POPATRAO JADHAV Vs. RR BUILDERS

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Learned Counsel Mr. Thorat appearing on behalf of the petitioners submits that, as the Respondent No.1 failed and neglected to comply with the terms and conditions of the consent terms dated 06/02/2017 in Writ Petition No.1173 of 2014, they have filed the present contempt petition.

(3.) Learned counsel for the petitioner submits that, the Respondent No.1 is failed and neglected to comply with the terms and conditions, particularly clause Nos.10, 11 and 18 of the consent terms, which read thus: