- (1.) PRESENT contempt application has been moved for initiating contempt proceedings against opposite party for willfully and deliberately disobeying the order of this Court dated 12. 12. 2008 passed in writ petition No. 64326 of 2008, Ajay Veer Singh Tyagi and another vs. Bank of Baroda and another and further for awarding exemplary punishment.
(2.) EARLIER petitioner had filed writ petition No. 64326 of 2008, Ajay Veer Singh Tyagi and another vs. Bank of Baroda and another, wherein this Court had passed following order: "heard Sri Mahesh Sharma, learned Counsel appearing for the petitioner and Sri K. K. Singh, learned Counsel appearing for the respondents. Petitioner states that he is prepared to repay the loan dues provided he is extended facility to deposit the same in instalments. Respondents, represented by their counsel, have no objection to the above.
(3.) IN view of the above subject to undertaking given by the learned Counsel appearing for the petitioner for withdrawal of the restoration application which was filed for restoration of the earlier writ petition dismissed in default on 01. 12. 2008, we direct that the respondents, their agents, servants, employees, officers etc. shall not proceed to recover the loan amount in question or proceed with attachment/auction sale etc. (subject matter of this writ petition) provided the petitioners make deposits as follows: 1]. Petitioner shall make an initial deposit of Rs. 5,00,000/- within one month from today. 2]. Petitioner shall pay balance amount in 4 equal quarterly instalments on or before 30th of the relevant month; instalment period for computing 1st instalment shall commence from the day following the day when one month period referred in clause 1 shall end. 3]. Petitioner shall approach the respondent-bank in writing, while paying 3rd instalment and on so being approached, the Bank shall furnish, within three weeks of receipt of request, detailed account statement giving full particulars indicating all past deposits and dues up to date, along with such documents as may be claimed by the petitioners. Petitioner may file objection within three weeks of receipt of account statement, bank shall communicate decision in three weeks of receipt of objection, if any, and the balance amount, if any, shall be deposited as 4th instalment as per direction of the Bank. 4]. Any amount already deposited under above loan account shall be duly adjusted and taken care of. 5]. In case, petitioner makes payments as per schedule prescribed above and comply with all the conditions contained therein, no amount as collection charges shall be recovered. 6]. But in case petitioner commits default of any of the above conditions, this order shall stand vacated automatically on the date of default itself without further reference to the Court and the petitioner will become liable to pay collection charges also. If the petitioner feels aggrieved against the calculations given in the account statement, he may seek his remedy, without being prejudiced by this order in any manner, as may be available in law. In case on account of selfsame recovery earlier writ petition has been proceeded and/or auction has taken place, the order, which has been passed hereunder, will not be operative. Writ petition is disposed of finally on the above directions. No order is passed as to costs. ";