extent of substitution of the contemnor no.1. Learned counsel for the petitioner shall file amended cause title within a week. Mr. Prakhar Gupta, learned counsel appearing for the respondent no.2 prays for and is granted time to seek instructions for the substituted respondent no.1.;