INDRA CHAND JAIN Vs. JAIDEEP GUPTA

JUDGEMENT

(1.) Cont. CAS(C) 23/2004, CRL.M.A.8872/2004 & CONT. CAS(C) 313/2005, CRL.M.A.1459/2007, CM 1978/2007

(2.) In the above captioned contempt petitions, violation of orders of 5th July, 1982 and 4th April, 1983 passed in RFA No.188/1982 is alleged. Vide aforesaid orders of 5th July, 1982 and 4th April, 1983 in RFA No.188/1982 appellant-Sudhir Kumar Gupta, was restrained from alienating suit property and vide orders of 4th April, 1983 it was ordered that status quo in respect of suit property be maintained by the parties. According to petitioner, respondent/contemnor in violation of the aforesaid orders of 5th July, 1982 and 4 th April, 1983 have alienated 1/12th share each of the suit property in favour of one Ms. Simmi Berry vide two sale deeds of 29th July, 1994.

(3.) The aforesaid is the contempt alleged against respondent/Jaideep Gupta in the above captioned first petition, whereas in the above captioned second petition, the contempt alleged against Pushpa Gupta, Sandeep Gupta, Jaideep Gupta and Anupama Jagdi is of violating the aforesaid orders by executing four release deeds for consideration in October, 2004 in favour of respondent no.5/Sh.Ramnik Gupta, brother of S.K.Gupta.