SYEDULLAH KHALEELULLAH KHAN Vs. NARSINGH UDDHAV PAWAR

JUDGEMENT

(1.) At the outset, learned counsel appearing for the Respondent- Contemnor does not press the affidavit dated 2nd August, 2019. In that view of the matter, the affidavit filed by the Contemnor on 2nd August, 2019 is treated to have not filed and shall not be part of the proceeding of the aforesaid Reference.

(2.) This Reference under Section 15(2) of the Contempt of Courts Act, 1971 has been made by Syedullah Khaleelullah Khan, Jt. Civil Judge (J.D.) & J.M.F.C., Barshi, District Solapur on 22nd April, 2019.

(3.) The said Reference is registered and numbered by the Registry. Accordingly, Reference was placed before this Court (Coram : Indrajit Mahanty & A.M. Badar, JJ.). On 10th June, 2019 this Court issued notice to the Respondent-Contemnor which was made returnable on 8th July, 2019.