Delhi High Court - Orders
Lata Sharma vs Versha Joshi & Ors on 30 August, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 336/2019, CM APPL. 1338/2020
LATA SHARMA ..... Petitioner
Through: Mr. Arjun Singh Khurana, Advocate.
versus
VERSHA JOSHI & ORS ..... Respondents
Through: Mr. Tushar Sannu, Standing Counsel
with Ms. Ritika Priya and Mr. Sanjay
Singh, Advocates for respondent
No.1/Corporation.
Mr. Arun Panwar, Advocate for
respondent No.2.
Ms. Madhu Sudan Bhayana,
Advocate for respondent Nos. 3 to 5.
AND
CONT.CAS(C) 571/2020, CM APPL. 23838/2020
LATA SHARMA ..... Petitioner
Through: Mr. Arjun Singh Khurana, Advocate.
versus
GYANESH BHARTI & ORS. ..... Respondents
Through: Mr. Tushar Sannu, Standing Counsel
with Ms. Ritika Priya and Mr. Sanjay
Singh, Advocates for
respondent/Corporation.
Mr. Arun Panwar, Advocate for SHO,
P.S. Bara Hindu Rao.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
Signature Not Verified
Digitally Signed
By:SANGEETA ANAND
Signing Date:01.09.2022
14:28:55
ORDER
% 30.08.2022
1. The above-noted contempt petitions have been filed under Sections 11/12 of the Contempt of Courts Act for violation of order dated 01.04.2019 passed by this Court in W.P.(C) 3261/2019 as well as order dated 22.01.2020 passed in CONT. CAS (C) No. 336/2019.
2. In view of the detailed order passed today in W.P.(C) 3261/2019 wherein an undertaking has been recorded on behalf of respondent No.4 to not to carry any further construction unless in accordance with law, the present petitions are disposed with a direction that respondent Nos. 1 and 2 shall ensure that no further construction is carried out at the subject property unless in accordance with law.
MANOJ KUMAR OHRI, J AUGUST 30, 2022 ga Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:01.09.2022 14:28:55