REGENT COMPUTRONICS PVT. LTD.

Vishvavibhut Videh Appellant

V/S

Subhash Chand Paliwal Respondents

Referred Judgements :-

SUDARSHAN PROSAD JAISWAL AND ANOTHER VS. MAYA SEN AND OTHERS [REFERRED TO]
MOHAMMAD IDRIS VS. RUSTAM JEHANGIR BABUJI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
K C G VERGHESE VS. K T RAJENDRAN [REFERRED TO]
SANTANU CHAUDHURI VS. SUBIR GHOSH [REFERRED TO]
SUJIT PAL VS. PRABIR KUMAR SUN [REFERRED TO]
CENTURY FLOUR MILLS LIMITED VS. S SUPPIAH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Neither respondent-contemnor, nor his counsel is present despite service of notice.

(3.) Petitioner, Vishvavibhuti Videh, has preferred this contempt petition for violation of order dated 16.02.2009 passed in S.B. Civil Second Appeal No. 460/2004 and order dated 19.02.2010 passed in S.B. Civil Writ Petition No. 9444/2009 by this Court and undertaking furnished by respondent to handover vacant possession of suit shop to petitioner.

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VISHVAVIBHUT VIDEH Vs. SUBHASH CHAND PALIWAL

Referred Judgements :-

JUDGEMENT

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