VIJAY MALLYA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) These petitions seek review of the Judgment and Order dated 09.05.2017 passed by this Court in LA. Nos.9-12 and 13-16 of 2016 in SLP (C) Nos.6828-6831 of 2016 with LA. Nos.1-4 of 2016 in and with Contempt Petition (C) Nos.421-424 of 2016 in SLP (C) Nos.6828-6831 of 2016.

(2.) The facts leading to the passing of said judgment are set out in detail therein and for the present purposes we may set out following features.

(3.) In the circumstances, on the issue whether he was guilty of contempt of court, it was submitted on behalf of respondent No.3 that in terms of the directions issued by this Court, he was required to disclose the assets as on 31.03.2016 and as such no direction issued by this Court was violated; and that the violation, if any, was of the orders passed by the High Court and, therefore, this Court ought not to proceed in contempt jurisdiction. After hearing learned counsel for the parties, respondent No.3 was found guilty of contempt of court on following two counts:-