- (1.) This is an unfortunate litigation amongst the most intimate family members where the father has been driven to file a contempt petition against his sons. The parties are intensely involved in inter-se litigation for the last two decades. The petitioner, Rama Narang is the father of Ramesh Narang and Rajesh Narang, the respondents herein. Both are the children of his first wife, namely, Motla, whom he divorced in 1963. The petitioner has three children from his second wife Mona, namely, Rohit, Ramona and Rahul.
(2.) The petitioner has prayed that the respondents herein namely Ramesh and Rajesh are guilty of committing gross contempt of the orders of this Court dated 12.12.2001 and 8.1.2002.
(3.) The petitioner in this contempt petition has also prayed that the order dated 12.12.2001 may be recalled. The petitioner has further prayed that respondent no. 2, Rajesh Narang be restrained from interfering in the affairs of Narang International Hotels Ltd. (for short, NIHL) and its joint management by the petitioner, Rama Narang and respondent no.1, Ramesh Narang.;