MADAN LAL BOUNTRA Vs. BHIM SINGH

JUDGEMENT

(1.) THIS contempt petition filed under Section 12 of the Contempt of Courts Act, 1971 complains violation of undertaking recorded in the order dated 25th January, 2002 passed by this Court in Civil Revision No. 5628 of 2001. The tenant -Respondent Shri Bhim Singh son of Shri Moti Ram had lost before both the Courts below. Both the Courts have ordered his ejectment from the demised premises. The operative part of the order dated 22nd September, 2001 passed by the Appellate Authority, Rohtak, Annexure P -2 with CM. No. 1087 -CII of 2003 reads as under:

(2.) THEREAFTER the tenant -Respondent had approached this Court by filing Civil Revision No. 5628 of 2001. He made a statement before this Court that since he has been in occupation of the land in question for about three decades and he is running his business of service station on the premises, he may be allowed some time to find an alternative accommodation and to shift therein. Accepting his request to be justified, this Court on 25th January, 2002 allowed him to continue in the occupation of the premises till 31st December, 2002. Certain conditions were imposed by the order dated 25th January, 2002 which are as under:

(3.) IT is complained that undertaking given before this Court on 28th January, 2002 has not been honoured resulting into the filing of the instant contempt petition against the tenant -Respondent on 23rd January, 2003.