DROPTI DEVI Vs. RAM PYARI AND ORS.

JUDGEMENT

(1.) IA No. 21695/2014(u/O.VII R.11 CPC)

(2.) The Court would note that the order dated 24.03.1994 whereby the earlier suit was withdrawn reads:-

(3.) Subsequently a Contempt Petition has been filed by the plaintiff against the defendant Nos. 1 to 4, who are the same defendants in this suit. The contempt petition was disposed off on 13.05.2013 being devoid of any ground to initiate contempt proceedings: