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Smt.Krishna Sharma vs Shri Keshav Chandra
2009 Latest Caselaw 3238 Del

Citation : 2009 Latest Caselaw 3238 Del
Judgement Date : 18 August, 2009

Delhi High Court
Smt.Krishna Sharma vs Shri Keshav Chandra on 18 August, 2009
Author: Anil Kumar
*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                             Cont Case (C) No.1530/2006

%                            Date of Decision: 18.08.2009

Smt.Krishna Sharma                                           .... Petitioner
                             Through Mr.Gaurav Bhargava, Advocate

                                      Versus

Shri Keshav Chandra                                         .... Respondent
                             Through Mr.Arjun Pant, Advocate for the
                                     respondent/NDMC
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.     Whether reporters of Local papers may be                 YES
       allowed to see the judgment?
2.     To be referred to the reporter or not?                   NO
3.     Whether the judgment should be reported in               NO
       the Digest?


ANIL KUMAR, J.

*

The petitioner had sought initiation of contempt proceedings

against the Secretary of the NDMC on account of recovery of penal rent

and licence fee from the petitioner despite the inter order dated 24th

May, 2006 passed by this Court restraining NDMC to do that.

A reply has been filed on behalf of respondent's/ Secretary,

NDMC contending inter alia that the breach is on account of an

inadvertent error and on account of communication gap. The

respondent has tendered unconditional and unfettered apology for the

same to the court and it is also contended that the penal amount which

had been recovered from the petitioner has been remitted back to the

petitioner.

Learned counsel for the petitioner admits that the amount for

penal rent and licence fee which was recovered from the petitioner has

been remitted back to the petitioner.

In view of the remittance of the penal rent and licence fee and

unconditional apology tendered by the respondent, no further action is

required. The notice of contempt issued to the respondent is

discharged.

The contempt petition is disposed of.

August 18, 2009                                 ANIL KUMAR, J.
'Dev'





 

 
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