M S TULLA Vs. MOHD AMIN BANDY

JUDGEMENT

(1.) THIS civil Revision has been directed against order dated 12th November, 2001 passed by the trial court in contempt proceedings initiated to seek implementation of order dated 9th October, 1997 passed under 0.31 Rules 1 and 2 CPC. It is submitted at the Bar that the order dated 9th October, 1997 was challenged in appeal which was dismissed. It was further challenged by means of a Revision Petition which also came to be dismissed. The order dated 9th October, 1997, therefore, has attained finality.

(2.) IN the proceedings seeking implementation of the order, the trial court passed order dated 12th February, 2001, directing the contemnor to learned evidence. The respondent filed an application before the trial court on 3rd March, 2001 for classification of order dated 12th Feb., 2001 on the ground that the order dated 9th June, 1999 passed by the trial court has been maintained by the High Court dimissing the Revision petition on 27th November, 2000 preferred by the petitioner against the said order.

(3.) HEARD learned counsel for the parties and the record.