SNEHLATA SHRINIVAS DASHRTHE Vs. NUTAN BAHUUDDESHIYA VIDYALAYA

JUDGEMENT

(1.) Notice in this contempt petition was issued on 10.11.2008 which was made returnable after three weeks. When the matter was listed before this Court on 02.07.2009, time was sought on behalf of respondent nos.1 and 2 to file reply and it was granted till 22.07.2009. However, the respondent nos.1 and 2 were directed to remain present on 22.07.2009. On 22.07.2009, none appeared for the respondents. Hence, this Court passed an order "Respondents be given notice to appear in person. Notice returnable after six weeks". Thereafter, on 04.09.2009 and on 25.09.2009, time was granted to the respondents to file an affidavit, upon an assurance that respondent nos.1 and 2 shall remain present on next occasion. The respondent nos.1 and 2, thereafter filed affidavit dated 08.10.2009, which was sworn in by the respondent no.2the President of the Society. Thereafter, the matter was listed before this Court on 17.11.2009. After hearing the parties, this Court passed a detailed order. In paragraph No.6 of the said order, this Court observed as under :

(2.) In paragraph No.7 of the order this Court observed as under:

(3.) Thus, this Court while passing the detailed order on 17.11.2009, made the aforesaid charges very clear to the respondents. After passing of the said order, matter was posted for hearing on 10.12.2009 i.e. for today and the respondent Nos.1 and 2 were directed to remain personally present in the Court. Shri.Dixit, the learned Senior Counsel assisted by Shri.Rodge states that respondent Nos.1 and 2 are personally present in the Court, in compliance of the order dated 17.11.2009.