VIMALABEN PRABHUNATH MISRA Vs. KETAN CHANDRAVADAN SONI

JUDGEMENT

(1.) Rule. Learned Advocate,Mr. Mehta, waives service of rule for the opponent.

(2.) This is an application filed by the applicant, under the provisions of the Contempt of Courts Act , 1971 ( in brief, 'the Act'), read with Article 215 of the Constitution of India, whereby, he has prayed to initiate the proceedings under the Act against the present opponent for willful and intentional disobedience of the order of this Court, dtd.: 17/3/2020, passed in Civil Application No. 1474 of 2020.

(3.) Heard, learned Advocate, Mr. Jay Kansara, for Wadia Gandhi and Co. for the applicant and learned Advocate, Mr. J.F. Mehta, for the opponent.