BALKISHAN Vs. SANTOKH SINGH

JUDGEMENT

(1.) Since the main case is listed today, the application has been rendered infructuous and is disposed of as such.

(2.) In a pending suit for injunction, the plaintiff-petitioner had filed an application for initiation of contempt proceedings against the defendants. The application was dismissed under Order 9 Rule 3 CPC vide order dtd. 16/8/2012.

(3.) The application for restoration has also been dismissed vide order dtd. 3/7/2015. Hence, the present revision petition has been filed.