ICICI BANK LTD Vs. MANISH GOEL

JUDGEMENT

(1.) Petitioner seeks initiation of proceedings under the Contempt of CourtsAct, 1971 against the Respondents for having wilfully disobeyed the order dated 30.04.2019 passed in Cont. Cas. (C) 102/2019, wherebyRespondents were restrained from writing any email or from filing any complaint against the petitioner bank and its officers.

(2.) As per the Petitioner, after the passing of the order dated 30.04.2019, though RespondentsNo. 1 and 2 did not write any email or approach any forum against the petitioner, however, Respondent No. 3 who is the brother of Respondent No. 1 and son of Respondent No. 2 and also their advocate, started writing emails on their behalf.

(3.) Petitioner bank had filed a suit against the respondents being CS. No. 1526 of 2018. By order dated 03.05.2018, the court restrained the respondents from writing any email or complaint against the petitioner bank before different fora or authorities.