V S DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by Consent.

(2.) This Contempt proceedings are initiated on the Reference made to this Court by 5th Joint Civil Judge, Senior Division, Ahmednagar.

(3.) In the proceedings for grant of succession certificate, present contemnors have made a statement on record that the Hon'ble High Court had demanded succession certificate in the appeal pending before High Court. The contemnors were not able to prove that any such order was passed.