CLCON/482/2021
2021 Latest Caselaw 4728 UK

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                                  CLCON No. 482 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Piyush Garg, Advocate for the petitioner.

In this contempt petition, it is contended that the undertaking given by respondents before Co-ordinate Bench of this Court in C-482 No. 1477 of 2018 has not been honoured, inasmuch as no amount has been paid to the petitioner even after expiry of 20 months.

Learned counsel for the petitioner has placed reliance upon a judgment rendered by Hon'ble Supreme Court, in the case of Suman Chadha and Another Vs. Central Bank of India, 2021 SC Online SC 564 and particularly to para no. 29 of it.

It is alleged that opposite parties have wilfully disobeyed the order dated 16.09.2019 passed in C482 No. 1477 of 2018.

Issue notices to opposite parties calling upon them to file their response to the allegations made in this contempt petition.

Steps to be taken within 24 hours. List this matter after four weeks.

(Manoj Kumar Tiwari, J.) 24.11.2021 Shubham `