SANJAY GOEL Vs. LIONS CLUB INTERNATIONAL

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution is directed against the order dated 08.06.2012 of Additional District Judge (ADJ- 05), Central, Delhi, whereby appeal against the order dated 19.05.2012 of Senior Civil Judge-cum-Rent Controller (SCJ-cum-RC), Central, Delhi, was allowed.

(2.) IN the Execution Petition No. 37/2012 filed by the petitioner herein, the learned Trial Court Judge dismissed the petitions of the respondent Lion's Club International (LCI).

(3.) THE petitioner being aggrieved, that Mr. Arora did not abide by his statement, moved two contempt applications against the respondents and Naveli Mahta. Certain orders came to be passed by the Trial Court in those contempt petitions which were assailed in this Court and those orders of the Trial Court came to be set aside by this Court vide order dated 19th April 2012.