U.L. TELGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Contempt Proceedings are arising out of Reference dated 18/20th April, 2013 by the District Judge-3, Ambajogai to this Court.

(2.) This Court on 10th July, 2013, after hearing the counsel appearing for the parties issued notice to Aniskhan Pathan, respondent No.3, in Form I appended to Chapter XXXIV of the Bombay High Court Appellate Side Rules, 1960 as to why he should not be punished for contempt of the Court, returnable on 7th August, 2013.

(3.) In pursuant to the notice dated 10th July, 2013, the Respondent No.3 has filed his affidavit in reply. The Respondent No.2 has also filed affidavit in reply.