UJJWALA HANMANT BAGADE Vs. SANJAY SHUKLA

JUDGEMENT

(1.) This batch of contempt cases has been filed by the petitioners stating that the order passed in W.P.(C)Nos.2009/2015 and 2010/2015 and also the order passed in W.P.(C)No.1750/2016 has not been complied with, therefore, appropriate direction may be issued.

(2.) Return has been filed mainly on behalf of respondents No.1 and 2 that on 29-12-2017, order has been passed in compliance of the order passed in W.P.(C)Nos.2009/2015 and 2010/2015 and necessary notification has been issued on 29-12-2017 itself and thereafter, the instant contempt cases for appropriate direction have been filed.

(3.) Learned counsel for the parties jointly submit that the matter may be adjourned for some other date. However, considering the submission of the contemnors that the order dated 13-9-2017 passed in W.P.(C) Nos.2009/2015 and 2010/2015 has been complied with, the matter is taken up for hearing.