CHUNNI LAL Vs. VIDYA DEVI

JUDGEMENT

(1.) A grievance was made in this contempt petition that in spite of an order passed by this Court and in spite of undertaking given by respondent No. 1 herein, possession has not been handed over. We, therefore, passed the following order on January 28, 2008, which read thus:

(2.) AN affidavit in reply is filed in the contempt petition. Learned counsel for respondent No. 1 points out that respondent no. 1 Chunni Lal is present in the Court. Learned counsel further states that first respondent is ready and willing to hand over vacate and peaceful possession of the premises. In the affidavit in reply also, the respondent no. 1 has stated that he has highest regard for the order of this Court and he tenders unconditional and unqualified apology. Respondent No. 1 in the affidavit further states that he will abide by the order of this Court. Learned counsel for respondent No. 1 states that if the applicant will remain present, the peaceful and vacant possession will be given tomorrow, i. e. 4th March, 2008 at 5. 00 p. m. On the facts and in the circumstances of the case, we accept unconditional and unqualified apology of respondent No. 1. The contempt proceedings are dropped. Respondent no. 1 will handover peaceful and vacant possession of the premises to the petitioner tomorrow i. e. on 4th March, 2008 at 5. 00 p. m.