RAMANDEEP SINGH AHLUWALIA Vs. SANJEEV NARULA AND ORS.

JUDGEMENT

(1.) THE present contempt petition has been filed by the petitioner effectively seeking recovery of monies. The learned counsel for the petitioner was heard for some time and the learned counsel was suggested that money should be got recovered by resorting to processes of law under Civil Procedure Code rather than seeking initiation of action for contempt of court. This was suggested in view of the judgment of the Apex Court in case titled Kanwar Singh Saini vs. High Court of Delhi; : (2012) 4 SCC 307.

(2.) THE petitioner originally sought permission to withdraw the petition with liberty to approach the civil court; however, after the matter was adjourned, 15 -20 minutes later, at the time of lunch, the petitioner's counsel appeared again and stated that he would not like to withdraw the petition as suggested earlier and stated, on instructions, that the matter may be decided on merits.

(3.) THE petitioner has filed the present contempt petition against the respondents on account of the alleged willful disobedience of the orders dated 23.9.2011 and 19.12.2011.