SAJNIKABEN RAMANLAL PATEL Vs. HASMUKHBHAI BHAILALBHAI PATEL

JUDGEMENT

(1.) THIS is an application for contempt filed by the petitioner alleging violation of an undertaking given by the respondent no.1 before a learned Single Judge of this Court at the time of hearing of Misc. Criminal Application Nos. 13126 and 13128 of 2011.

(2.) THE following facts are not in dispute:-

(3.) AFTER entertaining this application, a Division Bench of this Court by order dated 11th September, 2012 directed the respondents no. 1 and 2 to be personally present on 12 th September, 2012 for framing of charge. It appears that Charge was also framed on 9th October, 2012. Subsequently, Mr. P. S.Champaneri, the learned advocate appeared on behalf of the respondents and on 21st January, 2013, when the matter came up before this Bench for the first time, it was submitted by Mr. Champaneri that a third party cheque had been deposited in the name of his client, the respondent no.1 and he proposed to pay a sum of Rs. 5.00 lakh to the petitioner by 23 rd January, 2013. Accordingly, we adjourned the matter.