VIRENDER KUMAR SEHDEVA Vs. HEMA SEHGAL & ANR

JUDGEMENT

(1.) This is a contempt petition filed by the Petitioner on the ground that the Respondent No.1 Ms. Hema Sehgal has deliberately violated the orders of this Court.

(2.) Ms. Hema Sehgal is the grand-daughter of Ms. Surjit Kaur who was the Appellant in RFA 999/2016. In the said RFA, the following order was passed:

(3.) The said order continues to operate in the said RFA. All the parties in the said RFA 999/2016, including Ms. Hema Sehgal who is one of the Appellant's therein, were directed to maintain status quo in respect of title, possession and construction of the suit property. However, subsequent to the said order Ms. Hema Sehgal applied to the SDMC for mutation of the property in her favour, vide letter dated 8th June, 2017. The said letter reads as follows: Now I hereby apply for Mutation of the above subject property in my own name as per law in the records of for which I am enclosing herewith the following documents for your ready reference:-