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               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.

CONTEMPT PETITION (C) NO.169 OF 2012 :

1. During 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  

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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  recorded on 24th 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. 6. The  interim  order  dated  16th 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 :

1. The petition is dismissed. 2. Pending application, if any, stands disposed of.

        ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 21st September, 2015.

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