VED NAYAR Vs. MOHIT CHAUDHARY

JUDGEMENT

(1.) , J.

(2.) THE present contempt petition has been preferred by the petitioner alleging willful disobedience of the order dated 07.09.2010 passed by the learned Single Judge in W.P.(C.) No.2223/2010. THE said writ petition had been preferred by the respondent herein, and the petitioner herein was respondent no.3 in those proceedings.

(3.) THE petitioner herein claims to be the owner of the basement and the ground floor of the aforesaid premises. THE writ petition had been preferred, as disputes arose between the parties herein in relation to the servant quarters/toilet located on the terrace above the third floor.