RITA KHATTAR Vs. R. SINGH

JUDGEMENT

(1.) THIS is a petition under Section 11 and 12 of Contempt of Courts Act by the petitioner against the respondents for allegedly disobeying the order dated 28th March, 2008. The petitioner is alleged to be the owner of a plot adjoining the 9th Unit bearing No.30, Empire Estate, M.G. Road, New Delhi. The petitioner alleged that the said plot was purchased by the petitioner vide sale deed dated 29th September, 1992 from Mrs. Sandhya Jain.

(2.) THE petitioner contended that the respondent instituted a suit for permanent and mandatory injunction seeking restraint against other CCP No.81/2008 Page 2 of 9 defendants including the petitioner from using the passage/path way situated between units bearing No.20 to 30, Empire Apartments, M.G. Road, New Delhi. It is contended by the petitioner that by order dated 13th February, 2008, the petitioner and other defendants were restrained from using the passage to the farm house as public road.

(3.) ON the basis of the contention raised by the petitioner, arguments were heard on 29th February, 2008 and case was adjourned to 12th March, 2008. On 28th March, 2008, this Court passed the following order : -