GANGA SAHAY Vs. RAVIKANT ARYA

JUDGEMENT

(1.) PETITIONER Ganga Sahay has preferred this contempt petition for disobedience of the order dated 30. 11. 2005 of this Court passed in S. B. Civil Second Appeal No. 557/2005, whereby the tenant-respondent was granted time to vacate the rented premise till 31st May, 2006.

(2.) ADMITTEDLY, in spite of order of this Court and written- undertaking furnished by the tenant-respondent, the premise was not vacated and the possession of the rented premise was delivered through Execution Court on 21st December, 2006, during the pendency of this contempt petition. Now, there is no dispute in between both the parties that possession of the premise has been delivered to the petitioner on 21st December, 2006.

(3.) WITH the aforesaid order and direction, the contempt petition stands disposed of.