Chaalak Shakti vs Gnctd & Anr.
2023 Latest Caselaw 769 Del

Citation : 2023 Latest Caselaw 769 Del
Judgement Date : 2 June, 2023

Delhi High Court

Chaalak Shakti vs Gnctd & Anr. on 2 June, 2023

                          $~2
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                            Date of decision: 02.06.2023

                          +     CONT.APP.(C) 34/2023
                                CHAALAK SHAKTI                                     ..... Appellant
                                                   Through:      Mr.Aman Agarwal, Adv.

                                                   versus

                                GNCTD & ANR.                                       ..... Respondents
                                                   Through:      Mr.Abhinav Singh, Adv.

                                CORAM:

                                HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA

                                                   J U D G M E N T (oral)

CM APPL. 31766/2023 (exemption)

1. Allowed, subject to all just exceptions.

2. The application is accordingly disposed of. CONT.APP.(C) 34/2023

3. Appellant seeks setting aside of the order passed by learned Single Judge in CONT.CAS.(C) 722/2023 and initiate contempt proceedings against the Contemnors and punish them for committing contempt of the judgment and order passed in W.P.(C) 4889/2023 on 18.04.2023.

4. Though present appeal is not maintainable under Section 19 of the Contempt of Courts Act, 1971, Mr.Abhinav Singh, learned counsel enters

Signature Not Verified

Digitally Signed By:ALKA BOBAL Signing Date:03.06.2023 13:38 appearance on behalf of the respondents and has assured this Court that pursuant to order dated 18.04.2023 passed in W.P.(C) 4889/2023, order shall be passed within two weeks from today.

5. In view of the assurance of learned counsel appearing on behalf of the respondents, appeal is disposed of.

6. We hereby make it clear that if the order is not passed within the time sought, the respondents shall be held liable for the contempt of Court.

(SURESH KUMAR KAIT) JUDGE

(NEENA BANSAL KRISHNA) JUDGE JUNE 02, 2023/ab

Signature Not Verified

Digitally Signed By:ALKA BOBAL Signing Date:03.06.2023 13:38