RAKESH THAKUR Vs. SANDEEP JAIN

JUDGEMENT

(1.) Ex. P. 25/2016IA 22459/2015 in O.M.P. 53/2014

(2.) What the Applicant wants is enforcement of the order in his favour passed by this Court on 18th Feb., 2014 in O.M.P. 53/2014. At this juncture, it should be noted that O.M.P. 53/2014 filed by Rakesh Thakur and Rama Thakur sought to restrain Sandeep Jain and Kailashwati Jain (the Respondents in the said petition) from directing the clients of the partnership firm, M/s. Hari Om Industries, to the personal venture of Respondent Nos. 1 and 2 in the name and style of Gurukripa Industries.

(3.) The Applicant herein, Mr. Mohd. Rafiq, who was the landlord of the premises from which the partnership operated was not a party to the aforementioned OMP in which the order dated 18th Feb., 2014 was passed. He nevertheless seeks to enforce the observations/directions in the order dated 18th Feb., 2014 to the effect that payments were to be made by the Respondents to the licensor and landlord as well. It is contended by Mr Rafiq that since the said order has attained finality and the parties are bound by the said order, there should be no difficulty in Court ordering its enforcement.