A.R. ALIAWADI Vs. SMT. KRISHNA KOHLI

JUDGEMENT

(1.) - The present petition is for proceeding against the respondent Smt. Krishna Kohli under Sec. s 10 and 12 of the Contempt of Courts Act, 1971 and punishing her.

(2.) There is no dispute about the relevant facts. The petitioner is owner of a house No. 34, Kirti Nagar, New Delhi. He let out the first floor of that house to the respondent for a period of two years under Sec. 21 of the Delhi Rent Control Act, after obtaining on 13th Feb., 1980 the permission of an Additional Rent Controller, Delhi. The period of tenancy expired on Feb. 13, 1982. But the respondent did not vacate the premises. The petitioner filed an application for issue of warrants of possession in the Court of Smt. Aruna Suresh, Additional Rent controller Delhi. A warrant of possession was issued but the respondent put in resistance with the result that the possession was not handed over to the petitioner.

(3.) The proceedings went on and the possession was still with the respondent. On May 14, 1984 an application was filed by the parties praying that the warrants of possession may kindly be deferred till 30th June, 1985. On that application, statement of Smt. Krishna Kohli, respondent was recorded which reads as under :