LAWS(DLH)-2012-7-626

ANURADHA SHARMA Vs. DISTRICT NAZIR TIS HAZARI COURTS

Decided On July 25, 2012
ANURADHA SHARMA Appellant
V/S
DISTRICT NAZIR TIS HAZARI COURTS Respondents

JUDGEMENT

(1.) THE present contempt petition is directed against the officers of the district court and the Additional District Judge (ADJ) of the district court posted at the relevant time at Tis Hazari, Delhi. Respondent no. 1 is the District Nazir, while respondent no. 2 is Sh. Rajender Kr. Shastri, that is, the ADJ, pursuant to whose orders, the present contempt petition came to be filed.

(2.) AT the outset, it deserves to be recorded that the present contempt proceedings came to be filed in circumstances, which could have been best avoided, had the officers of the District Court and respondent no. 2 paid more attention to detail, and dealt with, the case of the petitioner with alacrity and sensitivity. The absence of these attributes in the officers concerned is quite demonstrable from brief facts, which I propose to set out hereinbelow:-

(3.) IT is not in dispute that the property in issue, was sold for a sum of Rs 2.25 crores to the defendant, i.e., the husband of the petitioner. The defendant deposited 50% of the said amount in court, being the share of the petitioner.