- (1.) The present petition for initiation of contempt proceedings has been preferred for willful, deliberate, conscious and intentional violation and non-compliance of the order dated 7.2.2008, passed in C.W.J.C. No. 2699 of 1998 (R) by Hon'ble Mr. Justice R.K. Merathia. Vide order dated 7.2.2008, passed in C.W.J.C. No. 2699 of 1998 (R), this Court directed as under: Inspite of service of notice No one appeared on behalf of respondent No. 7 on 24.1.2008. Again, No one appears on behalf of respondent No. 7 today. Thus, the averments of respondent No. 8 stand un-controverted. In the circumstances, respondent No. 7 is directed to pay Rs. 14 lacs to respondent No. 8 as assured by him, within four weeks from today. Violation of this order will amount to contempt of this Court.
(2.) I have considered the arguments at length and also considered the show cause filed to the contempt notice issued vide order dated 12.12.2008.
(3.) In the order dated 7.2.2008 passed by this Court, the direction was to pay Rs. 14,00,000/- (fourteen lakhs) against the respondent No. 7 as per his assurance dated 10.10.2006 who is the contemnor herein and till date it has not been complied with. Thus it proves beyond doubt the utter disregard and willful disobedience of the order passed by the Hon'ble Court on 7.2.2008 followed by order dated 12.12.2008.;