RAVINDER YADAV Vs. PUNEET KUMAR GOEL

JUDGEMENT

(1.) The present appeal has been filed by the appellant, primarily, seeking passing of exemplary orders against the respondents for filing false and fabricated affidavits/status reports dtd. 23/9/2019, 11/3/2020 and 11/8/2020 without providing the advance copies of affidavits/status reports by considering the CRLM No.7164/2021 filed by the appellant u/s 340 of Cr.P.C. against respondents; directions to respondents to update the full particulars of sanitation workers on the website of respondents in compliance of order dtd. 28/6/2017 passed in W.P. (C) 8917/2015 and order dtd. 1/11/2017 passed in W.P.(C) 9503/2017; exemplary order against the Mr. Sunil Gahlot, Ex. Engineer, Mr. KK Yadav, AE and Mr. Mukesh Meena, JE Maintenance-1 of SDMC, Najafgarh for making the payment of roads on 7/3/2017 before the construction of few roads in appellant's colony and using substandard material and role of Mr. Rohit Gahlot, P.A. of MLA, Najafgarh and compensation for not constructing the 6-7 roads in appellant's colony till now and harassing the appellant at every forum of law.

(2.) The present appeal has been filed on the ground that learned Single Judge has disposed of the contempt case, i.e. in CONT. CAS(C) 426/2018 in the favour of respondents without deciding the CM No.17191/2020 and CRLM No.7164/2021 filed u/s 340 of Cr. P.C. for making false and fabricated submissions before this Court and for making the payment of roads on 7/3/2017 before filing the writ petition, i.e. W.P. (C) 9503/2017 and before construction of roads i.e. 23/11/2017.

(3.) Appellant appears in person and submits that the learned Single Judge rejected rejoinder dtd. 10/9/2020 filed in CM No.17191/2020 and rejoinder dtd. 14/9/2020 in main case, i.e. CONT. CAS(C) No.426/2018, filed by the appellant and passed the order dtd. 27/4/2022 in favour of Officers of SDMC and Najafgarh MLA's officers/staff and role of registry staff of this Court for accepting status reports dtd. 23/9/2019 and 11/3/2020 and affidavit dtd. 11/8/2020 without serving advance copy to appellant.