Delhi High Court - Orders
Dalit Manav Uthan Sansthan And Ors vs Shri Ashwani Kumar on 14 February, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 440/2023
DALIT MANAV UTHAN SANSTHAN AND ORS .... Petitioners
Through: Mr. Praveen Kumar Singh, Ms. Ishita
Goel, Advocates (M:7618527711)
versus
SHRI ASHWANI KUMAR ..... Respondent
Through: Mr. Anupam Srivastava, ASC-
GNCTD with Mr. Dhairya Gupta,
Advocate (M:9871471678)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 14.02.2024
1. Mr. Dhairya Gupta, learned counsel for respondent draws the attention of this Court to the affidavit dated 04th January, 2024 filed on behalf of respondent, wherein they have stated that all the payments qua the verified bills have already been released. The affidavit dated 04th January, 2024 reads as under:
"xxx xxx xxx
2. That the present contempt has been filed by the Petitioner alleging non-compliance of directions issued by a Coordinate Bench of this Court on 09.01.2023 in W.P.(C) 15599/2022.
3. That As per the reports received from the district offices there is no verified original bills pending with them for settlement related to the petitioners of the contempt matter.
4. That the petitioner on 29.11.2023 handed over a table indicating the amounts still due from Respondent pertaining to North West, South-East, New Delhi, South West, North and North East Districts of Delhi, the copy of which is annexed herewith as Annexure A. 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 19/02/2024 at 21:31:38
5. That as regard aforesaid pending payment, it is submitted as per information from the aforesaid districts as on date no verified bills are pending for payment at their level. The communiques from North West, South-East, New Delhi, South West, North and North East Districts of Delhi are annexed herewith as Annexures B, C, D, E, F & G. xxx xxx xxx"
2. He further submits that communications have already been sent to the petitioners with respect to bills which have been withheld, on the ground that there are certain discrepancies with respect to the said bills.
3. Let relevant communications be placed by the respondent on record, along with an affidavit.
4. Learned counsel for petitioners submits that he may be granted an opportunity to file a response to the communications of the respondent, with respect to bills that have been withheld.
5. Let requisite affidavit be filed by the petitioners within a period of two weeks from today.
6. At request, re-notify on 05th April, 2024.
MINI PUSHKARNA, J FEBRUARY 14, 2024 au 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 19/02/2024 at 21:31:38