Delhi High Court
Neelu Mishra vs Mahesh Kumar Mishra on 10 July, 2020
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%
Judgment delivered on: 10thJuly, 2020
+ CONT. CAS. (C) 296/2020 & CM APPLN. 12364/2020
NEELU MISHRA ..... Petitioner
versus
MAHESH KUMAR MISHRA ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. Brajesh Pandey, Ms. Yashmin Sehgal and Mr. Upender
Bahadur, Advocates with petitioner in person.
For the Respondent: Mr. Harish Vaidyanathan Shankar, Advocate with
respondent in person.
CORAM:-
HON'BLE MR JUSTICESANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. The hearing was conducted through video conferencing.
2. Petitioner seeks initiation of contempt proceedings against the
respondent for breach of settlement recorded by order dated
07.06.2019. It is contended that the maintenance amount in the sum
of Rs. 8000/- payable for the minor child of the parties is not being
paid.
3. Parties have settled their disputes. Respondent undertakes that
he shall issue instructions to his bank to directly debit a sum of Rs.
Signature Not Verified
MAGGU
Signing Date:10.07.2020 17:12:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
8000/- per month from his salary and remit to the account of the
petitioner being A/c No. 30813831597, State Bank of India, Anand
Vihar, Delhi. Respondent undertakes that instructions shall be issued
to the bank forthwith that on the date when the salary is credited to the
account of the respondent, a sum of Rs. 8000/- is debited and
transmitted to the aforesaid account.
4. Parties have also agreed that they shall move a Second Motion
Petition for dissolving this marriage within 15 days of the normal
court work being resumed before the Family Court at Karkardooma
Courts, Delhi.
5. Respondent further undertakes that he shall hand over the
Demand Draft in the sum of Rs. 2.50 lakhs to the petitioner at the time
of recording of the statement for the Second Motion.
6. Respondent further undertakes that he shall have the name of
the petitioner deleted from the joint loan housing account in respect of
flat bearing No. B-1004, Office City, Raj Nagar Extn., Ghaziabad,
Uttar Pradesh. He submits that he shall file the requisite documents
within 15 days from today for deletion of the name of the petitioner.
7. Petitioner undertakes that she shall cooperate and provide the
requisite documents necessary for deleting her name from the joint
housing loan account.
Signature Not Verified
MAGGU
Signing Date:10.07.2020 17:12:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
8. The Undertakings are accepted. Parties shall remain bound by
the undertaking given to the Court.
9. In view of the above settlement, no further orders are called for
in this petition. The petition is disposed of in the above terms. All
rights and contentions of the parties are reserved.
10. Copy of the order be uploaded on the High Court website and
be also forwarded to the learned counsels through email.
SANJEEV SACHDEVA, J
JULY10, 2020
'rs'
Signature Not Verified
MAGGU
Signing Date:10.07.2020 17:12:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
