(1.) This judgment disposes of IA 13333/2023.
(2.) Mr. Saif Khan, learned Counsel for the plaintiff, submits that, as Defendant 1 is guilty of contumacious and willful disobedience of order dtd. 8/7/2021, he has rendered himself liable to be proceeded against and punished under Order XXXIX Rule 2A of the Code of Civil Procedure, 1908 (CPC).
(3.) Para 17 of the order dtd. 8/7/2021, which contains the operative directions, reads thus: