SOLANKI CHANDRIKABEN RATILAL Vs. VINOD R. RAO

JUDGEMENT

(1.) Present application under the provisions of the Contempt of Courts Act, 1971 ('the Act, 1971' for short) is preferred with the following prayers:

(2.) Heard learned advocate Mr.Jigar D. Dave for the applicant, learned Assistant Government Pleader Ms.Vrunda Shah for respondent no.1 and learned advocate Mr.H.S.Munshaw for respondent nos.2 and 3.

(3.) The facts, in nutshell, are as under: