Jamna Datwani vs Janak Datwani

Sanjeev Sachdeva, J

CONT.CAS(C) 263/2020 &CM APPL.11489/2020 (for seeking time)

The hearing was conducted through video conferencing.

Petitioner had filed the subject petition seeking initiation of proceedings against the respondent for breach of order dated 02.05.2014 and judgment dated 16.05.2014, whereby, respondent was directed to pay Rs.35,000/- per month to the petitioner.

It is an admitted position that the respondent has cleared the entire payments. One of the issues raised by Mr. Deepak Khosla during the pendency of the petition was that several payments during the period from 2014 to 2020 had been received from a Company M/s. Fridace Engineers Pvt. Ltd. and as per the instructions of the petitioner, respondent had no concern with the said Company and as such there was no clarity as to why payments were received from M/s. Fridace Engineers Pvt. Ltd or as to whether the respondent had made the payments in terms of orders of the Court.

A certificate of an authorised representative duly supported by a Board Resolution dated 08.09.2020 has been filed by M/s. Fridace Engineers Pvt. Ltd. The certificate is signed by its Director Mr. Ramesh Chand Gupta certifying that payments of Rs.35,000/-were made by the said Company to the petitioner between 2014 till March 2020 and said payments were made on behalf of Mr. Janak Datwani in compliance of order dated 16.05.2014, passed by the Delhi High Court in FAO(OS) 592/2013.

Further, it is certified that the said Company has no claim against Mrs. Jamna Datwani for payments made to her and it has also been certified that she is not a debtor in the books of the Company.

In view of the above, no further orders are called for in the present petition.

Petition is, accordingly, disposed of.

Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.