S K MALIK Vs. NANDITA SINGH

JUDGEMENT

(1.) This civil revision under Section 115 read with Section 151 of the Code of Civil Procedure has been filed by one S.K. Malik against impugned order dated 25.8.1995 passed by Shri Dhasrmesh Sharma, Civil Judge, Delhi in Contempt Case No. M-16/93 titled Mrs. Nandita Singh v. S.K. Malik.

(2.) The revisionist is respondent in the aforesaid case.

(3.) The impugned order has been passed by the Court below on an application under Order 1, Rule 10 of the Code of Civil Procedure moved by Mrs. Nandita Singh in the aforesaid contempt case.