KAMLESHBHAI PARAGJIBHAI PATEL Vs. MANUBHAI MAGANBHAI PATEL

JUDGEMENT

(1.) THE present application has been preferred for initiating action under the provisions of Content of Courts Act, 1971 for the alleged breach of order passed by this Court dated 26th September, 2007 passed in Special Civil Application No. 24789/2007.

(2.) HAVING heard learned counsel appearing for the applicant and looking to the facts and circumstances of the present case, we see no reason to initiate action under the Contempt of Courts Act for the alleged breach of an order passed by this Court.

(3.) IN fact, it appears that :-