REGENT COMPUTRONICS PVT. LTD.

RAJ KUMAR Appellant

V/S

Lachchho Devi Respondents

Referred Judgements :-

CALCUTTA MEDICAL STORES V. STADMED PRIVATE LTD. [REFERRED TO]
DR. BIMAL CHANDRA SEN V. MRS. KAMLA MATHUR [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]
SAVITRI DEVI VS. CIVIL JUDGE SENIOR DIVISION GORAKHPUR [REFERRED TO]
RUDRIAH VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the applicant.

(2.) The instant contempt petition has been filed for violation of the order dated 23.9.2014 passed in Second Appeal No. 1078 of 2014 ( Smt. Lachchho Devi vs. Raj Kumar ), whereby, parties are directed to maintain status quo. Applicant is the opposite party in the appeal. Learned counsel for the applicant submits that the appellant therein is raising constructions on the disputed plot.

(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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RAJ KUMAR Vs. LACHCHHO DEVI

Referred Judgements :-

JUDGEMENT

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