GOPI LAL Vs. GOVIND

JUDGEMENT

(1.) Instant contempt petition has been filed alleging disobedience of stay order dtd. 28/5/2013 passed in S.B. Civil First Appeal No.645/2009.

(2.) Learned counsel for petitioner submits that the petitioner filed civil suit for possession which has been decreed in his favour vide judgment dtd. 22/9/2009 and there against the non- applicant-Govind has filed first appeal. During course of first appeal, this Court passed the following order, protecting the right of the applicant to use the property in question as also to raise construction subject to certain observations, without affecting the rights of parties to be decided in the first appeal.

(3.) The order dtd. 28/5/2013 reads as under:-