KANGARO INDUSTRIES Vs. JAININDER JAIN

JUDGEMENT

(1.) This appeal takes exception to the judgment and order dtd. 29/1/2007 passed by the High Court of Delhi at New Delhi in FAO (OS) No. 768-71 of 2006. The stated appeal was filed by the appellant against the order passed by the learned Single Judge on 18/10/2006 in contempt petition. The contempt action was initiated in reference to the status quo order passed by the Additional District Judge, Ludhiana dtd. 7/1/1997.

(2.) The respondent had filed a suit for the following relief:

(3.) In that suit, the Additional District Judge, Ludhiana passed the interim order on 7/1/1997, which read thus: