SHIKHA BHATIA Vs. GAURAV BHATIA

JUDGEMENT

(1.) By a judgment dated 13.5.2010, this Court had held Respondent No. 1 guilty of contempt of Court. The matter was adjourned for hearing arguments on sentence, to be awarded to Respondent No. 1. Thereafter the matter was adjourned from time-to-time at the request of Counsel for the Respondents on the ground that Respondent No. 1 was suffering from Jaundice and he was unable to come to Court. Subsequently, on 14.12.2010, it was brought to the notice of this Court that parties had arrived at an amicable settlement, by virtue of which, Respondent No. 1 had agreed to comply with the terms of earlier settlement. On 14.12.2010, the following order was passed:

(2.) Respondent No. 1 has now filed an affidavit dated 12.1.2011 tendering his unqualified apology.

(3.) It is strongly urged by learned Counsel for the Respondents that apology may be accepted and a lenient view be taken in the matter. Respondent No. 1, who is present in Court, undertakes to this Court that all steps will be taken, which are necessary to ensure that the settlement is finalized and a decree of divorce by mutual consent is granted. Respondent No. 1 also undertakes to this Court that he will sign the petition for Second Motion in the last week of June, 2011, or in the first week of July, 2011. Respondent No. 1 will be bound by the statement made by him in Court today. Parties also undertake that they will remain present before the concerned Court for making statement.