RAMESH Vs. SUDESH MOKTA

JUDGEMENT

(1.) Petitioner has alleged disobedience and non-compliance, of the order/judgment dtd. 31/8/2023, passed by a co-ordinate bench of this Court in CWP No. 5949 of 2023, by the respondent and has prayed to punish the respondent under the Contempt of Court Act.

(2.) The order/judgment passed in CWP No. 5949 of 2023, reads as under:-

(3.) It is alleged by the petitioner that despite the undertaking given by the respondent as noticed in the above mentioned order/judgment, the respondent discharged the water through the land of the petitioner and caused damage thereto. The allegation of the petitioner is that on one hand the respondent had successfully avoided an adverse by giving an undertaking, on the other, the water was discharged not only on the same day but on the next day also.