REGENT COMPUTRONICS PVT. LTD.

SHYAM LAL Appellant

V/S

KRISHNA DEVI Respondents

Referred Judgements :-

CALCUTTA MEDICAL STORES V. STADMED PRIVATE LTD [REFERRED TO]
INDU TEWARI V. RAM BAHADUR CHOUDHARY [REFERRED TO]
S.G. PAGAREE VS. ZONAL MANAGER,FOOD CORPORATION OF INDIA [REFERRED TO]
ANIS AHMAD KHAN V. STATE OF U.P [REFERRED TO]
SAVITRI DEVI (SMT.) V. CIVIL JUDGE (JUNIOR DIVISION),GORAKHPUR [REFERRED TO]
FOOD CORPORATION OF INDIA VS. SUKH DEO PRASAD [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
RAM RUP PANDEY VS. R K BHARGAVA [REFERRED TO]
INDU TEWARI VS. RAM BAHADUR CHAUDHARI [REFERRED TO]
RUDRIAH VS. STATE OF KARNATAKA [REFERRED TO]
CHINNU NAICKEN VS. RANGASAMI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant contempt petition has been filed for violation of the order dtd. 23/7/2018 passed in Second Appeal No. 700 of 2018, Ram Raj (deceased) and another versus Shyam Lal and another, whereby, parties were directed to maintain status quo with regard to the suit property.

(3.) Since disputed questions of fact are involved, which cannot be gone into in contempt jurisdiction. Applicant has remedy under Order 39 Rule 2(A) of the Code of Civil Procedure. This Court in contempt jurisdiction would decline to return finding on disputed questions of fact.

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SHYAM LAL Vs. KRISHNA DEVI

Referred Judgements :-

JUDGEMENT

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