MADHURI SONDHI Vs. RAVINDER NATH SONDHI

JUDGEMENT

(1.) THIS contempt petition under Section 12 of the Contempt of Courts Act, 1971 has been preferred by the petitioners with a prayer that contempt proceedings be initiated against the respondents.

(2.) BRIEF facts for the purpose of deciding this petition are that during pendency of an application under Section 9 of the Arbitration and Conciliation act, 1996, this Court on 30th August 2008 passed the following order:

(3.) IT is contended by learned counsel for the petitioner that the above statement was made by the counsel for the petitioner in presence of the counsel for the respondent and, therefore, it was also to be considered as a statement and undertaking made by the respondent. The respondent has breached this undertaking. After passing of the above order, the respondent entered into an agreement with Mr. Kabul Chawla on 1st December 2006 to sell his 50% share in the property 7, Amrita Shergill Marg, New Delhi. Entering into this agreement amounted to a willful and deliberate violation of the above order dated 30th august 2005 and thereby respondents committed contempt of court.