DINESH SEHGAL Vs. HOLDER SARABJIT SINGH CHADHA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal has been filed on behalf of the Appellant under Sec. 9(1)(a) of the Contempt of Courts Act, 1971 read with Sec. 151 of the Code of Civil Procedure, 1908 challenging the orders dtd. 11/2/2025 and 3/2/2025 by which the ld. Single Judge has held the Appellant guilty of contumacious conduct and deliberate violation of the Court orders.

(3.) A perusal of the impugned order dtd. 3/2/2025, reveals a consistent pattern of non-compliance with the undertakings furnished by the Appellant. The relevant portion of the said order is extracted below: