ASHOK PUNJABI Vs. HIGH CLASS DEVELOPERS

JUDGEMENT

(1.) At the outset, Respondent No. 4 in Contempt Petition No. 75 of 2012 and Respondent No. 4 in Contempt Petition No. 163 of 2019 tender an unconditional apology to this Court.

(2.) Both Contempt Petitions arise from an Order of this Court dtd. 4/4/2012 passed in Notice of Motion No. 278 of 2011 in Suit No. 196 of 2011.

(3.) By Order dtd. 13/4/2023, Notice of Motion No 2556 of 2019 in Contempt 163 of 2019 was allowed in terms of prayer clause