RAM SUBHAG KUMAR Vs. JAYANTI RAVI

JUDGEMENT

(1.) Heard Mr. Kirtidev Dave, learned advocate for the petitioner, Ms. Vrunda Shah, learned AGP for respondents no.1 and 2 and Mr. Hemant Munshaw, learned advocate for respondents no.3 and 4.

(2.) By way of this petition under section 12 of the Contempt of Court Act, 1971, the petitioner has prayed for the following reliefs -

(3.) At this juncture, the learned advocate appearing for the petitioner asserts that no decision has been taken. As against the same, Ms. Shah, learned AGP for respondents no.1 and 2 and Mr. Munshaw, learned advocate appearing for respondents no.3 and 4 state that the decision has been taken upon the representation filed by the petitioner.