GURMAIL SINGH Vs. LAKHBINDER SINGH

JUDGEMENT

(1.) All three contempt applications being C.P.A.N. 765 of 2014, C.P.A.N. 770 of 2014 and C.P.A.N. 771 of 2014 were filed by two petitioners namely, Gurmail Singh in C.R.C. 01 of 2016 and Mahinder Singh in C.R.C. 02 of 2016 and C.R.C. 03 of 2016 for alleged violation of interim order of status quo as on May 5, 2005 to be maintained by the alleged contemnor i.e. Lakhbinder Singh.

(2.) It is alleged that on two revisional applications filed by the alleged contemnor, Lakhvinder Singh, this Hon'ble Court on May 5, 2005 passed the following order :-

(3.) It is alleged that the alleged contemnor viz., Lakhvinder Singh even in spite of getting an interim order of status quo as on May 5, 2005 in the aforementioned two revisional applications sold out some properties which are involved in the partition suit and in revisional applications in clear violation of the aforementioned order and therefore, committed contempt of this Hon'ble Court.