Delhi High Court
Praveen Kumar Sehrawat vs Rashmi Sehrawat on 22 August, 2023
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 22.08.2023
+ CONT.APP.(C) 15/2023 & CM APPL. 18040-41/2023 &
CM APPL. 37415-16/2023
PRAVEEN KUMAR SEHRAWAT ..... Appellant
versus
RASHMI SEHRAWAT ..... Respondents
Advocates who appeared in this case:
For the Appellant: Mr. Sandeep Sharma, Mr. Vijay Ahlawat and
Mr. Amit Chowdhary with appellant in person
For the Respondents: Mr. Ashutosh Dubey, Mr. Santosh Chaurihaa,
Ms. Rajshri Dubey, Mr. Abhishek Chauhan, Mr.
AmitP. Shahi, Ms. Saubhagya Chaurihaa and
Mr. Amit Kumar, Advocates with respondent in
person.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Appellant impugns order dated 10.04.2023 whereby
appellant has been held guilty of breach of order of the Court as
well as the undertaking given to the Court with regard to the
payment of maintenance and other dues in respect of the
respondent-wife and the children.
Signature Not Verified
Digitally Signed
Signing Date:24.08.2023
12:53:45
2. Learned counsel for the respondent under instructions
submits that even as on date, a sum of Rs. 7,09,166/- is due and
payable to the respondent besides a sum of Rs. 18,900/- payable to
the school i.e. Delhi Public School, Siddharth Vihar.
3. Appellant who is present in person in Court undertakes that
he shall clear the entire arrears of Rs. 7,09,166/- payable to the
respondent within a period of four weeks from today. A cheque in
the sum of Rs. 4 lakhs in favour of the respondent drawn on Axis
Bank Ltd. has been handed over in Court today. He undertakes that
the cheque shall be honoured on its presentation. He undertakes
that balance amount of Rs. 3,09,166/- shall be directly deposited in
the account of the respondent on or before 21.09.2023. He further
undertakes that he shall directly pay to the school the fee demanded
by them for the children totaling to Rs. 18,900/- within three days
from today. He further undertakes that he has taken out a
Mediclaim Policy for the family including the respondent and the
two children and shall continue to keep them insured in future also
without making any claim for re-imbursement of the insurance
premium amount. He further undertakes that he shall pay all
charges demanded by the school towards school fee, bus charges
and other dues and expenses incurred by the children for their
education directly to the school authorities as soon as the same are
demanded by the school and furnish a copy of the receipt to the
respondent immediately on payment of the said amount.
Signature Not Verified
Digitally Signed
Signing Date:24.08.2023
12:53:45
4. Appellant further undertakes that he shall continue to pay the
maintenance amount as directed by the Courts and also pay all
charges demanded by the school directly to the school. The
undertakings are accepted.
5. Appellant who is present in Court expresses remorse at his
conduct and tenders an unconditional heartfelt apology. The
apology is accepted.
6. Learned counsel for the respondent also states that on the
undertaking given by the appellant and his complying with the
same in future, he also has instructions not to press the contempt
petition any further.
7. Appellant is bound down by the undertaking given to the
court as well as given today in Court. Subject to the appellant
complying with his undertakings and continuing to pay the
amounts as undertaken towards the school charges, maintenance,
arrears, etc., the appeal is disposed of and the surety bonds are
discharged.
SANJEEV SACHDEVA, J
AUGUST 22, 2023 MANOJ JAIN, J
'rs'
Signature Not Verified
Digitally Signed
Signing Date:24.08.2023
12:53:45
