K. S. Garewal, J - (1.) . - Arun Aggarwal and five others have filed this appeal under Section 19 of the Contempt of Courts Act 1971 to challenge the orders of Hon'ble Single Judge dated October 4/21, 2008, dismissing their application for impleadment, correction of record and finally dropping contempt proceedings altogether against the respondents.
(2.) The contempt petition had arisen out of CWP 10295 of 2006 entitled Madan Gopal Goyal and others versus Union Territory, Chandigarh and others decided on April 25, 2007 by a Division Bench. The petitioners plea that their exclusion from the voters list of the Pink Rose Cooperative House Building First Society was illegal, but had been accepted by the CACP No. 15 of 2008 2 Division Bench. An attempt was made by some applicant, who had not been party to the petition to seek modification/clarification of the judgment of the court but the petition was dismissed on May 14, 2007.
(3.) Thereafter, on February 26, 2008, the writ petitioners had filed COCP 1048 of 2007 and contempt notice was issued. In the meanwhile, election to the Managing Committee of the Society held on June 11, 2007 was stayed. Hon'ble Single Judge had come to the conclusion that the elections were in accordance with the decision of the Division Bench.;