N.S.KOTWAL Vs. SHRIKANT SHARMA

JUDGEMENT

(1.) MRS .Mirchandani, the learned counsel for the respondents submits that the contempt petition relates to the year 1993 and on previous occasion i.e. 18/12/1995 nobody appeared on behalf of the petitioner and today also neither the petitioner nor his counsel is present and, therefore, she should be heard on merits.

(2.) ACCORDINGLY , I have heard Mrs. M.N. Mirchandani and also perused the contempt petition as well as the order passed by the Cooperative Court on 19/11/1992.

(3.) ON 19/11/1992 the Judge, 4th Cooperative Court, Bombay, in the dispute under Section 95 (4) of Maharshra Cooperative Societies Act, 1960 while dealing with the interim relief, passed the following order:-