DINESH SAIGAL Vs. MANOJ KAPOOR

JUDGEMENT

(1.) This contempt petition has been filed alleging that the Respondent has wilfully violated the terms of settlement and the undertaking given to the Coordinate Bench of this Court, as recorded in the orders dtd. 6/2/2020 and 19/6/2020, passed in CM(M) 1344/2019. The Respondent vide orders dtd. 6/2/2020 and 19/6/2020 sought extension of time to vacate the tenanted premises and pay the admitted arrears of rent and current use and occupation charges.

(2.) Since, the Respondent failed to pay the admitted arrears of rent, the Coordinate bench vide order dtd. 19/6/2020 in CM APPL. 12301/2020 filed in CM(M) 1344/2019, directed that the Respondent will be liable to pay interest at 7% per annum on the outstanding arrears of rent. The said direction was issued after giving a further opportunity to pay the arrears of rent by 31/8/2020.

(3.) The Respondent herein during pendency of this petition, admitted the violation of the undertakings given to the Coordinate Bench and thereafter, yet again undertook on 24/9/2020, 12/10/2020 and 8/1/2021 in these proceedings to abide by the orders and undertakings dtd. 6/2/2020 and 19/6/2020.