CAPT. ARUN SETHI Vs. RITA NEE GUJRAL SETHI

JUDGEMENT

(1.) This is an Appeal filed by the Appellant against the Decree/Order passed by the Family Court. The Appeal is pending since the year 2012. The Appellant has also filed the above Contempt Petitions which are pending before this Court since the year 2014. On the last occasion, the Appellant informed us that he is not well and therefore the matter be adjourned. The matters were adjourned and placed today. Today, the Appellant states that since his matters are sensitive, he has submitted an Application to the Hon 'ble Chief Justice to transfer the matter to the Bench headed by the Hon 'ble Chief Justice.

(2.) We therefore, adjourn the above matters to 21st October, 2021 with a clarification that if the Appellant fails to produce before this Court an order of the learned Chief Justice on the adjourned date, this Court will proceed with the hearing of the above matters without any further adjournments.

(3.) Advocate Bhuvan Thakkar who was earlier appearing for Respondent No.6 in Contempt Petition No.10 of 2014 states that though Respondent No.6 ( the mother of the Appellant) has passed away, the Appellant has not taken any action to get her name deleted from the pending proceedings.