RAJESHWARI Vs. AMIT BAJAJ

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner has filed the subject petition seeking initiation of contempt proceedings against the respondent for having violated order dated 31.10.2019.

(3.) Petitioner is staying as a paying guest in the accommodation allegedly being run by the respondent. Petitioner had filed the subject Suit for injunction and on 31.10.2019, the Suit was disposed of as compromised and a consent decree was passed in the suit on a statement given by the respondent as under:- "Vide a separate statement, the defendant has undertaken that he shall not dispossess the plaintiff from the suit property without due process of law. He shall also not interrupt the supply of electricity, water and shall provide food, subject to payment of admitted monthly charge to the plaintiff, which is being provided to the other PGs."