LEILA DAVID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Pursuant to the order dated 20-3-2009, Leila David v. State of Maharashtra, 2009 4 SCC 578, all the alleged four contemnors, namely, Ms. Annette Kotian, Dr. Sarita Parikh, Ms. Leila David and Ms. Pavithra Murali have been produced in Court. In our view, it would be just and expedient to hear the writ petitions and contempt petitions together.

(2.) With the consent of the parties, let these matters be listed on 14-4-2009.

(3.) Until further orders, it is directed that all the aforesaid four alleged contemnors shall be enlarged on bail on furnishing personal bonds to the satisfaction of the Registrar (Judicial) of this Court.