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Judgment
2 paragraphs · 162 wordsAfter hearing learned counsel for the parties at some length, we are of the opinion that no case for contempt is made out. It is not necessary for us to go into the matter in detail. However, we find that the petitioner has filed an application under Order XXXIX Rule 1 & 2 of the Code of Civil Procedure, 1908 ('CPC') in the Court of 4th Additional Senior Civil Judge, Bengaluru Rural at Bengaluru (O.S No. 1216/2012). The said Court will decide the application under Order XXXIX Rule 1 & 2 of the CPC on its own merits and without being influenced by the order dated 03.08.2009 which was passed by this Court in C.A. Nos. 5135-5137 of 2009. We make it clear that insofar as this application is concerned, no observations on the merits of the application filed by the petitioner under Order XXXIX Rule 1 & 2 of the CPC has been made.
The contempt petitions, accordingly, stand disposed of.