ANTONIO SEQUEIRA Vs. PRAKASH FADTE

JUDGEMENT

(1.) This contempt petition is by the original petitioner in Writ Petition No. 393/00. Although, the Order passed by this Court directs that the writ petition and the contempt petition be heard together, both sides agreed that the hearing of the writ petition be deferred and the contempt petition be taken up for disposal. We have proceeded to hear the parties only on the issue of contempt as urged in the contempt petition. By consent, the writ petition is posted for hearing and final disposal after two weeks.

(2.) In the contempt petition as well, both sides agreed before us that the issue of maintainability raised by respondent No. 2 be decided and an Order be made on the said preliminary objection raised by respondent No. 2. In the event, the Court holds that the contempt petition is maintainable, then the parties would address the Court on the issue of contempt.

(3.) We have proceeded on the above agreed basis.