REGENT COMPUTRONICS PVT. LTD.

NIZAMUDDIN Appellant

V/S

RAMZANI Respondents

Referred Judgements :-

POONAM KHANNA VS. V.P. SHARMA [REFERRED TO]
BABU RAM GUPTA VS. SUDHIR BHASIN [REFERRED TO]
R N DEY VS. BHAGYABATI PRAMANIK [REFERRED TO]
JHARESWAR PRASAD PAUL VS. TARAK NATH GANGULY [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
MARUTI UDYOG LIMITED VS. MAHINDER C MEHTA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. SUKH DEO PRASAD [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
ANSHUMAN SHARMA VS. MANIKA JAIN [REFERRED TO]
NATIONAL AGRICULTURAL CO OP MARKETING FEDERATION OF INDIA VS. LALIT MOHAN [REFERRED TO]
D K ATTERY VS. KANWAL SINGH MEHRA [REFERRED TO]
R.P. MALIK VS. ANIL SHARMA [REFERRED TO]
SANTOSH VS. APEX COMPUTERS P. LTD [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) CM No.2982/2015

(2.) The application stands disposed of. CONT.CAS(C) No.117/2015 & CM No.2981/2015 (for stay)

(3.) The respondent, in this petition under Sections 10 and 12 of the Contempt of Courts Act, 1971, is averred to be in civil contempt (within the meaning of Section 2(b) of the said Act) for the reason of, inspite of having arrived at a settlement with the petitioner that both will withdraw cases filed against each other and in terms of which settlement the petitioner withdrew complaints (pending in the Court of Metropolitan Magistrate (MM)-11, Central Delhi, Additional Chief Metropolitan Magistrate (ACMM)-01, Central Delhi, MM-06, Central Delhi and MM-08, Central Delhi) having not withdrawn the cases filed by the respondent against the petitioner.

Click here to view full judgment.

NIZAMUDDIN Vs. RAMZANI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address