RAVINDRA NATH VERMA Vs. PRAVIN MANI TRIPATHI

JUDGEMENT

(1.) Heard Sri Yogesh Gurnani, Advocate holding brief of Sri U.N. Misra, learned counsel for the applicant and Sri D.R. Mishra, learned counsel for the respondent.

(2.) Sri D.R. Mishra, learned counsel for the respondent has raised a preliminary objection to the effect that the present contempt petition is not maintainable in view of the alternate remedy available Order XXXIX Rule 2 (A) CPC, for alleged non-compliance of the injunction/stay order passed by this Court in a Second Appeal.

(3.) So, for the abovesaid fact regarding passing of the order dated 06.03.1987 in a pending Second Appeal is not disputed by the learned counsel for the applicant.