CLCON/365/2018
2021 Latest Caselaw 4482 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON No.365 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. P.C. Maulekhi, learned counsel for the petitioner.

Mr.NageshAggarwal, learned counsel for the respondent.

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that learned trial Court has dismissed the partition suit in violation of the Judgment rendered in WPMS No.2309 (M/S) of 2015.

Since, the only direction issued in the said writ petition was that the trial Court shall hear all the parties, therefore order passed by the trial Court cannot be said to be in contempt of the order passed in the writ petition.

In view of the above, the contempt petition is closed.

Pending applications, if any, also stand disposed of.

(Manoj Kumar Tiwari, J.) 10.11.2021 sukhbant