Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO.169 OF 2012
IN
I.A.NO.2 IN SLP(C)NO.32328 OF 2010
RAJAT KANODIA (PARTNER)
M/S. CLASSIQUE INTERNATIONAL .. . PETITIONER(S)
VS.
R.D.CHAUDHARY (DIRECTOR)
M/S. NIJINOY TRADING PVT. LTD.
... RESPONDENT(S)
WITH
CONTEMPT PETITION (C) NO.241 OF 2014
IN
I.A.NO.2 IN SLP(C)NO.32328 OF 2010
M/S. NIJINOY TRADING P. LTD. ... PETITIONER(S)
VS.
RAJAT KANODIA (PARTNER),
M/S. CLASSIQUE INTERNATIONAL
... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
JUDGMENT
CONTEMPT PETITION (C) NO.169 OF 2012 :
1. D uring the course of hearing, we have been informed
by the learned counsel for the petitioner that the
petitioner has to recover Rs.3.5 crores (Rupees three
crores and fifty lakhs only) from the respondent, whereas
according to the respondent, the total amount payable by
the respondent to the petitioner is Rs.1.6 crores (Rupees
1
Page 1
one crore sixty lakhs only).
2. Thus, it appears that there is no unanimity with
regard to the amount which is to be paid by the respondent
to the petitioner.
3. The afore-stated amount should be based on the
settlement, if correctly arrived at, which has been
th
recorded on 24 January, 2011.
4. Be that as it may, the parties shall approach the
Executing Court so as to bring an end to the dispute and if
they feel proper, they may also make a request to the Court
for sending them for mediation.
5. The petition is disposed of with the above
directions. Pending application, if any, stands disposed
of.
th
6. The interim order dated 16 December, 2014 for
appropriation of the sale proceeds shall remain in force
till a further order is passed by the Executing Court.
CONTEMPT PETITION (C) NO.241 OF 2014 :
JUDGMENT
1. The petition is dismissed.
2. Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
st
21 September, 2015.
2
Page 2