REGENT COMPUTRONICS PVT. LTD.

JAMALS Appellant

V/S

P.SYAMALA Respondents

Referred Judgements :-

SUNITA DEVI V. STATE OF BIHAR AND ANR. [REFERRED TO]
N.RATHINASABAPATHY V. K.S.PALANIAPPA KANDAR AND ORS. [REFERRED TO]
R.N.DEY AND ORS. V. BHAGYABATI PRAMANIK AND ORS. [REFERRED TO]
SANDEEP V. D.LAKSHMI AND ANR. [REFERRED TO]
PAPARAJU VEERARAGHAVAYYA V. KILLARU KAMALA DEVI AND ORS. [REFERRED TO]
PADAM SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
DINABANDHU SAHU SANTOSH KUMAR SAHU VS. STATE OF ORISSA [REFERRED TO]
PUSHPABEN VS. NARANDAS V BADIANI [REFERRED TO]
PUSHPABEN VS. NARANDAS V BADIANI [REFERRED TO]
SARDAR GOVINDRAO MAHADIK VS. DEVI SAHAI [REFERRED TO]
OM PRAKASH GARG VS. GANGA SAHAI [REFERRED TO]
BHARAT COKING COAL LIMITED VS. STATE OF BIHAR [REFERRED TO]
VANNARAKKAL KALLALATHIL SREEDHARAN VS. CHANDRAMAATH BALAKRISHNAN [REFERRED TO]
HAMDA AMMAL VS. AVADIAPPAPATHAR AND [REFERRED TO]
RITA MARKANDEY VS. SURJIT SINGH ARORA [REFERRED TO]
R N DEY VS. BHAGYABATI PRAMANIK [REFERRED TO]
MRITYUNJOY DAS VS. SAYED HASIBUR RAHAMAN [REFERRED TO]
RAJENDER SINGH VS. RAMDHAR SINGH [REFERRED TO]
CHHOTU RAM VS. URVASHI GULATI [REFERRED TO]
SURESH CHANDRA PODDAR VS. DHANI RAM [REFERRED TO]
ANIL RATAN SARKAR VS. HIRAK GHOSH [REFERRED TO]
JAYANTI ROY VS. DASS ESTATES PRIVATE LIMITED [REFERRED TO]
PREM SURANA VS. ADDITIONAL MUNSIF AND JUDICIAL MAGISTRATE [REFERRED TO]
P G PATRA VS. PURAN FOODS [REFERRED TO]
U P RESI EMPLOYEES CO OPERATIVE HOUSE B SOCIETY VS. NEW OKHLA INDUSTRIES DEVELOPMENT AUTHORITY [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
BANK OF BARODA VS. SADRUDDIN HASAN DAYA [REFERRED TO]
PRODIP KUMAR BISWAS VS. SUBRATA DAS [REFERRED TO]
DAROGA SINGH VS. B K PANDEY [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA SINGH [REFERRED TO]
PRITHAWI NATH RAM VS. STATE OF JHARKHAND [REFERRED TO]
RAGHAVA KOTIAN VS. VASU POOJARY [REFERRED TO]
OFFICIAL RECEIVER MUZAFFARNAGAR VS. CHANDRA SHEKHAR [REFERRED TO]
ABDUL RAZACK SAHIB VS. AZIZUNNISSA BEGUM [REFERRED TO]
SUKUMAR MUKHOPADHYAY VS. T D KARAMCHANDANI [REFERRED TO]
A GURUPRASAD VS. T NEELAKANDAN [REFERRED TO]

JUDGEMENT

(1.) P. Syamala, the Proprietrix of Prajwal Associates and P. Bhaskara Reddy filed a suit against the defendants 1 to 6 for specific performance or in the alternative, for return of the advance amount for the oral sale. Pending the suit, they filed an application for attachment of the suit property before judgment. The same was ordered. Despite that, the respondents/defendants sold the property to others and executed sale deeds which were presented in the Sub Registrar's office for registration. This is the subject matter of contempt in the contempt application filed by Syamala and bhaskara Reddy, the plaintiffs, the applicants in the Contempt Application No. 319 of 2004.

(2.) JUSTICE A. K. Rajan, the learned single judge, ultimately after enquiry held the contemners 1 to 6, 7, 8 and 24 guilty of the offence under Section 12 of the Contempt of courts act and sentenced them to undergo six months imprisonment and imposed a fine of rs. 2,000/- on each of the contemners. The contemners 7, 8 and 24 have filed appeal in contempt Appeal No. 15 of 2004 and the contermners 1 to 6 have also filed separate appeal in Contempt Appeal No. 16 of 2004 challenging this order before this Division bench.

(3.) THE relevant facts that are required for the disposal of these appeals are as follows :

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JAMALS Vs. P SYAMALA PROPRIETRIX PRAJWAL ASSOCIATES

Referred Judgements :-

JUDGEMENT

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