- (1.) The present petition under Sections 10 & 12 of the Contempt of Courts Act, 1971 is to take proceedings against the respondents for the failure to comply with the orders and directions of this Court.
(2.) The present contempt petition has a chequered history. The petitioner filed a suit for specific performance on 17.7.2003 of an agreement to sell dated 12.01.2000 in respect of land measuring 59 Kanals 9 Marlas owned by Dwaraka Nath-defendant No. 1 (present respondent No. 2), Brij Mohan-defendant No. 2, Sohan Singh-defendant No. 3 & Manpreet Singh defendant No. 4. Manpreet Singh-defendant No. 4 admitted the claim of the plaintiff on 05.08.2003, whereas Brij Mohan-defendant No. 2 and Sohan Singh-defendant No. 3 admitted the claim of the plaintiff on 23.01.2004. Subsequently, the sale deeds in respect of their share of land stand executed in favour of the plaintiff.
(3.) Dwaraka Nath-defendant No. 1 (hereinafter referred as 'the contemner') has earlier allegedly entered into another agreement dated 21.6.1996 with Manpreet Singh and Puneet Kaur to sell his 1/6th share. The suit for specific performance of such agreement to sell dated 21.06.1996 was filed by the prospective vendees on 05.06.1999. There was an ad interim restraint order against the contemner from alienating the suit property. The said interim order was vacated on 25.11.2002.;