VIBHA DHEMAN Vs. DINESH DHEMAN & ORS

JUDGEMENT

(1.) Present contempt petition has been filed alleging wilful disobedience of the order dated 22nd January, 2016 passed in Execution Petition No.112A/2015 whereby warrant of attachment of moveable and immovable properties against the respondent no.1 were issued.

(2.) Learned counsel for the petitioner states that respondent no.1 has sold the property bearing E-381, Greater Kailash-II, New Delhi to respondent no.5 on 17th May, 2016.

(3.) He contends that the injunction order dated 25th March, 2014 passed by a Coordinate Bench of this Court in a partition suit filed by the sister of the respondent has also been violated. He also points out that the Punjab and Haryana High Court vide order dated 12th April, 2016 has restrained the respondent no.1 from alienating his properties till further orders.