REGENT COMPUTRONICS PVT. LTD.

Sajal Kumar Singh Appellant

V/S

Surya Bali Singh Respondents

Referred Judgements :-

CALCUTTA MEDICAL STORES V. STADMED PRIVATE LTD. [REFERRED TO]
ANIS AHMAD KHAN V. STATE OF U.P. [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]
INDU TEWARI VS. RAM BAHADUR CHAUDHARI [REFERRED TO]
S G PAGAARE VS. ZONAL MANAGER FOOD CORPORATION OF INDIA [REFERRED TO]
SAVITRI DEVI VS. CIVIL JUDGE SENIOR DIVISION GORAKHPUR [REFERRED TO]
RUDRIAH VS. STATE OF KARNATAKA [REFERRED TO]
CHINNU NAICKEN VS. RANGASAMI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) This application under Section 12 of the Contempt of Courts Act, 1971 (for short the 'Act') has been filed to punish the opposite parties for alleged willful disobedience of temporary injunction order dated 27.2.2006 passed by the Civil Judge (Junior Division), Jaunpur in O.S. No. 1589 of 2003.

(3.) It has been alleged that opposite parties have violated the order of status-quo passed by the Civil Judge by making construction forcibly on the suit property on which temporary injunction was operating.

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SAJAL KUMAR SINGH Vs. SURYA BALI SINGH

Referred Judgements :-

JUDGEMENT

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