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Judgment
6 paragraphs · 101 wordsThis court is of the view that if there is any violation of the status quo order passed in the first appeal, provisions of Order 39 Rule 2A CPC can be
invoked by the appellant-petitioner-plaintiff and this court would loath in examining the question of facts in relation to civil proceedings by invoking
contempt jurisdiction under Section 12 of the Contempt of Courts Act, 1971.
In view of the above, this court drops the present contempt proceedings with liberty to the appellant-petitioner-plaintiff to take up appropriate
proceedings under CPC.
Granting liberty aforesaid, the contempt petition is accordingly dismissed. Notices stand discharged.