DIPENBHAI CHANDRAKANT RAVAL Vs. DHANANJAY DRIWEDI

JUDGEMENT

(1.) Learned advocate Mr.Munshaw has tendered affidavit-in-reply filed on behalf of the respondent no.4. The same is ordered to be taken on record.

(2.) The present application is filed seeking the following prayer:- "9B This Hon'ble Court be pleased to punish the respondent for willful disobedience and non-compliance of order dtd. 7/12/2021 passed in SCA/7785/2019 by this Hon'ble Court under provision of the Contempt of Court Act , 1971."

(3.) Thus, the applicants have filed the contempt application seeking the aforesaid prayer since the directions issued by this Court in the order dtd. 7/12/2021 passed in the captioned writ petition, more particularly in paragraph no.6 are not complied.