PADMASHREE Vs. GANESH SAHAKARI SAKHAR

JUDGEMENT

(1.) In both these petitions, the petitioner and respondent No. 1 are the same. The contempt alleged is of the same order and for this reason both the petitions are taken up together by consent of the parties.

(2.) Both these contempt petitions are filed alleging contempt of an order passed by the learned Arbitrator dtd. 2/9/2024 in arbitration proceedings by way of interim relief. This Court initially had made a query about maintainability of the petitions for contempt of the order passed by the learned Arbitrator. The petitioner relied upon the judgment of the Hon'ble Apex Court in the case of Urban Infrastructure Real Estate Fund Vs. Dharmesh S. Jain and another, (2022) 6 SCC 662. This Court in view of the same issued notice in Contempt Petition No. 221/2025. In Contempt Petition No. 793/2025 this Court issued notice on 6/10/2025.

(3.) Heard learned advocate Mr. Bachate for the petitioner, learned senior advocate Mr. Dhorde for respondent No. 2 in C.P. No. 221/2025 and for respondent No. 1 in C.P No. 793/2025, . learned advocate Mr. Kute for respondent No. 1 in C.P. No. 221/2025 and for respondent Nos. 2 to 20 & 22 to 24 in C.P. No. 793/2025 and learned Addl. G. P for respondent No. 3 in C.P . . No. 221/2025 and for respondent No. 25 in C.P No. 793/2025. .