DHARMIL A. BODANI Vs. MANJU MEADOWS PVT. LTD.

JUDGEMENT

(1.) Since the contempt petition and the Court Receiver's Report have the genesis in the interim application, all were heard together and are being decided by this common order.

(2.) Background facts necessary for the determination of application and petition can be summarized as under:

(3.) When the contempt petition was listed before the Court on 21/12/2021, a statement was made on behalf of the respondent that the statement made before the Court on 20 th March, 2020 would hold good till the final disposal of the Interim Application No.1 of 2020 and the Court was reassured that unrestricted access would be given to the petitioners - applicants, to the subject Stud Farm. The Court directed the respondent to file a written undertaking of its Director and affidavit-in-reply to the interim application as well as contempt petition. Thereupon an undertaking came to be filed by Mr. Ashok Shinde, the Director of respondent, that the respondent reassures this Court that unrestricted access would be given by the respondent to the petitioners to Manju Meadows Pvt. Ltd's. property and that the said statement would be honoured and there would be no occasion to complain breach of the said statement.