REGENT COMPUTRONICS PVT. LTD.

RAMNATH Appellant

V/S

VINOD KUMAR MISHRA 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]
SAVITRI DEVI (SMT.) V. CIVIL JUDGE (JUNIOR DIVISION),GORAKHPUR AND OTHERS [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]
RUDRIAH VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant contempt petition has been filed for violation of the order dated 02.03.2019 passed by Sub-Divisional Magistrate, Khadda, District Kushinagar, in Case No. T201905440500467 of 2019 (Ramnath Vs. Sitaram Nisha), under Section 144 of the U.P. Revenue Code, 2006, 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.

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RAMNATH Vs. VINOD KUMAR MISHRA

Referred Judgements :-

JUDGEMENT

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