Payal Malik Vs. Nagesh Malik
[Criminal Appeal No.732 of 2011]
O R D E R
1. Shri Basava Prabhul Patil, learned senior counsel appearing for the contemnor/respondent would submit that pursuant to the directions issued by this Court, the respondent herein has deposited a sum of Rs.2lacs before the learned Magistrate (Mahila Court), South East District, New Delhi. Further, today he is offering a demand draft for a sum ofRs.50,000/- to the learned counsel appearing for the complainant. Both sides would agree that the aforesaid amounts would satisfy the interim directions issued by this Court up to the end of July, 2012.
2. The complainant, if she so desires, is at liberty to withdraw the sum of Rs.2 lacs deposited by the contemnor before the learned Magistrate. The learned counsel appearing for the complainant acknowledges the draft handed over by Shri Patil, learned senior counsel, for and on behalf of the contemnor. In view of this, nothing survives in this Contempt Petition and the same is accordingly, disposed of.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI;
9TH JULY, 2012
ITEM NO.60 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGSCONTEMPT
Payal Malik Vs. Nagesh Malik
[Petition (C) No. 146 of 2012 In Appeal (CRL) 732/2011]
(With appln(s) for exemption from filing records of CRL. Appeal No.732/2011and office report)
Date: 09/07/2012
This Petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
For Petitioner(s)
Mr.Randhir Singh Jain, Adv.
Mr.Dhananjai Jain, Adv.
Ms.Ruchika Jain,
Adv.For Petitioner(s)
Mr.Basava Prabhu Patil, Sr.Adv.
Mr.Dharam Raj, Adv.
Dr. Sushil Balwada,Adv.
UPON hearing counsel the Court made the following
O R D E R
The Contempt Petition is disposed of, in terms of the signed order.
Court Master
Court Master
(G.V.Ramana)
(Vinod Kulvi)
(signed order is placed on the file)
