ANKUR MUTREJA Vs. SN SINGHAL SECRETARY, AECHBS

JUDGEMENT

(1.) This is a contempt petition filed by the petitioner on account of the alleged wilful disobedience of the order passed by the learned Additional Sessions Judge on 23.12.2010, which reads as under :-

(2.) The petitioner is a practising advocate at Karkardooma Courts and he has an office in the rear portion of the nearby property while as the community centre is at a short distance from the office.

(3.) The grievance of the petitioner is that as the respondent society wash utensils on the footpath, where they have put a tap, the spill over of the water makes the footpath wet and water gets accumulated on the street. It has also been alleged that the respondent society, which is running the community centre, was trying to raise a wall, photographs of which have been placed on record.