LG HOTLINE CPT LTD Vs. VIACOM ELECTRONICS LTD

JUDGEMENT

(1.) Petitioner-M/s. L.G.Hotline CPT Ltd., has filed the present petition under Section 2 and Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India, seeking initiation of contempt proceedings against respondent Nos.1 to 4. Respondent No.1 being M/s.VIACOM Electronics Ltd., Respondent No.2, Baron International Ltd. and Mr.Kabir Mulchandani and Ms.Shakun Mulchandani, respondent Nos.3 and 4, who are stated to be both having controlling interest in M/s.VIACOM Electronics Ltd.

(2.) The facts giving rise to the filing of the contempt petition may briefly be noted:-

(3.) Learned counsel for the petitioner, Mr.Sudhir Makkar, urges that defendant No.2 i.e. respondent No.2 herein, was fully aware of the orders passed, reserving judgment on 7.5.2003. IA.No.6014/2003, to place documents on record, was moved with the ulterior purpose to somehow delay the passing of the judgment on the application for leave to defend. Mr.Makkar submits that by the said application, defendant No.2, purported to bring on record certain facts, which he claimed could not be brought on record on account of lack of communication between defendant No.2 and the counsel.