KASUNDRAMRUGESH MAHESHBHAI Vs. ANJU SHARMA

JUDGEMENT

(1.) This contempt proceedings have been initiated for the alleged violation of the order dtd. 26/6/2019 passed in Special Civil Application No. 9712 of 2019.

(2.) Respondent has appeared and filed affidavit stating that the order has been complied, which is seriously disputed by the learned counsel appearing for the complainant.

(3.) Having regard to the rival contentions, we are of the considered view that it would be necessary to extract the order which is alleged to have been violated and it read thus : -