RAHUL D MOHOLKAR Vs. A AND OTHERS

JUDGEMENT

(1.) By this Review Petition, the Applicant (original Respondent No.2) seeks review of the order dtd. 20/3/2023 passed by this Court and prays that the stay granted by this Court to the Bar Council proceedings initiated by the Review Petitioner be vacated. Some of the relevant facts for the purpose of deciding this review petition are as under :-

(2.) The Appellant in Family Court Appeal No. 70 of 2022 has impugned various observations made by the Family Court against the Appellant and has prayed for setting aside such observations setout in the grounds of appeal and has extracted such observations in Annexure 'A' to the appeal memo. Interim Application (St) No. 20147 of 2022 along with Interim Application (St) No. 18879 of 2022 in the Family Court Appeal (St) No. 18877 of 2022 before this Court came on the board before the Division Bench of this Court on 17/8/2022.

(3.) This Court admitted the said Family Court Appeal and allowed Interim Application (St) No. 18879 of 2022 in terms of prayer clauses (a) and (b) and directed the Office to issue notice upon the Respondents including the Review Petitioner in Interim Application (St) No. 20147 of 2022. This Court also granted ad-interim order in terms of prayer clauses (a) and (b) of the Interim Application (St) No. 20147 of 2022 till next date.