RAMILABEN PRAKASHBHAI MAKWANA Vs. SUNDARBHAI VIRABHAI MAKWANA

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the original respondent no.3 of a writ application and is directed against the order passed by a learned Single Judge of this Court dated 22.02.2017 in the Special Civil Application No.2890 of 2017 by which the writ application filed by the original writ applicant came to be disposed of with appropriate directions.

(2.) The impugned order passed by the learned Single Judge reads thus:-

(3.) Here is a litigation in which the appellant could be said to be prima facie in contempt of this Court for disobeying the order passed by this Court dated 21.08.2017 in the Special Civil Application No.6475 of 2017. The order reads thus:-