VIVEK GOENKA Vs. MANOJ KUMAR SONTHALIA

JUDGEMENT

(1.) Mr. Vivek Goenka, 6th defendant in C. S. No. 1246 of 1992 is the petitioner in this contempt application. The respondent Mr. Manoj Kumar Sonthalia, is the plaintiff in C. S. No. 1246 of 1992.

(2.) Learned Senior Counsel appearing for the applicant herein submitted as under :-On 1-10-1992, Kanakaraj J. passed an order in Application Nos. 764, 768, 4718, 770, 4790 and 772 of 1992 in C. S. No. 1246 of 1992 and in applications Nos. 748, 750 and 761 of 1992 in C. S. No. 1247 of 1992 as under :-

(3.) In the contempt application, the petitioner alleged two specific instances where according to the petitioner, the respondent has deliberately acted in excess of the powers conferred on him and thereby committed contempt of Court.