RAVINDER KUMAR ANAND Vs. ASHOK MAHINDRU

JUDGEMENT

(1.) The present Contempt Petition is inter alia preferred as the Respondents/Contemnors have violated order dated 29 th July 2016 passed by a learned Single Judge by which modified/amended Consent Minutes of Order are taken on record and order is passed in terms of said modified/amended Consent Minutes of Order. The clause No.3 of the modified/amended Consent Minutes of Order (Page No.276) is relevant which reads as under:

(2.) A learned Single Judge has passed in the Contempt Petition the following order on 28/4/2023:

(3.) Thus, it is clear that by the said order dated 28 th April 2023 time was granted to the Respondents to comply with above clause No.3 till 31/10/2023 and it has been specifically recorded that parties have agreed that Court Receiver, High Court, Bombay shall stand appointed in relation to the property in question. It is an admitted position that payment as directed by said order dtd. 28/4/2023 has not been made.