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Baldeo Singh And Others vs Hari Singh And Others

Rajasthan High Court · Decided on 1 August 2023 · Citation: (2023) 08 RAJ CK 0001

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Disposed Of
CASE NUMBER
Civil Contempt Petition No. 21 Of 2008 In Civil Regular First Appeal No. 70 Of 1999
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Judgment

6 paragraphs · 173 words

Dinesh Mehta, J

1.

Mr. Hemant Jain, learned counsel for the respondents submitted that the respondent no.1 – Hari Singh had since passed away (on 30.08.2021).

2.

The allegations of non-compliance of the order passed by this Court was upon the respondent no.1, who is alleged to have sold the property in contravention of the interim order and he has passed away. This Court is not inclined to proceed against the respondent nos. 2 and 3, who are the purchasers, inasmuch as, it cannot be said with certitude that the purchasers were aware of the interim order and they have willfully flouted the interim order passed by this Court.

3.

Notices of contempt issued to the respondent nos. 2 and 3 are hereby discharged.

4.

The contempt petition is disposed of accordingly.

5.

Needless to say that the disposal of the present contempt petition will not come in the way of the present petitioners, if they propose to challenge the transaction with the respondent nos. 2 and 3 herein in accordance with law.