TEJUBAI Vs. MADAN PAWAR

JUDGEMENT

(1.) The present contempt petition has been filed by the petitioner under Sec. 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India alleging violation of the order passed by this Court on 28/09/2020 in Second Appeal No.584/2003. The present contempt petition has been filed by one of the appellant against another appellant.

(2.) It is expedient to outline the background of the dispute for a better understanding of the facts which are stated as follows :

(3.) Learned counsel for the petitioner contends that there was a clear direction by this court to the appellants not to execute any sale deed and that such direction has been breached. Therefore, according to him, this is a clear case of contempt. In support of his contention, he placed reliance on the order passed by the Hon'ble Apex Court in the case of Food Corporation of India vs. Sukh Deo Prasad reported in (2009) 5 SCC 665 .