SIRAJ KHAN Vs. ASHOK KUMAR GOYAL

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 10 and 12 of the Contempt of Courts Act for punishing the respondents for breach of interim order dated 13.1.2006 passed in F.A. No. 589/05.

(2.) SHRI H.K.Shukla submits that the breach of said injunction amounts to contempt and, therefore, this petition be entertained. In support of this contention, he relied on (Alnoor Vs. Ramgopal,1987 1 MPWN 316).

(3.) PRAYER is opposed by the other side.