(A) Civil P.C. (5 of 1908) , O.39 R.2A— Contempt of Courts Act (70 of 1971) , S.10— Contempt petition - Breach of injunction order passed u/O. 39 of CPC - Civil P. C. itself provides adequate remedies to safeguard interest of parties against violation or disobedience of injunction order - Since efficacious alternative remedy available under Code - Invocation of jurisdiction under Contempt of Courts Act - Cannot be allowed. Order 39 Rule 2A takes care of situations in case, a party against whom an order of injunction was issued violated said order. Rule 2A(2) provides for attachment and sale of property belonging to contemner, in case disobedience or breach continues even after a period of more than one year. Similarly, Order 21 R. 32(2) provides for enforcing decree for specific performance, restitution of conjugal rights or for injunction. Therefore, Civil Procedure Code itself takes care of situations arising on account of violations of order of injunction or disobedience of order or decrees passed by Civil Court.(Para 11) Order 39 Rule 2A and Order 21 Rule 32(2) are intended for enforcing order or decree of injunction and as such those provisions are adequate remedies. In event of initiating proceedings for violation of decree or order of injunction, it is open to parties to collect evidence to prove their respective content....