R.L.ANAND,J - (1.) KARNAIL Singh petitioner has filed the present contempt petition under Section 12 of the Contempt of Court Act, 1971, against the respondents and the grouse of the petitioner is that the directions dated 9.5.1996 passed by the Hon'ble High Court in R.S.A. No. 2734 of 1994 have been flouted by respondents No. 1 to 6.
(2.) SHRI Karnail Singh petitioner filed R.S.A. No. 2734 of 1994 and it came up for hearing before my Lord Hon'ble Mr. Justice G.C. Garg on 7.4.1995 and his Lordship was pleased to admit the appeal. Thereafter, CM No. 4806-C of 1995, was moved under Order 39 Rules 1 and 2 C.P.C. and it came up for hearing before my Lord Hon'ble Mr. Justice J.L. Gupta on 9.5.1996 and his Lordship was pleased to pass the following order : "Heard. The respondents are restrained from alienating the property during the pendency of this appeal." It is the case of the petitioner that order dated 9.5.1996 was in the knowledge of respondents No. 2 to 6 but in spite of that respondents No. 2 and 3 sold the land of Shri Gurbax Singh, respondent No. 6 vide sale deed dated 16.3.1998 in connivance with respondents No. 4 and 5 Amarjit Singh and Rajinder Singh. It is further alleged by the petitioner that he submitted one application dated 23.2.1998 before respondent No. 1 Shri Parveen Kumar Kalia the then Naib Tehsildar, Chamkaur Sahib, District Ropar with a request to make an entry with regard to the stay order granted by the Hon'ble High Court but he showed carelessness by marking the application to the clerk who made the endorsement as follows :- "As per law, unless Govt. is made a party, uptill then stay cannot be implemented."
(3.) NOTICE of the contempt petition was given to the respondents and they filed reply and denied the allegations.;