DINESHBHAI DHULABHAI PARMAR Vs. DAMYANTIBEN NARAYANBHAI CHAUHAN

JUDGEMENT

(1.) The present contempt application has been filed, seeking following prayers :

(2.) By a comprehensive order dtd. 4/3/2024, the Coordinate Bench of this Court had framed the charges against the respondent Nos.1, 2, 3 and 4. The relevant portion of the said order reads as under:-

(3.) The aforesaid order was challenged before the Supreme Court by filing SLP (Civil) Diary No.3755 of 2024. By the order dtd. 6/9/2024, the SLP was dismissed, by reserving liberty in favour of the respondent Nos.1 to 4 i.e. original petitioners before the Supreme Court to file their response to the charge taking all points in defence and also to seek permission to appear through virtual mode as they all are senior citizens.