TARA CHAND Vs. GAGADI

JUDGEMENT

(1.) This contempt petition has been filed alleging willful disobedience of the order dtd. 12/11/2013 passed by this Court, whereby, while setting aside the judgment dtd. 18/12/1997 passed by the Board of Revenue, the status quo with regard to the disputed property was directed to be maintained during pendency of the suit.

(2.) Drawing attention of this Court towards the sale deed dtd. 29/11/2012 executed by some of the respondents/contemnors of the subject property, learned counsel for the petitioner submits that they have executed it despite order of this Court to maintain status quo and have, therefore, committed contempt of this Court. He, therefore, prays that the respondents may be directed to purge the contempt and they may also be punished suitably.

(3.) Per contra, learned counsel for the respondents submits that since, their prayer in the temporary injunction application was confined to restraining the petitioner from dispossessing them from the subject property, the order of status quo would operate to that extent only. He, therefore, prays for dismissal of the contempt petition.