PATEL VISHNUBHAI DULABHAI Vs. MOHAMMAD SAHID

JUDGEMENT

(1.) In the group of captioned applications filed in respect of the non-compliance of the judgment in question, time to time the orders were passed by the Court. Respondent Nos.1 and 2 were directed to remain personally present by passing order dated 17.8.2020 who had remained present on 24.8.2020 through Video Conference and got themselves appraised of the state of non-compliance and the resultant contemptuous conduct on part of the respondent in not complying with the order. They were made aware about the gravity of the conduct of the non- compliance.

(2.) There upon on that day on 24.8.2020 following order was passed.

(3.) The matter came up for consideration on 7.9.2020 and again on 10.9.2020. The order passed on 10.9.2020 was as under,