VALIBEGUM HAMID SHAIKH Vs. D. M. BAGSARIYA

JUDGEMENT

(1.) The order which is brought under contempt jurisdiction in this Miscellaneous Civil Application is the order dated 6 th July 2021 passed in Civil Application (for orders) No.1 of 2021 in R/Special Civil Application No.730 of 2020.

(2.) On a bare look of the order, order is an interim order. The main petition is pending. At this stage, it cannot be said that any willful contempt of the order of the Court is committed, especially when the merits of the case are at large before the learned Single Judge.

(3.) In such circumstances, the present application could not be entertained when the main proceedings are pending.