PARNITA KAPOOR Vs. ARVIND MALIK

JUDGEMENT

(1.) The present contempt petition has been filed by the Petitioners due to the Respondent 's wilful non-compliance of the order dtd. 15/2/2021 passed by a Coordinate Bench of this Court in C.M (M) No. 484/2020 with respect to the directions to the Respondent to pay use and occupation charges for the property bearing No. 1395, Dr. Mukherji Nagar, Kingsway Camp, Delhi-110009 ( 'the subject property ').

(2.) The Petitioners are the owners and the Respondent is the erstwhile occupier who was using the subject property for commercial purposes by letting it out as paying guest accommodation. The Coordinate Bench, by its order dtd. 15/2/2021 confirmed its earlier orders dtd. 1/10/2020 and 17/12/2020, and dismissed the Respondent 's plea of financial inability.

(3.) This contempt petition was filed on 25/2/2021 as the Respondent failed to make payment of the use and occupation charges, while continuing to occupy the subject property. This Court in these proceedings gave multiple opportunities to the Respondent to comply with the order dtd. 15/2/2021; however, the Respondent failed to comply with the order and infact aggravated the contempt as noted hereinafter. The possession of the subject property was handed over by the Respondent on 15/12/2021 during the pendency of these proceedings.