DELHI TRANSPORT CORPORATION Vs. ADWEL ADVERTISING

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 12 of the Contempt of the Court with a prayer to punish the respondent for infringement/deliberate violation of the order dated 24th November, 2003. This court passed an interim order on 24th November, 2003 to the following effect :

(2.) IT is submitted by the petitioner that the respondent/contemnor despite above order of the Court had not paid monthly license fee regularly and arbitrarily deducted amounts from the license fee without any reason which amounted to gross violation and willful disobedience of the order of the Court dated 24th November, 2003.

(3.) IT is further submitted that after passing of order dated 24.11.2003 by this court, a clarification was issued by this Court on 3rd March, 2004 wherein it was clarified that the amount payable under order dated 24th November, 2003 was regarding current and future monthly license fee without any deductions whatsoever. It was observed by the Court that if after the order dated 24th November, 2003 petitioner has made any deductions from the current monthly license fee payable by it, the said amount would also be deposited by it within 4 weeks. It is stated that the respondent in compliance of the above two orders deposited the entire amount under the cover of its letter dated 2nd April, 2004 totaling to Rs. 12,77,318.00 giving a detailed list of zone-wise/monthly-wise bills. The respondent therefore fully complied with the order and no cause for contempt was made out.