RAJENDER KUMAR AGGARWAL Vs. KAMLESH

JUDGEMENT

(1.) The petitioner alleges wilful disobedience of the consent order dated 24th February, 2014 passed in RSA 124/2013 whereby the respondent had undertaken to vacate the suit premises being third floor of the property bearing No. 562/37, Omkar Nagar, Tri Nagar, Delhi 110035 on or before 30th June, 2015. The operative portion of the order dated 24th February, 2014 is reproduced hereinbelow:-

(2.) Just around the time the respondent was to hand over physical vacant possession of the suit premises, she filed a review petition stating that the undertaking given by her counsel before a Coordinate Bench of this Court on 24th February, 2014 was without any instruction and even the affidavitcum-undertaking filed on her behalf did not bear her signature. It was also stated that she was not even informed of the order dated 24th February, 2014.

(3.) The Coordinate Bench of this Court dismissed the review petition on 29th June, 2015 along with costs of Rs.25,000/-. The Coordinate Bench even gave a finding that the respondent is a dishonest litigant who had taken a convenient stand that her signatures were forged and fabricated. The relevant portion of the order passed by a Coordinate Bench is reproduced hereinbelow:-