MANOJKUMAR OMPRAKASH DALMIA Vs. OMPRAKASH DALMIA

JUDGEMENT

(1.) The Applicant has filed the present Contempt Petition seeking the following reliefs :

(2.) The cause title shows Respondent No. 1 as two partnership firms. The Applicant/Petitioner is Respondent No. 2 and 3's son.

(3.) This is an extremely unfortunate situation where the parties viz. the son on the one hand, and the parents on the other, have been litigating for over 22 years. Greed, acrimony and deceit are writ large on the conduct of the Applicant. To put things in context, it will be useful to set out a brief background of the circumstances leading to filing of the present Contempt Petition.