POOJA RANI Vs. ASHOK SHAH

JUDGEMENT

(1.) According to the petitioners, respondent has violated the order of status quo passed in A.O. No. 663 of 2017, by removing CCTV camera installed outside the shop of the petitioners.

(2.) In the humble opinion of this Court, removal of CCTV camera of the petitioners may amount to theft; but, it will not amount to contempt for proceeding against the respondent under Contempt of Courts Act.

(3.) In such view of the matter, the contempt petition is closed. Contempt notice issued to the respondent is hereby discharged. However, petitioners shall be at liberty to proceed against the respondent under relevant provisions of Indian Penal Code.