MEENU AGGARWAL Vs. SDMC

JUDGEMENT

(1.) SINCE 14.04.2015 was declared as holiday, present petition is taken up today.

(2.) VIDE the present petition, petitioner seeks directions thereby initiating contempt proceedings against the respondent no. 1 for violating the order dated 13.05.2013 passed in W.P.(C) 3103/2013.

(3.) I note, Mr. Gaurang Kanth, ld. Counsel appeared on behalf of the respondent no.1 on advance notice on that day and submitted that upon receiving the complaint, the subject property was inspected and as per the owner / occupier, initially the ground floor of the property was being used by a Bank and after the Bank has vacated the same, the property is being renovated for the purposes of being used as a residential house.