REGENT COMPUTRONICS PVT. LTD.

MAHABIR PRASAD Appellant

V/S

Kallo Khan Respondents

Referred Judgements :-

CALCUTTA MEDICAL STORES VS. STADMED PRIVATE LTD. [REFERRED TO]
SMT. INDU TEWARI VS. RAM BAHADUR CHOUDHARY [REFERRED TO]
SMT. INDU TIWARI VS. RAM BAHADUR CHAUDHARI AND OTHERS [REFERRED TO]
ANIS AHMAD KHAN VS. 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]
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 the learned counsel for the applicant.

(2.) The instant contempt petition has been filed for violation of the injunction order granted in favour of the appellant. Applicant is the opposite party in the appeal. Learned counsel for the applicant submits that the appellants therein are creating obstacle and are not permitting the applicant to sow the crops 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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MAHABIR PRASAD Vs. KALLO KHAN

Referred Judgements :-

JUDGEMENT

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