SANJEEV GUPTA Vs. PAWAN SAHNI

JUDGEMENT

(1.) Petitioner herein alleges contempt of the order dated 17.03.2016, passed by this Court in Civil Revision No. 23 of 2016, as per which, the petitioner had stated before the Court that he shall be vacating the demised premises within a period of four months from the date of the order, i.e., 17.03.2016 and thereafter, the landlord was to commence construction within a period of six months from the date the premises were vacated and complete the same within a period of one year after obtaining statutory permissions.

(2.) The contention of learned counsel for the petitioner is that despite the fact that the premises stand vacated by the petitioner, however, neither the construction has been commenced within a period of six months nor the same has been completed within a period of one year.

(3.) On a query of the Court, learned counsel for the petitioner has fairly submitted that premises were not vacated by the petitioner in terms of order dated 17.03.2016. Meaning thereby, the petitioner himself had not complied with the spirit of order dated 17.03.2016.