DINESH WAGHMARE Vs. GULSHAN BAHU UDDESHIYA

JUDGEMENT

(1.) Admit.

(2.) We have heard the learned Advocates appearing for the parties. With their consent, we dispose of this appeal finally.

(3.) The only submission made before us by the learned A.G.P. appearing for the appellants is that in this case the Court was not required to hold that the appellants are guilty of civil contempt. There was no deliberate or intentional act and mere delay in disposing of the matter, within the time frame stipulated by this Court, does not necessarily mean civil contempt. Something more is required to be established and proved and therefore held before such a finding is rendered. Further, in criticizing the conduct of the appellants, the Court was not required to use harsh language and observe that the attitude of the appellants was revengeful or in any way victimizing the original petitioner before the Court.