NORTHERN AROMATICS LTD Vs. SHAHZEB KHAN

JUDGEMENT

(1.) The Petitioner has filed CS (OS) No. 1903/ 1999 for recovery of Rs. 32,83,018/- against M/s. Bansal Conmocare Ltd. It is inter, alia stated that the respondent admitted its liability vide letters dated 12th August, 1997 and 12th November, 1998. When the case was listed for admission/denial, these documents were admitted. Thereafter, the matter was posted before this court on 1st October, 2001 and following order was passed:

(2.) Thereafter, on 17th October, 2001, another order was passed whereby the respondent had agreed to make the payment. This order is the following terms:

(3.) Present contempt petition is filled on the ground that despite the aforesaid "undertaking given by the respondent, to make the payment of Rs. 3 lacs on or before 15th January, 2001 the respondent has committed default. No subsequent payments are also made.