RENUMAL VERSHIBHAI BIJANI Vs. BANTWA MUNICIPAL BOROUGH

JUDGEMENT

(1.) Heard Mr.Chirag Kothari for Mr.Harin P.Raval, learned counsel appearing for the applicants, and Mr.M.N.Devnani, learned counsel representing the alleged contemners.

(2.) Special Civil Application Nos. 6485, 6486 and 7682 of 1997 filed by the applicants were allowed by this Court, vide its Judgment and Order dated 03-12-1997, and while allowing the applications, this Court gave the following directions:-

(3.) The applicants contend that the alleged contemners have failed to comply with the directions given by this Court, quoted above, and urge this Court to initiate proceedings for contempt under the provisions of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, against the alleged contemners, and punish them suitably.