VIJAY SOLVEX LIMITED Vs. DEEPAK DATA & ANR

JUDGEMENT

(1.) The present contempt petition has been filed by the petitioner under Section 12 of the Contempt of Court Act read with Article 215 of the Constitution of India for the alleged disobedience and non compliance of the order dated 23.01.2014 passed by the Single Bench in S.B. Civil Misc. Appeal No.199/2014.

(2.) Heard Mr. Subh Karan Pareek, Authorized Signatory of the petitioner and Mr. S.S. Mittal for the respondents as the Advocates have abstained from work due to call of strike given by the Bar Association.

(3.) Having regard to the submissions made on behalf of the parties and from the record of the case, it appears that C.M.A. being No.199/2014 was filed by the petitioner-appellant under Order XLIII Rule 1 (r) of CPC, challenging the order dated 02.01.2014 passed by the Additional District Judge No.3, Jaipur Metropolitan, Jaipur (hereinafter referred to as "the trial court") in Civil Misc. Case No.101/2013, whereby the trial court had partly allowed the temporary injunction application of the petitioner under Order XXXIX Rule 1 & 2 of CPC. It further appears that in the said C.M.A. the learned Single Judge had passed the following order on 23.01.2014:-