ASHI KUMAR Vs ASEEM AGARWAL
Bench: HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: C.A. No.-009453-009453 / 2019
Diary number: 27107 / 2019
Advocates: S. S. JAUHAR Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).9453 OF 2019 (Arising from SLP(C)No. 18971/2019)
ASHI KUMAR APPELLANT(S)
VERSUS
ASEEM AGARWAL RESPONDENT(S)
O R D E R
1. Leave granted.
2. This appeal takes exception to the
judgment and order dated 15.07.2019 passed by the
High Court of Delhi at New Delhi in C.M.(M)
No.1019 of 2019, whereby the High Court
entertained the writ petition filed by the
respondent herein, Assem Agarwal, under Article
227 of the Constitution of India challenging the
order dated 01.12.2018 passed by the Family Court,
Patiala House in H.M.A. No.33 of 2012 directing
the respondent to produce the subject documents.
3. The High Court by the impugned order not
only entertained the writ petition but stayed the
trial before the Family Court, which is pending
since 2011 (renumbered in 2012).
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4. The necessity of producing the documents by
the respondent relates back to Order dated
28.01.2014 passed by the Family Court, which reads
thus:
“28/1/2014
Pr: Petitioner in person alongwith her father and Sh.N.K. Srivastava.
SPA Ms. Reena Jain for the respondent is also advocate for respondent.
Petitioner wants to file formal response to affidavit as referred in order dated 6/12/2013. On communication from the respondent along with the attested affidavit in original (copy already filed) has been filed by the Ld. SPA.
Adjourned for filing of response by the petitioner and for production of remaining original documents, if any and admission/denial of documents on 12/3/2014. Let the attested copy of divorce petition and the judgment and decree passed by Family Court at Auckland in New Zealand be filed by the respondent and advance copy be given to the other side.”
(emphasis supplied in italics)
5. It is not in dispute that this order has
been allowed to become final by the respondent. As
a matter of fact, the respondent partly complied
with this direction by only producing decree
passed by the Family Court at Aukland in New
Zealand and not the judgment and divorce petition.
Resultantly, the appellant moved the Family Court
for issuing necessary directions to the
respondent, which application was allowed by the
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Family Court vide order dated 01.12.2018.
6. Indisputably, directions were issued to
the respondent to produce the stated documents
which, however, remained uncomplied till
19.03.2019. On 29.03.2019 the respondent through
counsel gave undertaking to the Family Court that
he would file the documents on the next date of
hearing. When the matter was again taken up on
03.04.2019, the Family Court was informed that the
documents are in transit. Even on 21.05.2019, the
respondent gave impression to the Family court
that the documents were still in transit.
7. Instead of complying with the
undertaking, the respondent chose to file writ
petition to challenge the order dated 01.12.2018,
which, as aforesaid, has been entertained by the
High Court being oblivious of the fact that the
respondent had given a solemn undertaking to the
Family Court to produce the documents, through his
counsel.
8. Counsel for the appellant contends that
the undertaking to the Family Court was given not
only by the counsel appearing for the respondent
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but also by his Power of Attorney. The respondent,
however, disputes the correctness of this
submission. We are not required to go into this
controversy.
9. Suffice it to note that the High Court
was impressed by the specious argument of the
respondent that the documents insisted upon are
not relevant to decide the controversy in issue.
On that basis, the High Court proceeded to stay
the trial.
10. In our opinion, the respondent having
given undertaking to the Family Court through
counsel and/or Power of Attorney, as the case may
be, was obliged to comply with the same unless
absolved therefrom by the Family Court. The
question of entertaining writ petition despite
such undertaking to the Family Court cannot be
countenanced. If the respondent is not relieved
of the undertaking by the Family Court, he must
take the consequences of the order passed by the
Family Court directing production of the said
documents. We are of the opinion that if this
position was brought to the notice of the High
Court on 15.07.2019, perhaps the writ petition
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would not have been entertained by the High Court.
11. The counsel for the respondent submits
that this argument was advanced before the High
Court. If so, the High Court ought to have taken
note of the same in the impugned judgment, which
is conspicuously absent. Even for that reason, the
impugned judgment cannot be sustained.
12. In view of the above, we set aside the
impugned order as also dismiss the writ petition
filed by the respondent before the High Court
being C.M.(M) No.1019/2019, but give liberty to
the respondent to approach the Family Court by way
of appropriate application including to absolve
the respondent from the undertaking given on his
behalf or in the alternative to produce the
documents referred to in the order of the Family
Court dated 01.12.2018, as may be advised. If such
application is filed, the same be considered by
the Family Court on its own merits in accordance
with law. If the respondent needs some more
reasonable time to produce the document in
question even that application can be made before
the Family Court which be considered
appropriately.
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13. We further make it clear that it will be
open to the Family Court to proceed with the
proceedings pending before it on the basis of
record/evidence to be produced by the parties.
14. Needless to observe that production of
the stated documents by the respondent will not
come in his way to contend that the same are not
relevant for deciding the matter pending before
the Family Court. That contention can be
considered on its own merits by the Family Court
in accordance with law.
15. The appeal and pending applications are
accordingly disposed of in the above terms.
..................,J. (A.M. KHANWILKAR)
..................,J. (DINESH MAHESHWARI)
NEW DELHI DECEMBER 16, 2019.
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ITEM NO.48 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 18971/2019
(Arising out of impugned final judgment and order dated 15-07-2019 in CMM No. 1019/2019 passed by the High Court Of Delhi At New Delhi)
ASHI KUMAR Petitioner(s)
VERSUS
ASEEM AGARWAL Respondent(s)
(FOR ADMISSION and I.R. ) Date : 16-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Prabhjit Jauhar, Adv. Ms. Aishwarya, Adv.
For Mr. S. S. Jauhar, AOR For Respondent(s) Ms. Geeta Luthra, Sr. Adv.
Ms. Reema Jain Malhotra, Adv. Mr. Chandan Kumar, AOR
Ms. Asmita Narula, Adv.
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
The appeal and pending applications are
disposed of in terms of the signed order.
(NEETU KHAJURIA) COURT MASTER
(VIDYA NEGI) COURT MASTER
(Signed order is placed on the file.)