KISHNA Vs. NIRJA RAJ SHEKHAR
LAWS(P&H)-2006-3-293
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 09,2006

KISHNA Appellant
VERSUS
NIRJA RAJ SHEKHAR Respondents

JUDGEMENT

M.M.Kumar, J. - (1.) THE judgement and decree which is the basis of the contempt petition is executable under Order 21 of the Code of Civil Procedure, 1908. THErefore, the proper remedy is to invoke that jurisdiction rather than the proceedings under the Contempt of Courts Act,1971.Dismissed. Petitioner is relegated to the appropriate remedy .;


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