MANOHAR MODKU TADSE Vs. BANWARILAL

JUDGEMENT

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

(2.) By the present Contempt Petition, the Petitioner has alleged contempt of the order dated 8.2.2017 passed by this Hon'ble Court in Civil Application (F) No.3060/2016 in First Appeal No.913/2016.

(3.) Both the learned counsels appearing for the respective parties have informed the Court that the Petitioner did not execute the Sale Deed as directed in the order, the Respondent-Contemnor got the Sale Deed executed through the Trial Court.