CHANDER PRAKASH Vs. VED PRAKASH

JUDGEMENT

(1.) The present contempt petition has been filed alleging wilful disobedience of the order dated 10th December, 2014 passed in RC.Rev. 598/2012 whereby the respondent undertook to vacate the premises i.e. Shop No.8/5, Ground floor, in Central Market, Ashok Vihar, Delhi, on or before 30th June, 2016 and to pay the charges @ Rs.8,000/- per month.

(2.) Mr.Akshay Makhija, learned counsel for the petitioner, states that the respondent has not handed over the possession of the aforesaid shop till date. He also states that though the respondent vide letter dated 29th June, 2016 offered to the petitioner to hand over the possession on 30th June, 2016 at 11.a.m., yet the said letter was posted on 30th June, 2016 at 14:23 hours.

(3.) Mr.Akshay Makhija points out that when the petitioner went to the shop in question on 1st July, 2016 to takeover possession, he found two ladies present at the shop who stated that the respondentcontemnor had handed over the possession of the said shop to them and respondent was no longer the tenant.