JUDGEMENT
I.P.SINGH,J. -
(1.) This contempt petition is admission stage.
(2.) Dr. Atka Jaiswal, the petitioner has filed this contempt petition against the respondents that they have committed civil contempt by disobeying the order of Munsif West, Allahabad dated 19-1-85 passed in Civil Suit No. 46 of 1985 which is in following terms :
"Called out. Plaintiff is present. Defendants are absent. Issue Notice to O.P. -again fixing 25-1-85 for objection disposal. Meanwhile the status quo may be maintained. Urgent steps."
(3.) In my view since the order was passed by the Court of Munsif so, disobedience if any, has to be proceeded against the respondents under the provisions of O. 39, R. 2-A, C.P.C. and this Court should not take cognizance of the same.;
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