SONALI ASHOK TANDLE Vs. RANKA LIFESTYLE VENTURES

JUDGEMENT

(1.) We have before us a Writ Petition and two separate Show Cause Notices Nos. 5 and 6 of 2023 in that Writ Petition.

(2.) The prayers in the Writ Petition must first be seen even though we are not disposing of the Writ Petition today. The relevant prayer clauses are (a), (b), (c), (d), (e), (f ) and, after an amendment, prayer clause (ff ). They read thus:

(3.) Mr Bhargude appears for the Petitioner. He has instructions from Vikrant Ashok Tandale who is the son of the Petitioner and holds a Power of Attorney.