SAMEER KUMAR SHARMA Vs. R MOHAN

JUDGEMENT

(1.) SAMEER kumar Sharma and two others seeking for punishment for the contempt of the orders passed by the Division Bench of this Court dated 21-1-2004 by virtue of the breach of undertaking, have filed this contempt petition.

(2.) THE case of the petitioners is as follows:

(3.) THROUGH the counter dated 3-3-2005 filed by the first respondent, he has stated that the lease of the property to third party would not amount to breach of undertaking. The following is the gist of his contentions: