VIJAY PANDIT Vs. GR INVESTMENTS INDIA PVT LTD

JUDGEMENT

(1.) This is a petition under Sections 11 & 12 of the Contempt of Courts Act read with Section 151 of the Code of Civil Procedure for initiating contempt proceedings against the respondent for disobeying and disregarding the order dated 8th August, 2005 and for violating the alleged undertaking given to the Court and for violating the terms of the family settlement dated 16th July, 2005.

(2.) The plaintiffs had filed a suit for permanent injunction seeking restraint against the defendant company from evicting the plaintiffs from second floor of the property bearing No.D-178, Defence Colony, New Delhi and from obstructing their ingress and egress to the said property. Smt. Nutan Pandit, alleged contemnor, is stated to be Director of the defendant company and is also the wife of plaintiff No.1.

(3.) The disputes regarding the divorce and other proceedings were also pending between Smt.Nutan Pandit, Director of defendant company and the plaintiff. A settlement was arrived at between the plaintiff and the defendants pursuant to which a joint application dated 5th July, 2005 supported by the affidavits of Sh.Vijay Pandit, plaintiff and Smt.Nutan Pandit, Director of the defendant company was filed.