S.K. PURI & ANR. Vs. VINOD BHALLA

JUDGEMENT

(1.) Maintainability of the contempt proceedings is questioned by the learned counsel for the respondent on the ground that with the disposal of the main revision petition, the MP filed alongside on consideration of which interim order of status quo had been granted stand disposed of. Therefore, it is impermissible to continue with the contempt proceedings.

(2.) Regarding a strip of land measuring 440 Sq. ft. adjoining Raja Work Shop Housing Colony Shastri Nagar Jammu, allotment order was issued in favour of the respondent by the Housing Board on 24.03.1994. In pursuance whereof lease deed was executed and registered by Sub Registrar Jammu on 04.04.1994 but lease deed stands cancelled by the Board w.e.f. 18.05.1994.

(3.) Aggrieved by the cancellation of the lease deed, the respondent filed suit for prohibitory injunction before the Court of Ld. Sub Judge (Chief Judicial Magistrate) Jammu. An interim relief in favour of the petitioner was granted by the trial court which order was challenged by medium of Civil Miscellaneous Appeal.