ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and order dated 6/3/2013 passed by the Addl. District Judge, Jaitaran District Pali, whereby, the application filed by the appellant under Order 39, Rule 2A CPC has been rejected.
(2.) The application was filed by the appellant alleging disobedience of order dated 4/6/2009 passed by the appellate court after the application under Order 39, Rule 1 and 2 CPC was rejected by the trial court on 30/5/2009. The appellate court had ordered that within 200 mtrs. radius of the main gate of factory no agitation or sit-in would be held. It was alleged that on 20/6/2009, the respondents stopped the employees from joining the duty, obstructed the way and raised solgans and indulged in sit-in etc., which amounted to violation of the interim order and, therefore, the respondents were liable to be punished. The application was contested by the respondents by filing reply. It was submitted that the application has been filed only with a view to pressurize the respondents and there is no substance in the application.
(3.) Evidence was led by the appellant, no evidence was led by the respondents.;