NITIN SETH Vs. VIJAY LAKHANI

JUDGEMENT

(1.) Heard finally by consent.

(2.) As the basic consent terms concerned with the petitioners and the respondents are common, which is the foundation for filing these Contempt Petitions by the petitioners, I am disposing all these contempt petitions by this common order. For the purposes of disposing these contempt petitions, the facts of Contempt Petition No. 21/09 are taken. Most of the events are common except respective payment and the flat numbers.

(3.) In 1994, Punit City Project, Plot No. 27, Sector No. 15, CBD Belapur, Navi Mumbai 400703, launched by respondents 3 to 5.