KANTIBHAI PUNABHAI RAVAL Vs. MANOJ AGGARWAL

JUDGEMENT

(1.) By way of these contempt petitions, petitioners have prayed for compliance of order dtd. 19/7/2022 and precisely, the directions which are contained in paragraph 22 have since not been complied with, petitioners were constrained to approach this Court by way of present contempt petitions.

(2.) When matters is taken up for hearing, learned Mr. Dipak Dave appearing for petitioners as well as Mr. Pradip J. Patel appearing for contesting respondents, i.e. respondent Nos.3 and 4, have submitted that on an identical issue, Coordinate Bench has passed an order, whereby time limit has been prescribed to comply with order. Said order dtd. 3/3/2023 passed in Misc. Civil Application No.279 of 2023 is also taken note of and on an identical situation, present Bench has also passed an order on 17/3/2023 and as such jointly requested to dispose of present petitions in light of order dtd. 17/3/2023.

(3.) Considering the aforesaid situation and in view of the fact that Coordinate Bench has already fixed time limit to comply with directions contained in the order, we deem it proper to dispose of present petitions on similar line on which Coordinate Bench has disposed of the matter. At this stage, we deem it proper to quote hereunder relevant paragraphs, i.e. paragraphs 4, 5 and 6, of order dtd. 3/3/2023 passed in Civil Application No.279 of 2023:-