DHARAMSINGH HARNAMSINGH SOHAL Vs. SOHAL ENGINEERING WORKS

JUDGEMENT

(1.) Theses two contempt notices of motion are inter-connected and, therefore, have been heard together and are disposed of by this common order.

(2.) The contempt notice of motion no.703 of 1993 is directed against defendant nos.2 and 3 for wilful breach and disobedience of the orders passed by this Court on 26.8.1992 while contempt notice of motion no. 236 of 1994 is directed against defendant no.2 for wilful breach and disobedience of the order passed by this Court on 6.3.1993 in contempt notice of motion no. 703 of 1993 by not depositing a sum of Rs. 6,47,650.39.

(3.) The plaintiff is father of defendant nos. 2 and 3 and in the suit filed by him, it is prayed that the partnership business carried on by the plaintiff and defendant nos. 2 and 3 in the name of defendant no.1 firm M/s. Sohal Engineering Works stands dissolved from 23.7.1992 and/or from the date of filing of the suit and the affairs of the partnership be wound up. The plaintiff has also prayed for rendition of accounts and that assets of partnership firm be applied in payment of debts and liabilities in addition to certain ancillary reliefs. In the suit for dissolution of partnership firm and rendition of account, the plaintiff took out a notice of motion. by way of an ad-interim order on 26.8.1992 the Court granted interim relief in terms of prayers (a) and (b) of the said notice of motion except the bracketed portion in prayer (b). Prayers (a) and (b) of the said notice of motion read thus :