SALEEMUNNISA BEGUM Vs. SYED HAFEEZ

JUDGEMENT

(1.) This contempt case is filed by the petitioner-landlady against the respondent-tenant to punish him according to law for intentionally and deliberately disobeying the undertaking given before this Court in Second Appeal No. 115 of 2009, as per order dated 16-02-2009.

(2.) The brief facts relating to the contempt case may be stated as follows:

(3.) The respondent-tenant filed counter-affidavit stating that he is not aware of the contempt case, as no notice was served on him and that soonafter knowing about the contempt case he appeared before this Court and engaged counsel to defend him. According to the respondent-tenant, he is not residing in the address given in the notice issued in the contempt case. Filing the undertaking before the learned single Judge and subsequent order passed by the learned single Judge after taking the undertaking on recordhave not been denied by the respondent-tenant.