SADHU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, CR No.800 of 2018 titled Sadhu Singh Vs. State of Punjab and others, CR No.801 of 2018 titled Satpal Vs. State of Punjab and others, CR No.802 of 2018 titled Balwant Kaur and another Vs. State of Punjab and others and COCP No.399 of 2016 titled Lakhvir Singh Vs. Sumit Muranjal and another are being disposed of. Facts are being noticed from CR No.800 of 2018.

(2.) Petitioners have preferred aforesaid civil revisions (except COCP) against the order dtd. 17/1/2018 passed by District Judge, Sri Muktsar Sahib vide which order dated 2 of 20 CR Nos.800, 801, 802 of 2018(O&M) and COCP No.399 of 22/8/2017 passed by Additional Civil Judge (Senior Division), Gidderbaha was set aside and order of status quo granted by the trial Court was vacated.

(3.) Contempt petition has been preferred under Ss. 10 and 12 of the Contempt of Courts Act, 1971 for punishing the respondents for defying the order dtd. 24/8/2015 passed by the High Court in CWP No.17512 of 2015.