DILIP KAPOOR Vs. BHAGAT MAHESH BHAGA

JUDGEMENT

(1.) Heard Mr. Rawool, learned Advocate for Petitioners, Mr. Sadasivan, learned Advocate for Respondent No.1 and Ms. Gavhane, learned AGP for Respondent - State.

(2.) The present Writ Petition assails judgment and order dtd. 22/6/2022 passed by the Presiding Officer, Mumbai University and College Tribunal, Mumbai in Contempt Application No.05 of 2019 whereby Contempt Application filed by Respondent No.1 was partly allowed.

(3.) The facts germane to the present case are as follows:-