JAMNA DATWANI Vs. JANAK DATWANI

JUDGEMENT

(1.) CM. Nos. 9151/2020, 13266/2020 and 13269/2020 Exemptions allowed subject to all just exceptions. Applications stand disposed of. CM. No. 11925/2020 Subject to the applicant / petitioner filing the necessary Court fee within 15 days, exemption from filing the requisite court fees is granted. Application is disposed of. CONT.CAS(C) 87/2020 1. This contempt petition has been filed by the petitioner Smt. Jamna Datwani for initiating contempt proceedings against the respondents herein for deliberate and willful disobedience of order dated May 02, 2014 and order/judgment dated May 16, 2014 passed by the Division Bench of this Court in FAO (OS) No. 592 of 2013 titled as Janak Datwani v. Jamna Datwani and in FAO (OS) No. 593 of 2013 titled as M/s. IN Exports (P) Ltd v. Jamna Datwani.

(2.) The respondents herein are Janak Datwani (respondent No.1), Rakesh Gupta (respondent No.2) and Kishin Datwani (respondent No.3). Janak Datwani and Kishin Datwani are the sons of the petitioner whereas Rakesh Gupta (respondent No.2) is said to be the Managing Director of M/s. Scorpios Apparel (P) Ltd. a company owned by Janak Datwani.

(3.) Vide order dated May 02, 2014 the Division Bench has on an understanding arrived at between the petitioner and the Janak Datwani stated as under: