ELECTRO APPLIANCES Vs. RAMESH L VADODARIA

JUDGEMENT

(1.) The petitioners have filed this contempt petition against three respondents. The respondents are:-

(2.) On the 13th of November, 1995, this Court appointed the Local Commissioners and they were directed to visit the premises of the third and fifth defendants in S.No.2622/95. On the 16th of November, 1995 at about 11.45 a.m. the Local Commissioners reached the premises and commenced to implement the order passed by this Court. The petitioiners have referred to the report of the Local Commissioner, Mr.G.D.Gupta, who visited the premises of the fifth defendant in S.No.2622/95.

(3.) It is stated in paragraph 6 of the contempt petition:-