EASTMAN COLLABORATER Vs. S K MEHTA

JUDGEMENT

(1.) Plaintiff Nos. 2 and 3 are present in Court. I.A. No. 6741/99 has been filed by the plaintiffs under Order 39 Rules 1 and 2 of the Code of Civil Procedure while I.A. No. 9660/2000 has been filed by the defendant under the provisions of Order 39 Rule 4 of the Code of Civil Procedure read with Sec- tions 11 and 12 of the Contempt of Courts Act.

(2.) The allegation of the defendant is that there has been a violation of the orders passed by this Court.

(3.) To understand the controversy, it is necessary to go through two orders passed by this Court.