1. Pursuant to our order dated 9-9-2008, all the contemnors have appeared in person. Learned counsel appearing on behalf of the tenants stated that his clients shall vacate the premises by tomorrow i.e. 19-9-2008, positively.
2. Place the matter on 22-9-2008.
3. The presence of Principal Rent Controller, who is present in person and the alleged contemnors, Atiya Begum, Rafathunnisa and Ruksana, is, for the time being, dispensed with. The alleged contemnor, Mohd. Tajer Ali shall appear on the next date of hearing also before this Court.
Mahender Kumar Gandhi v. Mohammed Tajer Ali & Others
Mahender Kumar Gandhi v. Mohammed Tajer Ali & Others
(Supreme Court Of India)
Contempt Petition (Civil) No. 53 Of 2007 In Ca No. 3383 Of 2000 | 18-09-2008
Advocate List
Bench
- HON'BLE MR. JUSTICE B.N. AGRAWAL
- HON'BLE MR. JUSTICE G.S. SINGHVI
Eq Citations
- (2008) 10 SCC 795
- LQ/SC/2008/1919
Head Note
Contempt of Court — Civil Contempt — Civil contempt is committed when a person, in disobedience to the lawful order of the Court, omits to do an act which he is legally bound to do
