M/S National Manufacturing ... vs Shri Krishan Kumar Aggarwal
2014 Latest Caselaw 2740 Del

*           HIGH COURT OF DELHI AT NEW DELHI

+          Cont.Case (C) No.579/2013 in RSA No.113/2010

                                                    Decided on: 27.05.2014


    M/S NATIONAL MANUFACTURING CORPORATION LTD
                                                          ..... Petitioner

                      Through:          Mr. P.C. Dhingra, Mr. P.S. Bindra
                                        & Mr. P. Choudhury, Advocates.

                               versus

    SHRI KRISHAN KUMAR AGGARWAL                           ..... Respondent

                      Through:          Mr. Sanjiv Sindhwani, Senior
                                        Advocate with
                                        Mr. Amit Andlay & Mr. Arun
                                        K.Sharma, Advocates.


    CORAM:
    HON'BLE MR. JUSTICE V.K. SHALI

    V.K. SHALI, J.

This is a contempt petition filed by M/s National

Manufacturing Corporation Limited through its partner

Sh.NitinMehra against the respondent/Sh.Krishan Kumar

Aggarwal for having violated the order dated 08.07.2013. By virtue

of the order dated 08.07.2013, the respondent was directed to restore water supply to the portion of the petitioner subject to the

condition that the petitioner shall deposit a sum of Rs.20,000/- with

the Registrar General of this court within a period of one week

from the date of the order i.e.08.07.2013. It was the case of the

petitioner that although Rs.20,000/- was deposited by them with

the Registrar General of this court, however, the respondent failed

to restore the water supply to the portion of the petitioner. Since

appeal i.e.RSA No.113/2010 has already been decided vide a

separate order today, I feel that the present contempt notice does

not warrant to be proceeded further on this minor point of non

supply of the water now. Accordingly, the contempt notice stands

discharged. File be consigned to record room.

V.K. SHALI, J MAY 27, 2014/dm