INTERNATIONAL SOC KRISHNA CONSCIOUSNESS Vs. MADHU PANDIT DASA

JUDGEMENT

(1.) THIS Contempt Petition is initiated by the defendant in Suit No. 7934/2001 pending before the City Civil Court, Bangalore. The petitioner has alleged violation of the order passed by this Court on 6. 9. 2002 in C. A. No. 5657/2002 arising out of SLP (C)No. 14649/2002. That appeal arose out of an order of the Karnataka High Court dated 19. 4. 2002 by which the appeal of the plaintiff (respondent herein) was allowed and a temporary injunction was granted in favour of the plaintiff restraining the defendants or their agents from intefering with the peaceful possession and enjoyment by the plaintiff of the suit properties i. e. Iskcon Temple Centre at Bangalore.

(2.) THIS Court while granting leave passed the order on 6. 9. 2002. To appreciate the contentions in perspective, it is essential to quote the order in extenso. The order reads thus:

(3.) IN view of the order that we propose to pass it is not necessary to deal with the contentions advanced by the learned counsels for the parties.