IFCI LIMITED Vs. NARENDER KUMAR

JUDGEMENT

(1.) THIS order is in continuation of the earlier order dated 21 st July, 2011. The counsel who was earlier appearing for the respondent / alleged contemnor states that he is no longer appearing in this matter and has returned the file. He however identifies the respondent / alleged contemnor and his wife Smt. Pushpa, present in Court in person.

(2.) THE respondent / alleged contemnor appearing in person states that the Flat No.C-203, IFCI Staff Colony, Paschim Vihar, New Delhi is in occupation of his wife Smt. Pushpa and he himself was ousted from the said flat four years ago and has been residing at Faridabad for the last four years.

(3.) THE counsel for the petitioner / relator invites attention to the order dated 25th February, 2011 in complaint case filed by Smt. Pushpa under the Domestic Violence Act, in which, it was clarified that there is no stay against the dispossession of Smt. Pushpa from the aforesaid accommodation. He also invites attention to an undertaking dated 7 th April, 2011 stated to have been given by Smt. Pushpa to vacate the accommodation before 31st May, 2011.