PAYAL MALIK Vs. NAGESH MALIK

JUDGEMENT

(1.) Shri Basava Prabhul Patil, learned senior counsel appearing for the contemnor/respondent would submit that pursuant to the directions issued by this Court, the respondent herein has deposited a sum of Rs. 2 lacs before the learned Magistrate (Mahila Court), South East District, New Delhi. Further, today he is offering a demand draft for a sum of Rs. 50,000.00 to the learned counsel appearing for the complainant. Both sides would agree that the aforesaid amounts would satisfy the interim directions issued by this Court upto the end of July, 2012.

(2.) The complainant, if she so desires, is at liberty to withdraw the sum of Rs. 2 lacs deposited by the contemnor before the learned Magistrate. The learned counsel appearing for the complainant acknowledges the draft handed over by Shri Patil, learned senior counsel, for and on behalf of the contemnor. In view of this, nothing survives in this Contempt Petition and the same is accordingly, disposed of. Ordered accordingly.