- (1.) S. P. Mehrotra, J. The present Contempt petition, under Section 12 of the Contempt of Courts Act, 1971, has been filed by the petitioner-applicant, inter alia, praying for punishing the opposite party for allegedly having committed contempt of this Court by disobeying the order dated 16-2-2005 passed in Civil Misc. Writ Petition No. 8014 of 1999.
(2.) COPY of the said order dated 16-2-2005 passed in the aforementioned Writ Petition, has been filed as Annexure 1 to the affidavit accompanying the Contempt Petition. It appears that the landlord filed S. C. C. Suit No. 909 of 1982 for eviction of Nathu Ram (opposite party herein) from the premises in question. By the judgment and order dated 30-10-1984, the said Suit was decreed.
(3.) THEREUPON, the said Nathu Ram (opposite party herein) filed S. C. C. Revision No. 267 of 1984. By the judgment and order dated 21-1-1999, the said Revision was dismissed.;