SAMEER BAJPAI Vs. PUNEET KUMAR GOEL

JUDGEMENT

(1.) This contempt petition has been filed under Sec. 2 (b) and 16 of the Contempt of Courts Act, 1971, stating that the Respondents herein have failed to comply with the directions issued by a Coordinate Bench of this Court vide order dtd. 29/8/2016 in WP(C) 4162/2016.

(2.) This order is being passed in continuation of orders dtd. 18/5/2023 and 23/5/2023.

(3.) The learned standing counsel for Municipal Corporation of Delhi ('MCD') states at the outset that Dr. Akeel Ahmed, the Executive Engineer ('EE') and Mr. Anil Kumar, Assistant Engineer ('AE') tender an unconditional apology to this Court. He states affidavits of the officials have been filed. He is directed to have the same placed on record.