RAM PARSHAD Vs. CHAMAN LAL

JUDGEMENT

(1.) For the reasons stated in the application, C.M. is allowed, the order dated 9.11.2009 is recalled and the case is restored to its original number. C.M. No. 24202-CII of 2009

(2.) For the reasons stated in the application, C.M. is allowed, the applicant / petitioner is exempted from filing the certified copies of Annexures P-1 to P-4.

(3.) This revision petition is directed against the order dated 25.8.2008 passed by the learned executing Court vide which application moved by the petitioner under Order 21 Rule 32, read with Order 39 Rule 2- A of the Code of Civil Procedure for prosecuting the defendant / respondents for violating the injunction order passed by the learned Court, stands dismissed.