PEMAKUMARI Vs. NEWTON PARMAR

JUDGEMENT

(1.) The contempt petition came to be filed seeking for initiation of proceedings against the accused for having disobeyed the orders of this Court dtd. 31/5/2012 passed in R.S.A.No.7125/2012.

(2.) It was contended that in R.S.A.No.7125/2012 between the complainant and the accused, the interim order was passed on 31/5/2012, directing the parties to maintain status-quo. That the said order was further extended on 10/4/2018 in R.S.A.No.1725/2012. In the interregnum during the operation of the interim order, it is submitted that sale- deed was executed by the respondent No.2/accused No.2 in the contempt in favour of accused No.3. Accordingly, it is submitted that there has been an act of contempt of the order passed by this Court in regular second appeal.

(3.) During the pendency of the proceedings, the learned counsel Sri K.M.Ghate appearing for accused No.1 has filed a copy of deed of cancellation dtd. 17/2/2023 executed by the Deccan Financial Board, Executive Board of the Methodist Church in India and Sri Girish Kumar. It is submitted that the sale-deed executed on 15/7/2020 has been cancelled by virtue of deed of cancellation. Accordingly, in light of the cancellation of sale-deed as the contemnor has purged the contempt. The contempt proceedings are dropped.