HARCHARAN SINGH Vs. RAMINDER SINGH GUJRAL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This is a petition under Sections 10 and 12 of the Contempt of Courts Act, 1971 wherein the petitioner states that the order of the Division Bench of this Court dated 29.4.1994 has not been complied with by the respondents and consequently, the respondents have violated the order and are liable to be proceeded against under the provision of the Contempt of Courts Act, 1971.

(3.) Learned Executing Court vide its order dated 12.10.1994 had directed that as the amount has not been deposited, the account of the judgement debtor be attached forthwith and the case was adjourned to 12.11.1994. On 12.11.1994, it was stated on behalf of HUDA that SLP has been preferred and copy of the stay order will be placed on record.