REGENT COMPUTRONICS PVT. LTD.

Md. Sarfaraz Alam Appellant

V/S

Md. Mofazzular Rahman Respondents

Referred Judgements :-

R L KAPUR VS. STATE OF MADRAS [REFERRED TO]
V G NIGAM VS. KEDAR NATH GUPTA [REFERRED TO]
RITA MARKANDEY VS. SURJIT SINGH ARORA [REFERRED TO]
MURRAY AND COMPANY VS. ASHOK KR NEWATIA [REFERRED TO]
ARUNDHATI ROY VS. UNION OF INDIA [REFERRED TO]
JHARESWAR PRASAD PAUL VS. TARAK NATH GANGULY [REFERRED TO]
ASHOK PAPER KAMGAR UNION VS. DHARAM GODHA [REFERRED TO]
UNION OF INDIA VS. SUBEDAR DEVASSY PV [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
T N GODAVARMAN THIRUMULPAD VS. ASHOK KHOT [REFERRED TO]
BIHAR FINANCE SERVICE VS. GAUTAM GOSWAMI [REFERRED TO]
PATEL RAJNIKANT DHULABHAI VS. PATEL CHANDRAKANT DHULABHAI [REFERRED TO]
VIMALESHWAR NAGAPPA SHET VS. NOOR AHMED SHERIFF [REFERRED TO]
DAYA SHANKER DUBEY VS. SUBHAS KUMAR [REFERRED TO]
V. M. MANOHAR PRASAD VS. N. RATNAM RAJU [REFERRED TO]
SUDHIR VASUDEVA, CHAIRMAN & MD. ONGC VS. M. GEORGE RAVISHEKARAN [REFERRED TO]
OM PRAKASH VS. SURESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) This contempt application has been filed alleging wilful violation of the order dated December 21, 2020, passed by a Coordinate Bench in A.P.O No. 29 of 2020, C.S No. 174 of 2019. G.A. No. 1 of 2020 (Md. Sarfaraz Alam v. Md. Mofazzular Rahman and Ors.).

(2.) A brief factual background in which the order dated December 21, 2020, was passed may be helpful.

(3.) The petitioner and the alleged Contemnor Nos. 1 to 6 are all related to each other and are members of a larger family. They carried on business in co-partnership under the name and style of M/S. Serajuddin and Co. The business is of mining related activities. The alleged Contemnor No. 7 is the Chief Accountant of the partnership firm.

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MD. SARFARAZ ALAM Vs. MD. MOFAZZULAR RAHMAN

Referred Judgements :-

JUDGEMENT

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