AIR 2020 SUPREME COURT 2218 ::AIR 2020 SC (Criminal) 921 ::AIROnline 2020 SC 513 ::(2020) 6 Scale 349 ::(2020) 2 Cur CC 176 (SC) ::2020 SCC OnLine SC 387 ::2022 (8) SCC 724

Supreme Court Of India

Hon'ble Judge(s): Ashok Bhushan, M. R. Shah , JJ

Contempt of Courts Act (70 of 1971) , S.2(c), S.12— Contempt petition - Non-compliance of order - Commercial dispute between parties - Parties entered into Memorandum of Settlement (MoS) and agreed to resolve all their disputes amicably - MoS formed part of order of Court binding on parties - Material on record showing that respondent-contemnors deliberately and willfully not fulfilled their obligations under MoS rendering themselves liable for action under provisions of Act - However in view of lockdown, further two months' time given to respondents to fulfill their part of obligations under MoS. (Para 10 10.1)