Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Sudha Rastogi vs Gyanesh Bharti & Ors on 19 October, 2023

Author: Jasmeet Singh

Bench: Jasmeet Singh

                                    $~80
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CONT.CAS(C) 1553/2023
                                                SUDHA RASTOGI                                                                   ..... Petitioner
                                                            Through:                                           Ms Harshi Gaur, Adv.

                                                                                      versus

                                                GYANESH BHARTI & ORS.                 ..... Respondents
                                                            Through: Mr Siddhant Nath, Standing Counsel
                                                                      for MCD.

                                                CORAM:
                                                HON'BLE MR. JUSTICE JASMEET SINGH
                                                             ORDER

% 19.10.2023 CM APPL. 54790/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of.

CONT.CAS(C) 1553/2023

1. This is a petition seeking initiation of contempt proceedings against respondent Nos. 1, 2, 3 and 4 for violation of the order dated 18.05.2023 passed in W.P.(C) 690/2023.

2. As per the said order, it was directed that illegal and unauthorized construction shall be removed from property bearing No. 53, Gali Khajanchi, Chandni Chowk, Delhi-110006 within four months.

3. It is stated that despite the said directions, the same has not been done.

4. Mr Siddhant Nath, learned Standing Counsel for the MCD has handed over photographs showing that demolition action has already been This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 02:27:33 undertaken and he states on instructions from Mr. Y.P. Singh, A.E. that further action is scheduled for tomorrow or in the near future. Taking the statement of Mr Nath on record and binding the respondents to the same, the present contempt petition is disposed of.

5. In case the petitioner is still aggrieved, the petitioner is at liberty to revive the present contempt petition.

6. The photographs handed over in Court today are taken on record.

JASMEET SINGH, J OCTOBER 19, 2023 sr Click here to check corrigendum, if any This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 02:27:33