Delhi High Court - Orders
Sections 2(B) & 12 Of The Contempt Of ... vs Sanjay Sharma & Ors on 17 September, 2021
Author: Asha Menon
Bench: Asha Menon
$~Suppl.-17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1130/2012, CCP (O) 36/2021 (contempt petition under
Sections 2(b) & 12 of the Contempt of Courts Act, 1971 read with
Article 215 of the Constitution of' India)
AJAY SHARMA ..... Plaintiff
Through: Mr. Vikas Mehta & Mr. Rajat
Sehgal, Advocates
versus
SANJAY SHARMA & ORS ..... Defendants
Through: None.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 17.09.2021: [VIA VIDEO CONFERENCING]
CCP (O) 36/2021 (contempt petition under Sections 2(b) & 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of' India)
1. This contempt petition has been filed by the original plaintiff submitting that the contemnors/respondents have disobeyed the order dated 29th October, 2018 passed by this Court in I.A. No. 9129/2018 whereby, the defendant No. 1 had undertaken before the court that the water tanks shall be regularly cleaned and that prior intimation of the CS(OS) 1130/2012 Page 1 of 2 cleaning of the tanks shall be given to the plaintiff every three months.
2. It is submitted by Mr. Vikas Mehta, learned counsel for the petitioner, that despite the order of 29th October, 2018, no cleaning up of the water tanks has been carried out with respect to any of the six water tanks which has resulted in disruption in the water supply to the petitioner. It is further stated that thereupon, through the counsel, letters and WhatsApp messages were exchanged requesting the contemnor/respondent No.2 to clean the water tanks. However, no action was taken and rather a helper of the petitioner who was sent to clean the water tanks was abused and threatened of a police action.
3. Learned counsel for the petitioner submits that after the service of advance copy of the present contempt petition, only two out of the six water tanks were cleaned up by the contemnor/respondent No.2 and that thereafter, no further action has been taken to keep the water tanks clean.
4. Issue notice to the contemnors/respondents, by all permissible modes, returnable before the Joint Registrar.
5. Reply be filed within two weeks.
6. List before the Joint Registrar on 16th November, 2021 for completion of service and pleadings.
7. The order be uploaded on the website forthwith.
ASHA MENON, J SEPTEMBER 17, 2021 ck CS(OS) 1130/2012 Page 2 of 2