REGENT COMPUTRONICS PVT. LTD.

KULPDIP RATOGI Appellant

V/S

VISHWANATH KHANNA Respondents

Referred Judgements :-

WAITHAMISTOW URBAN DISTRICT COUNCIL V. WALTHAMSTOW SEWAGE QUESTION [REFERRED]
R. V. SENIOR [REFERRED YOUNG AND HARSTON'S CONTRACT,31 CLD 168]
WORTHINGTON,AND OTHERS V. AD-LIB CLUB,LTD. [REFERRED]
FAIRCLOUGH AND SONS V. MANCHESTER SHIP CANAL CO. [REFERRED]
STANCOMB V. TROWBRIDGE URBAN DISTRICT COUNCIL [REFERRED]
PHONOGRAPHIC PERFORMANCE LTD. T. AMUSEMENT CATERERS (PEDDIAM),LTD. [REFERRED]
STEINER PRODUCTS,LTD. V. WILLY STEINER. LTD. [REFERRED]
GIAN CHAND BALI V. L. P. SINGH,1968 [REFERRED]
UMA DUTT V. R. K. SARDANA [REFERRED]
JENNISON V. BAKER [REFERRED]
ATTORNEY-GENERAL V. TIMES NEWSPAPERS LTD. [REFERRED]
AGREEMENT OF THE MILEAGE CONFERENCE GROUP OF THE TYRE MANUFACTURERS' CONFERENCE [REFERRED]
KNIGHT AND ANOTHER V. CLIFTON AND OTHERS [REFERRED]
BUTALIA H. S. AND OTHERS V. SUBHASH KUMAR SAKSENA AND ANOTHER [REFERRED]
RIZUAN UL HASAN VS. STATE OF UTTAR PRADESH [REFERRED]
BRAHMA PRAKASH SHANNA VS. STATE OT UTTAR PRADESH [REFERRED P. C. SEN AIR 1970 S.C. 1821.]
DEBABRATA BANDOPADHYAY VS. STATE OF WEST BENGAL [REFERRED]
ALIGARH MUNICIPAL BOARD VS. EKKA TONGA MAZDOOR UNION [REFERRED]
DINABANDHU SAHU SANTOSH KUMAR SAHU VS. STATE OF ORISSA [REFERRED]
MULK RAJ VS. STATE OF PUNJAB [REFERRED]
BARADAKANTA MISHRA STATE OF ORISSA VS. REGISTRAR OF ORISSA HIGH COURT:SHRI BARADAKANTA MISHRA [REFERRED]
K RAMADAS SHENOY VS. CHIEF OFFICER TOWN MUNICIPAL COUNCIL UDIPI [REFERRED]
RAMA DAYAL MARKARHA VS. STATE OF MADHYA PRADESH [REFERRED]
KALLOO MAL VISHESHWAR PRASAD VS. SECRETARY TO GOVERNMENT OF U P [REFERRED]
GULAB SINGH VS. PRINCIPAL SRI RAMJI DAS [REFERRED]
REGISTRAR OF THE ORISSA HIGH COURT VS. BARADAKANTA MISRA [REFERRED]
DAMAYANTI G CHANDIRAMANI VS. S VANEY [REFERRED]
ANANTA LAL SINGH VS. ALFRED HENRY WATSON [REFERRED]
K.J. PATHARE VS. S.J. PATHARE [REFERRED]

JUDGEMENT

(1.) A single judge, sitting on the original side, has found Kuldip Rastogi and the firm Ram Swarup Rastogi &. Sons, of which he is one of the partners, guilty of contempt of court. Kuldip Rastogi has been ordered to be detained in a civil prison for three months, and the firm has been fined Rs. 2,000. Both of them have appealed. At the same time, Vishwanath Khanna, who initiated the proceedings for contempt, has also filed an appeal. He maintains that the other partners of the firm are equally guilty of contempt of court, and prays that all of them, including Kuldip Rastogi, be detained in the civil prison for six months, the maximum period permissible in law. These two appeals have been heard together as they have arisen out of the same order.

(2.) The points canvassed necessitate a somewhat detailed narration of the facts. Nevertheless, I will leave out all that I consider to be irrelevant. That is a task rendered unduly difficult by the many volumes of court record already spawned by the litigation between the parties.

(3.) In Lucknow there is a cinema called 'Shilpi Theatre'. It is owned by a firm known as Ram Swarup Rastogi & Sons. The firim was constituted by a deed dated 2nd September 1972, and the partners are Ram Swarup Rastogi, his wife Phoolmati, and their sons . Jagdish, Kuldip and Kamal. It is stated in the partnership deed that Ram Swaraup Rastogi and Kuldip Rastogi shall be the managing partners and look after the 'day to day business of the firm'. The deed records that the partners had agreed to construct a cinema on a plot of land at II Cantonment Road, Lucknow, which was owned by Ram Swarup Rastogi and his wife.

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KULDIP RASTOGI Vs. VISHWANATH KHANNA

Referred Judgements :-

JUDGEMENT

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