MGB FINLEASE PVT LTD Vs. KANWALJEET SINGH

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The petitioner, which is Non-Banking Financial Company ['NBFC'] is seeking initiation of contempt proceedings against the respondent/Judgment Debtor, and is invoking Sec. 2(b) read with Sec. 10 and 12 of the Contempt of Courts Act, 1971 ['CC Act'] for the repeated wilful disobedience of the processes of the Court pursuant to judgment-decree dtd. 28/11/2022 passed in its favour by the learned Commercial Civil Judge (West), Tis Hazari Courts, Delhi ['Trial Court'].