JAI RAJ Vs. JAI PRAKASH

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present contempt petitions have had a long and chequered history. A settlement was entered into between the family members of Late Sh. Ram Lal. Petitioner No.1- Sh. Jai Raj is one of the sons of Late. Sh. Ram Lal. Petitioner No.2-Madhu Gupta is the wife of Sh. Jai Raj. The Respondent No.1 - Jai Prakash and Respondent No. 3 - Sh. Jai Gopal are the other two sons of Late Sh. Ram Lal. Respondent Nos. 4-Mrs. Shashi Gupta and Respondent No.5-Mrs. Kamlesh Gupta are the wives of Respondent Nos. 1 and 3 respectively. The partnership firm of the family is M/s. Blue Bird Bakery.

(3.) A settlement agreement was entered into on 24/11/2012. The relevant terms of the settlement are recorded below: