REGENT COMPUTRONICS PVT. LTD.

RADHEY SHYAM Appellant

V/S

RAM KISHUN 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]
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 dated 30.05.2019 passed by Civil Judge (Junior Division) Chandauli in Original Suit No. 147 of 2018 (Radhey Shyam Versus Prabhu Narain), whereby, parties were directed to maintain status quo with regard to the property in dispute.

(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.

Click here to view full judgment.

RADHEY SHYAM Vs. RAM KISHUN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address