SCINDIA POTTERIES & SERVICS PVT Vs. ANKUR JAIN

JUDGEMENT

(1.) The petitioner filed this petition under Section 11 and 12 of the Contempt of Courts Act, 1971 (hereinafter referred as 'the Act') for initiation of the contempt proceedings against the respondents/ contemnors for punishing them for the willful breach of the undertakings given by them on 18.07.2018 and 1.08.2018 and also for misusing the premises in question by them.

(2.) The learned senior counsel for the petitioner alleges CS(OS) No.1311/2001 titled " Scindia Potteries & Services Pvt. Ltd vs. Dr. J.K. Jain & Anr ." was filed for mandatory injunction, permanent injunction, recovery of use, occupation, physical and vacant possession and recovery of mesne profits against respondents in June 2001.

(3.) The learned Trial Court on 17.07.2017 decreed the said suit in favour of petitioner for possession, mesne profits, injunctions restraining the respondents from carrying out illegal activities and for raising further construction and mandatory injunction directing the respondents to demolish the illegal constructions/structure etc.