SNEHA RAJPAL Vs. MADHAVI GUPTA

JUDGEMENT

(1.) Cm No.53644/2018 (for exemption)

(2.) The petitioner has filed this petition under Section 11 and 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the alleged contemnor (respondent) for non-compliance of the settlement agreement dated 19.09.2016 and the consequent decree dated 09.11.2016.

(3.) A civil suit bearing No. 3296/2011 titled as "Madhvi Gupta v. Sneha Rajpal" was pending between the parties, which was settled by way of the Settlement Agreement dated 19.09.2016 through mediation before the Delhi High Court Mediation & Conciliation Centre ('DHCMCC'). A report to this effect was received from DHCMCC by the Court. The parties prayed that the suit may be decreed in terms of the said settlement. Accordingly, the suit was decreed in terms of the settlement. This court vide order dated 09.11.2016 directed that the decree sheet be drawn up and the settlement agreement dated 19.09.2016 shall form part of the decree.