STATE BANK OF INDIA Vs. DR. VIJAY MALLYA

JUDGEMENT

(1.) These Contempt Petitions have come up before us pursuant to the Judgment and Order dtd. 9/5/2017 passed by this Court in "I.A Nos.9-12 and 13-16 of 2016 in SLP (C) Nos.6828-6831 of 2016 with I.A. 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.) After dealing with the facts which led to the filing of the aforestated Interim Applications and Contempt Petitions, this Court found Respondent No.3 (Dr. Vijay Mallya) guilty of committing contempt of Court on two counts. Paragraphs 22 to 30 of said Judgment and Order dtd. 9/5/2017 were: -

(3.) The disbursement of US$ 40 million which had entered the account held in Edmond De Rothschild (Suisse) S.A. was dealt with in detail and paragraph 3 of the "further counter affidavit" filed by Respondent No.3 was also quoted by this Court as follows: -