MOHD DAWOOD Vs. SHABEER AHMED

JUDGEMENT

(1.) The present petition has been filed by the petitioner complaining violation of the order passed by this Court on 18th October, 2000 in C.R. No. 142/94. The order reads as under:

(2.) The undertaking given by the respondent is reproduced as under:

(3.) Despite the undertaking given to this Court, the respondent has not vacated the premises in question. During the course of arguments on the last date of hearing Counsel for the respondent conceded that vacant and peaceful possession of the premises was not handed over to the petitioner. Vide order dated 23rd September, 2004 the respondent was granted another opportunity to purge the contempt by handing over vacant and peaceful possession of the premises in question to the petitioner within three weeks. In spite of undertaking given of this Court and the opportunity having been granted for purging the contempt, the respondent has failed and neglected to hand over vacant and peaceful possession of the suit premises to the petitioner. The respondent has also failed to show any cause as to why he should not be punished for contempt and has also not purged himself of the contempt.