SUMMIT USHA MARTIN FINANCE LTD Vs. JAGJIT SINGH

JUDGEMENT

(1.) This is an application for contempt for violation of the order passed by this Court on 23rd September, 1999.

(2.) It appears from the order dated 23rd September, 1999 that in an application arising out of arbitration matter, a Receiver was appointed by the Court for making an inventory in respect of vehicle and to take symbolic possession. A prayer for injunction was also granted by the Court.

(3.) The entire gammut of the application is that the respondent in non-cooperative with the Receiver and failed and/or refused to produce the vehicle to the petitioner in compliance with the order and allow to make an inventory. Initially a Rule of contempt was issued on 13th October, 1999. learned counsel, appearing for the petitioner submitted that unless and until order for physical possession of the vehicle by the Receiver is passed, the entire effort of the petitioner will be frustrated. Upon being satisfied with such submission, an order of taking physical possession of the vehicle by the Receiver was passed by the Court in addition to the issuance of the Rule.