ARUN BHANDARI Vs. BANUO JAMIR

JUDGEMENT

(1.) This Contempt petition has been filed for initiating a contempt proceeding against the respondent for alleged willful violation of this Court's order dated 16-11-92 passed in Civil Rule 100 (k) 90.

(2.) The petitioner in Civil Rule No. 100 (k) 90 has assailed the impugned order of termination dated 20/09/1990. The impugned order of ter mination runs as under : -

(3.) This Court after hearing counsels of both sides on 16-11-92 quashed the impugned order dated 20/09/1990 for the reasons stated therein. This Court further observed in para 5 of its judgment as under : -