SUNEHRA RAM Vs. RAM KUMAR AND ORS.

JUDGEMENT

(1.) MR . S.K. Sharma Budhladawale, Advocate, has appeared in the case and filed his power of attorney on behalf of the petitioner which has been duly signed by Mr. P.N. Arora, Advocate, giving him no objection to appear in this case in his substitution. The power of attorney is taken on record.

(2.) THE present contempt petition has been filed by the petitioner for violation of order dated 15.10.1999 (Annexure P -2) passed by this Court in CM No. 7097 of 1999 in R.S.A. No. 4073 of 1999 wherein the parties were directed to maintain status quo regarding possession.

(3.) I have heard learned Counsel for the petitioner.