P P SHARMA Vs. B S KADIA

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 an order passed by this Court dated 27th January, 1992 in Special Civil Application No. 6122 of 1991. The said order reads as under :-"rule to be heard with Spl. C. A. No. 984/84 and allied matters of Meghaninagar Colony, a. d interim relief in terms of para 18 (B ). "

(2.) HAVING heard learned counsel appearing for the respective parties and looking to the facts and circumstances of the present case, the facts appear in the present application are as under :-

(3.) AS a cumulative effect of the aforesaid facts and circumstances of the present case, there is no substance in the present application. Hence, the present application is dismissed.