MEHER RUSI DALAL Vs T.K. BANERJEE
Case number: CONMT.PET.(C) No.-000162-000162 / 1998
Diary number: 1445 / 1998
Advocates: Vs
ANIL KATIYAR
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CASE NO.: Contempt Petition (civil) 162 of 1998
PETITIONER: Mrs. Mehar Rusi Dalal
RESPONDENT: T. K. Banerjee & Ors.
DATE OF JUDGMENT: 05/05/2004
BENCH: S. N. VARIAVA & H. K. SEMA
JUDGMENT: J U D G M E N T
IN
SPECIAL LEAVE PETITION (C) NO. 14709 OF 1997
S. N. VARIAVA, J. We have heard parties. In our view, every party has a right to move a Court of Law for adjudication of his rights. Mere filing of proceedings in a Court of Law and applying to a Court of Law that the payment may not be made would not amount to breach of undertaking. We therefore see no reason to punish for contempt. The contempt notice will stand discharged. There will be no order as to costs.