RAJINDER KAUR Vs. INDERPREET SINGH GILL

JUDGEMENT

(1.) Tenant-Rajinder Kaur has filed this petition under Sections 11 and 12 of Contempt of Courts Act, 1971 (hereinafter referred to as 'the Act') seeking initiation of contempt proceedings against the respondent-landlord for allegedly having violated order dated 23.1.2013 and also 12.4.2013 pertaining to maintenance of status-quo regarding possession in respect of the premises in question.

(2.) A few facts necessary to notice for disposal of the present contempt petition are that respondent-landlord had filed an Ejectment petition in the Court of Rent Controller seeking ejectment of the petitioner on grounds of personal necessity being a specified landlord having retired from Indian Army after attaining the age of superannuation. The said petition was accepted by the learned Rent Controller and the appellant was directed to vacate and handover the possession of the demised premises within two months vide order dated 3.12.2012. The aforesaid order dated 3.12.2012 was challenged by the tenant by way of filing revision petition i.e. CR No. 470 of 2013 in which notice of motion was issued on 23.1.2013. The first three orders passed in the aforesaid Civil Revision petition are reproduced below for the sake of ready reference :-

(3.) Thereafter, the matter was adjourned several times. A perusal of zimni orders dated 3.3.2014, 11.7.2014, 16.9.2014, 13.2.2015, 27.7.2015 and even subsequent orders shows that no specific direction as regards any stay was issued.