KETANKUMAR HASMUKHLAL SHAH Vs. KIRTIDABEN

JUDGEMENT

(1.) Heard learned advocate Mr.Indravadan Parmar for the applicant and learned advocate Mr.Punam Gadhvi for opponents.

(2.) In this application filed under the Contempt of Courts Act , 1971, the prayers reads as under.

(3.) It appears that the applicant herein had a shop rented from opponents. The opponent No.2 got it vacated for the purpose of demolition and reconstruction. The rented shop was to be returned after two months completing the above purpose, even after passage of fourteen years, the applicant was not given back the shop. This gave rise to litigation between the parties.