MANISH K. AJMERA Vs. KETAN T SHAH

JUDGEMENT

(1.) This matter was kept back in the morning session as Mr.Jagtiani, learned Senior Counsel for the Petitioners, was on his legs before another Court.

(2.) When the matter is called out in the afternoon session, Mr.Jagtiani referring to Contempt Petition (Lodging) No.38310 of 2024 submits that this Petition has been filed in view of the willful, deliberate and contumacious breach of the order dated 21 st August 2024 passed by this Court.

(3.) Mr.Jagtiani submits that by order dated 21 st August 2024, this Court had in Interim Application (Lodging) No.6418 of 2022 directed the Court Receiver, High Court, Bombay, to take possession in respect of the unsold inventory as contained in Exhibit Z of the said application along with power of sell to recover the outstanding dues of the Applicant under the consent decree dated 29 th April 2015. Paragraphs 15 and 16 of the said order are usefully quoted as under :