SAI KRISHNA CONSTRUCTIONS Vs. GLOVE INFRACOM

JUDGEMENT

(1.) Heard Mr. Lohia, learned counsel for the petitioner, Mr. Shaikh instructed by Mr. Sohel Kazi appearing for respondents and more particularly respondent nos. 2 and 3/contemnors.

(2.) This Contempt Petition has been filed by the petitioner contending that there is a willful disobedience and breach of the order dated 6th December, 2018 passed by this Court in Commercial Arbitration Petition (L) No. 1486 of 2018 and another order dated 14th March, 2019 passed by this Court in Commercial Arbitration Petition (L) No. 131 of 2019, by the respondents. Respondent nos.2 and 3 are stated to be partners of Respondent no.1 partnership firm.

(3.) Before referring to the orders of which contempt is complained, it would be appropriate to note the background of the dispute between the parties.