SUDESH CHHIKARA Vs. NAVEEN AGGARWAL

JUDGEMENT

(1.) The instant contempt petition has been filed under Sec. 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India alleging non-compliance of the Order dtd. 23/10/2019, passed by this Court in Writ Petition (Civil) No. 11326/2019, wherein this Court had directed Respondent No. 1 herein to decide the question of maintainability of Case No. 1/82/2017 filed by Respondent No.4 herein under provisions of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 (hereinafter, "the 2009 Rules").

(2.) The facts, in brief, leading up to the filing of the petition are as follows:

(3.) Mr. Jaipal Singh, learned Counsel appearing for the Petitioner, submits that the Order dtd. 23/10/2019 of this Court had categorically directed the District Magistrate, i.e. Respondent No.1, to decide the maintainability of the eviction petition of Respondent No.4 before proceeding with the same. He states that as a consequence of the Order dtd. 23/10/2019, the District Magistrate dismissed Case No.1/82/2017 vide Order dtd. 24/10/2019 on the ground that the subject matter of the case was not covered by the provisions of the 2007 Act.