Abdul Moin,J. - (1.) Heard Sri Navneet Kumar Awasthi holding brief of Sri Anurag Srivastava, learned counsel for the applicant.
(2.) Present contempt petition has been filed alleging non-compliance of the judgment dated 05.02.2016 passed in Rent Appeal No.45 of 2011 in re:West Watch Company vs. Mohd. Asif Naseer, a copy of which has been filed as Annexure-3 to the contempt petition.
(3.) Learned counsel for the applicant contends that the applicant who is a landlord had filed a suit before the Judge, Small Causes Court which was numbered as P.A. Case No.10 of 2008 in re: Mohd. Asif Naseer vs. West Watch Company, against the tenant West Watch Company. The said case was decided vide order dated 04.10.2011, a copy of which is Annexure-2 to the contempt petition, whereby the tenant was directed to vacate the premises within thirty days and certain other orders were also passed. The tenant being aggrieved with the said judgment filed Rent Appeal No.45 of 2011 in re: West Watch Company vs. Mohd. Asif Naseer, before the Additional District Judge, Lucknow, which was dismissed vide judgment and order dated 05.02.2016, a copy of which is Annexure-3 to the contempt petition.;