SUBHASHINI KAR NEE PANDA Vs. SAMIM QURESHI

JUDGEMENT

(1.) Heard the learned Advocate appointed for the Appellant.

(2.) This Appeal from Order challenges the order dated 5 th November, 2003 in Contempt Notices of Motion No.4914 of 2000 and 3967 of 2001 dismissing them.

(3.) The appellant plaintiff had filed suit in the trial Court and obtained injunction against the Respondent No.1 by himself, his agents, servants and any other person claiming under him from in anyway altering, demolishing, reconstructing or developing by constructing any structure and/or dealing with or committing or doing any act which will change the nature of the suit property and the bungalow situated thereon more particularly described in Exhibit "B" to the plaint.