SHYAM SUNDER Vs. JAGDISH

JUDGEMENT

(1.) HEARD learned counsel for the petitioners. This contempt petition has been filed for the alleged noncompliance of the interlocutory order dt. 14.09.2011 passed in Civil First Appeal No. 482/2011. The interim order was only to the extent of restraint against alienating the suit property. The contempt petition has been filed on the alleged ground that the respondent had sought permission from the Executive Engineer, Municipal Council, Asind, for raising construction against which a complaint was made by the present petitioner to the said Executive Engineer.

(2.) SUCH development even if taken at its the face value, does not amount to any breach of the interlocutory order passed by this Court as admittedly no alienation of the suit property has been made. The contempt petition is found to be absolutely misconceived and, accordingly, the same is hereby dismissed. A copy of this order be sent to the parties concerned forthwith.