BRIJ BHUSHAN JAIDKA Vs. SNEH VERMAN

JUDGEMENT

(1.) NOTICE to show cause was issued by this Court (Sunanda Bhandare, J.) on 14.2.1991, to show cause why contempt proceedings be not initiated against the respondents, for 14.3.1991. On 14.3.1991, it was noted by this Court that service report was awaited. Fresh notices were ordered to be issued for 24.4.1991.

(2.) ON 24.4.1991, when the matter came up before me, on perusal of the petition it was apparent that an undertaking had been given to Court by respondent No. 1, Smt. Sneh Verman that the vacant possession of A-2, Defence Colony shall be delivered. The said undertaking was on the following terms :-

(3.) ON the same day, Sneh Verman also withdrew her S.A.O. No. 383 of 1983.