Supreme Court of India
Mrs. Mehar Rusi Dalal vs T. K. Banerjee & Ors on 5 May, 2004
Equivalent citations: AIRONLINE 2004 SC 723
Author: S. N. Variava
Bench: S. N. Variava, H. K. Sema
CASE NO.: Contempt Petition (civil) 162 of 1998 PETITIONER: Mrs. Mehar Rusi Dalal RESPONDENT: T. K. Banerjee & Ors. DATE OF JUDGMENT: 05/05/2004 BENCH: S. N. VARIAVA & H. K. SEMA JUDGMENT:
J U D G M E N T IN SPECIAL LEAVE PETITION (C) NO. 14709 OF 1997 S. N. VARIAVA, J.
We have heard parties.
In our view, every party has a right to move a Court of Law for adjudication of his rights. Mere filing of proceedings in a Court of Law and applying to a Court of Law that the payment may not be made would not amount to breach of undertaking. We therefore see no reason to punish for contempt. The contempt notice will stand discharged. There will be no order as to costs.