DINESH MONGA Vs. V P DUGGAL

JUDGEMENT

(1.) DR. Subhash Gupta, General Secretary of the Mount Kailash Tower- III Avasiya Committee appears in person and states that the order dated 25 th May, 2011 in W.P.(C) No.3629/2011 was served on the Committee on 28 th May, 2011; that on Monday i.e. 30th May, 2011 an attempt was made to restore the water supply but the plumber was not available; that the petitioner was asked to arrange for his own plumber and to also pay arrears due from him. On enquiry, as to what arrears are due from the petitioner, it is informed that the petitioner has not paid any common maintenance charges with effect from July, 2007 and a sum of `1,11,100/- is due from the petitioner as of 31st May, 2011.

(2.) THE petitioner has as a condition to the order of which contempt is averred, deposited a sum of `1 lac in the Registry of this Court.

(3.) DR. Subhash Gupta responds that besides the maintenance charges at the rate of `1200/- per month, other charges including towards sinking fund are also levied on all the residents and who are paying the same and the same are levied on the petitioner also and the amount disclosed of `1,11,100/- is inclusive of the said sinking fund. It is explained that the sinking fund is for incurring capital expenditure on the building from time to time.