- (1.) Heard the learned counsel for the applicant.
(2.) The instant contempt petition has been filed for violation of the injunction order dated 21 January 2019 passed by this Court in Second Appeal No. 1217 of 2018.
(3.) Since disputed questions of fact are involved, which cannot be gone into in contempt jurisdiction. Applicant has remedy under Order 39 Rule 2(A) of the Code of Civil Procedure. This Court in contempt jurisdiction would decline to return finding on disputed questions of fact.;