MANJEET KAUR Vs. JASPINDER SINGH

JUDGEMENT

(1.) The petitioner herein has preferred the present contempt petition praying that the respondents be punished under Section 12 of the Contempt of Courts Act, 1971 for flouting the order dated 28.10.2015, passed by this Court in S.B. Civil First Appeal No.324/2015.

(2.) It may be noticed that the plaintiff Gajan Singh had filed a suit for specific performance of agreement to sell dated 07.02.1991 and 28.05.1991, executed in his favour, which was dismissed by the trial Court vide its order dated 03.09.2015.

(3.) An appeal came to be filed by the LRs of said Gajan Singh (respondents No.1 and 2 herein), which was admitted in the presence of both the parties and following interim order came to be passed on 28.10.2015:-