Delhi High Court - Orders
Mrs.Uma Hada vs Mr.Sunil Gupta on 21 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 339/2020
I.A.10320/2020 (under Order XXXIX Rule 1 and 2 CPC)
MRS.UMA HADA ..... Plaintiff
Represented by: Mr.Muneesh Malhotra, Ms.Manpreet
Kaur and Mr.Aditya Malhotra,
Advocates.
versus
MR.SUNIL GUPTA ..... Defendant
Represented by: Mr.Sulaiman Khan, Advocate.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 21.12.2020 The hearing has been conducted through Video Conferencing. I.A.12358/2020 (under Order XXXIX Rule 2A CPC and Sections 11 and 12 Contempt of Court Act)
1. By this application, plaintiff/applicant points out that despite the directions of this Court vide order dated 9th November, 2020 directing the defendant to continue to pay a sum of ₹2,30,000/- per month to the plaintiff on or before 5th of every calendar month being the last agreed rent, the defendant has not complied with the said order.
2. Learned counsel for the plaintiff points out that the plaintiff has leased out the said property and this lease rent is the only source of income of the plaintiff and her husband who are both senior citizens and both are suffering from cancer.
3. Issue show cause notice as to why proceedings under the Contempt of Signature Not Verified Digitally Signed By:JUSTICE CS(OS) 339/2020 PageGUPTA MUKTA 1 of 2 Signing Date:21.12.2020 19:44:49 Court Act be not initiated against the defendant.
4. Learned counsel for the defendant accepts notice.
5. Reply affidavit to the show cause notice be filed within four weeks.
6. Rejoinder affidavit be filed within two weeks thereafter.
7. List on 11th February, 2021, the date already fixed, when the defendant will be present in Court through video conferencing.
8. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 21, 2020 'vn' Signature Not Verified Digitally Signed By:JUSTICE CS(OS) 339/2020 PageGUPTA MUKTA 2 of 2 Signing Date:21.12.2020 19:44:49