Delhi High Court
Mr. Ashish Kundra And Anr vs A.B.Grain Spirits Pvt. Ltd And Ors on 11 July, 2023
Neutral Citation Number 2023:DHC:4769-DB
$~35 to 43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 11th July, 2023
35
+ CONT.APP.(C) 25/2023 & CAV 286/2023 & CM APPLs.
28878-28881/2023
MR. ASHISH KUNDRA AND ANR ..... Appellants
versus
A.B.GRAIN SPIRITS PVT. LTD AND ORS ..... Respondents
36
+ CONT.APP.(C) 26/2023 & CM APPLs. 29110-29113/2023
ASHISH KUNDRA AND ANR ..... Appellants
versus
METRO TRANSIT PVT. LTD AND ORS ..... Respondents
37
+ CONT.APP.(C) 27/2023 & CM APPLs. 29117-29120/2023
MR. ASHISH KUNDRA AND ANR ..... Appellants
versus
M/S ANTONY ROAD TRANSPORT SOLUTIONS PRIVATE
LIMITED AND ORS ..... Respondents
38
+ CONT.APP.(C) 28/2023 & CM APPLs. 30892-30894/2023
MR. MANISH KUMAR GUPTA ..... Appellant
versus
Signature Not Verified
Digitally Signed
CONT.APP.(C) 25/2023 Page 1 of 5
By:SONIA THAPLIYAL & other connected matters
Signing Date:13.07.2023
17:20:48
Neutral Citation Number 2023:DHC:4769-DB
METRO TRANSIT PVT. LTD AND ORS ..... Respondents
39
+ CONT.APP.(C) 29/2023 & CM APPL. 30938-30940/2023
MR. NARESH KUMAR ..... Appellant
versus
A.B. GRAIN SPIRITS PVT. LTD AND ORS ..... Respondents
40
+ CONT.APP.(C) 30/2023 & CM APPLs. 30944-30946/2023
MR. NARESH KUMAR ..... Appellant
versus
METRO TRANSIT PVT. LTD AND ORS ..... Respondents
41
+ CONT.APP.(C) 31/2023 & CM APPL. 31069-31071/2023
MR. MANISH KUMAR GUPTA ..... Appellant
versus
ANTONY ROAD TRANSPORT SOLUTIONS PVT. LTD.
AND ORS ..... Respondents
42
+ CONT.APP.(C) 32/2023 & CM APPLs. 31075-31077/2023
NARESH KUMAR ..... Appellant
versus
Signature Not Verified
Digitally Signed
CONT.APP.(C) 25/2023 Page 2 of 5
By:SONIA THAPLIYAL & other connected matters
Signing Date:13.07.2023
17:20:48
Neutral Citation Number 2023:DHC:4769-DB
ANTONY ROAD TRANSPORT SOLUTIONS PVT. LTD.
AND ORS ..... Respondents
43
+ CONT.APP.(C) 33/2023 & CM APPLs. 31078-31080/2023
MR. MANISH KUMAR GUPTA ..... Appellant
versus
A.B. GRAIN SPIRITS PVT. LTD. AND ORS..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. Gaurab Banerji, Sr. Advocate with
Mr. Satyakam, ASC.
.
For the Respondents: Mr. Ankit Virmani, Mr. Anunay Mehta and
Ms.Malvika Arya, Advocates in
CONT.APP.(C) 25/2023 and
CONT.APP.(C) 29/2023
Mr. Sushil Dutt Salwan, Sr. Advocate
with Mr. Aditya Garg and Mr. Arjun
Garg, Advocates in CONT.APP.(C) 26/
2023, CONT.APP.(C) 27/2023,
CONT.APP.(C) 28/2023, CONT.APP.(C)
30/2023, CONT.APP.(C) 31/2023,
CONT.APP.(C) 32/2023
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Appellants impugn order dated 21.04.2023, whereby, learned
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL & other connected matters
Signing Date:13.07.2023
17:20:48
Neutral Citation Number 2023:DHC:4769-DB
Single Judge has held the appellant guilty of contempt for willful
disobedience of order dated 06.12.2017 in respective writ petitions
filed by respondents.
2. Learned senior counsel appearing for the appellants submits that
the learned Single Judge has erred in holding the appellants guilty of
contempt. He, however, without prejudice, submits that a settlement
has been arrived at between the parties and appellants have agreed to
pay certain amounts as agreed between the parties and recorded in
Minutes of meeting dated 06.07.2023 held between the Principal
Secretary-cum-Commissioner, Transport with the respondents.
Minutes of meeting dated 06.07.2023 have been produced in Court.
The same are taken on record.
3. Learned senior counsel for respondents submits that in view of
the settlement arrived at between the parties and the assurance given
that the amount shall be paid within 48 hours from now, he has
instructions not to press the contempt petition and on payment of the
amount, withdraw the contempt petition.
4. In view of the above, the appeals are disposed of on the
assurance given by the appellants that the amount shall be paid within
48 hours from now.
5. It is directed that in case the respective amount, as agreed upon
in the Minutes of meeting dated 06.07.2023, is paid on or before the
end of working hours of 13.07.2023, the petitions which are listed
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL & other connected matters
Signing Date:13.07.2023
17:20:48
Neutral Citation Number 2023:DHC:4769-DB
before the learned Single Judge on 14.07.2023, shall be deemed to
have been dismissed as withdrawn and the impugned order dated
21.04.2023 set aside with the consent of the parties. However, in case
the amount is not paid as assured, respondents would be at liberty to
proceed further with the contempt proceedings in accordance with
law.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
JULY 11, 2023
st
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL & other connected matters
Signing Date:13.07.2023
17:20:48
