Captain Mohit vs Vikram Dev Dutt & Anr.

Court
Delhi High Court

$~23 & 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
nd
% Date of Decision: 02 September, 2026
# CNR No. DLHC010521502022
+ CONT.CAS(C) 113/2022
CAPTAIN MOHIT .....Petitioner
Through: Mr. Abhinav Tyagi, Advocate
(through VC)

versus

VIKRAM DEV DUTT & ANR. .....Respondents
Through: Mr. Avishkar Singhvi, Mr. Amit
Mishra, Mr. Azeem Samuel, Ms.
Mitakshara Goyal, Mr. Vaibhav, Mr.
Shivam Goel, Mr. Mujeeb Ur.
Rehman and Ms. Shrijeta Pratik,
Advocates
24

# CNR No. DLHC010054142022
+ CONT.CAS(C) 142/2022
CAPTAIN PRIYANK BASANWAL .....Petitioner
Through: Mr. Abhinav Tyagi, Advocate
(through VC)
versus

VIKRAM DEV DUTT & ANR. .....Respondents
Through: Mr. Avishkar Singhvi, Mr. Amit
Mishra, Mr. Azeem Samuel, Ms.
Mitakshara Goyal, Mr. Vaibhav, Mr.
Shivam Goel, Mr. Mujeeb Ur.
Rehman and Ms. Shrijeta Pratik,
Advocates
Signature Not Verified
Page 1 of 7

Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:18:56

CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (ORAL):

1. The present petitions have been filed alleging wilful disobedience of
th st
the judgments dated 28 May, 2021, and 31 May, 2021, passed by this
Court in W.P.(C) 5430/2020 , and W.P.(C) 5439/2020 , respectively.
2. Learned counsel appearing for the respondents draws the attention of
th
this Court to the aforesaid judgment dated 28 May, 2021, passed in W.P.
(C) 5430/2020 , which reads as under:
“


Signature Not Verified
Page 2 of 7

Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:18:56

”
3. Similarly, learned counsel for the respondents further draws the
st
attention of this Court to the judgment 31 May, 2021, passed in W.P. (C)
5439/2020 , which reads as under:
“xxx xxx xxx
Signature Not Verified
Page 3 of 7

Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:18:56

Signature Not Verified
Page 4 of 7

Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:18:56

”

4. Perusal of the aforesaid judgments shows that the writ petitions were
withdrawn by the respective petitioners and there was not adjudication on
merits on the amounts payable to the petitioners which was claimed by
them.
5. There were directions to the respondents to release the statutory dues,
arrears of salary, or any other outstanding claims, if any, towards the
petitioners, in accordance with law. Accordingly, it is clear that there were
no specific directions for any specific amounts to be paid to the petitioners
under any particular head, except general directions regarding payment of
their dues, if any. Thus, it is evident that discretion was left with the
respondents herein to calculate the dues payable to the petitioners, if any, as
per their consideration.
6. This Court notes the submission made by learned counsel appearing
for the respondents that the statutory dues, as calculated by the respondents,
have already been released to the petitioners.
th
7. Attention of this Court has been drawn to the order dated 16
February, 2022, passed in CONT.CAS(C) 113/2022 , which reads as under:
“xxx xxx xxx
Signature Not Verified
Page 5 of 7

Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:18:56

”

8. The aforesaid order categorically records the fact of payment of
statutory dues to the petitioner.
9. Learned counsel appearing for the respondents submits that the
statutory dues have been paid to the petitioners in both the matters.
10. Attention of this Court has been drawn to the Compliance Affidavit
th
dated 11 January, 2023, filed on behalf of the respondents, wherein, it has
been stated as follows:
“xxx xxx xxx




xxx xxx xxx”
Signature Not Verified
Page 6 of 7

Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:18:56

11. Perusal of the aforesaid Compliance Affidavit shows that, in
CONT.CAS(C) 142/2022 , amount towards the Provident Fund (“PF”) dues
as well as the outstanding dues towards the Bank Guarantee, have been
released to the petitioner therein.
12. At this stage, learned counsel appearing for the petitioners submits
that no Compliance Affidavit has been filed by the respondents as regards
the arrears of salary and other claims of the petitioners.
13. However, it is to be noted that since both the writ petitions were
dismissed as withdrawn, and there was no adjudication on the dues payable
by the respondents to the respective petitioners as per the pleas raised by
them, no contempt proceedings can be continued against the respondents.
14. The petitioners, however, are at liberty to seek their remedies in
accordance with law to seek any dues, which according to them are due and
payable to them by the respondents.
15. Accordingly, noting the aforesaid, the present petitions are disposed
of.


MINI PUSHKARNA, J
SEPTEMBER 2, 2026/ ak
Signature Not Verified
Page 7 of 7

Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:18:56