- (1.) Despite this court's order dated 10/02/1987 by which the contemnors Chiranji Lal Jaiswal, the Receiver, and his two sons, Kubernath and Gorakhnath were directed to bring back the amount of Rs. 33,94,666. 00, which was withdrawn by the contemnor Chiranji Lal Jaiswal, who was the receiver, on 9/10/1985 from the court of Civil Judge, Lucknow without furnishing bank guarantee as ordered by this court, the contemnors have not obeyed the court's order in deep siting the amount.
(2.) The contemnor Chiranji Lal Jaiswal, the Receiver, is present in person in the court, so also his son, the contemnor Kubernath. The other contemnor Gorakhnath is represented by counsel. On the last occasion we had made it clear to the contemnors as well as their counsel that if the contemnors do not put back the money in court as ordered, they would be committed for contempt. The amount of Rs. 33,94,666. 00 has not been deposited by them as directed. We are satisfied that the contemnors have no intention of complying within the court's order. In view of the contumacious conduct of the contemnors, we are left with no other alternative but to direct the detention of Chiranji Lal Jaiswal, the Receiver, in civil prison for a period of six months.
(3.) We at the present moment refrain from making any direction with regard to other two contemnors. The contemnors Kubernath and Gorakhnath, through counsel want to be heard in the matter before a detention order is passed.;