ANIL KUMAR GUPTA Vs. BALBIR SHERGILL

JUDGEMENT

(1.) THIS is a contempt petition filed by the petitioner against the respondent on account of the alleged wilful disobedience of the order dated 5.10.2009.

(2.) I have heard the learned counsel for the petitioner and have also gone through the record. The contention of the learned counsel for the petitioner is that the petitioner had filed a suit for eviction against the respondent which was referred to the Mediation Centre, where a settlement was arrived at on 22.9.2009 and the matter was sent back to the court. On the basis of the settlement arrived at before the Mediation Centre, the court passed the following order on 5.10.2009: - -

(3.) THAT the defendant shall vacate the suit premises on or before 30.06.13."