NALINI MAHENDRA SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Sheetal Shah, who appears in-person, Mr. Kantawala for the petitioner and learned A.P.P Ms. Shinde.

(2.) . Mr. Kantawala submits that since Ms. Sheetal Devang Shah has made several contemptuous statements in her written statement as well as in the affidavit-in-support of her written statement against sitting Judges, Registry of this Court and others, the petitioner-Nalini M. Shah has filed an appropriate application/proceeding on 7th August 2020, before the learned Advocate General for initiating contempt action against Ms. Sheetal Shah. He states that it will take some time for the learned Advocate General to go through the same and take a decision on the said motion preferred by Ms. Nalini Shah and as such requests for time.

(3.) Ms. Sheetal Shah opposes grant of time and states that the matter be heard and decided finally on merits. Ms. Sheetal Shah has also filed an affidavit seeking withdrawal of her affidavit submitted by her on 4 th June 2020, pursuant to the order dated 29th May 2020 passed by the division Bench of this Court (Coram : Dipankar Datta. CJ & K. K. Tated, J.).