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- Contempt Petition Under Section 11 And Section 12 Of The Contempt Of Courts Act, 1971
Contempt Petition Under Section 11 And Section 12 Of The Contempt Of Courts Act, 1971
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contempt petition on behalf of the petitioners under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against the respondent / contemnor for intentional and wilful disobedience / disregard of the order passed by this hon'ble court whereby the respondent has under his signature vide memo issued instructions to the sho to allow the construction work in the premises which is in defiance of the order passed by this hon’ble court whereby directions have been issued to the police to implement the work stop notice
contempt petition under section 11 & 12 of the contempt of court act read with section 151 cpc to be filed before the hon’ble high court for initiation of appropriate contempt proceedings against the respondent whereby the respondent has deliberately disobeyed the order of the hon’ble court of additional district judge and has failed to honour its statement/commitment to comply with the order of the hon’ble court
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents/contemnors for wilful disobedience of the order passed by this hon'ble court whereby the contemnors being the erring officials of the company had in willful disobedience/disregard of the order passed by this hon'ble court not honoured the encashment of the cheques mentioned in the compromise deed
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents/contemnors for wilful disobedience of the order passed by this hon'ble court to pay the arrears of rent / damages but the contemnors have not paid the arrears of rent/damages as directed by this hon’ble court
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against contemnor and for wilful disobedience of the order passed by this hon'ble court whereby the contemnors have not complied with the directions given in the said order and more particularly the order relating to clause no 7 of the modified/amended consent minutes of the order
contempt petition on behalf of the petitioners under section 11 and 12 of the contempt of courts act 1971 read with section 151 cpc to be filed before the hon’ble high court seeking initiation of contempt proceedings against the respondents whereby the contemnors have not complied with the order of this hon’ble court wherein it was stated that “in the meanwhile the defendants shall maintain status quo as of today in regard to the property in question”
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents/contemnors for wilful disobedience and defiance of the order passed by this hon’ble court whereby the contemnors inspite of the categorical interim stay order of the hon’ble high court restraining the use of the blank signed cheques of the petitioner and inspite of the request made by the petitioner to contemnors vide its letter the contemnors went on to misuse cheque by filling fictitious amount and fictitious date and thereafter presenting the same for encashment
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents /contemnors for willful disobedience and defiance of the order whereby inspite of the status quo order passed by this hon’ble court the contemnors (who are all directors of the defendant) have been in willful and intentional disobedience/ defiance of the said order carrying on the construction on the “suit land” without requisite permissions from the municipal authorities to raise construction on the “suit land”
