GENERAL PAPER TRADERS Vs. VISHWANATH K NIKAM

JUDGEMENT

(1.) After hearing Mr. Milind Sakhardande, the learned counsel for the petitioner and Mr. Dave, Advocate for respondent, I am satisfied that a prima facie case of civil contempt is made out against the respondent for breach of the order dated 20.11.1997.

(2.) Issue notice to the respondent to show cause why he should not be committed to contempt for wilful breach of the order dated 20.11.1997. The respondent is present in person and he accepts notice.

(3.) Reply, if any, may be filed by the respondent on or before 3.11.1998 within an advance copy to the learned counsel for the petitioners. Rejoinder, if any, by the petitioners within one week therefrom. Post the contempt petition for final hearing, high on board on 11.11.1998.