LEKHRAJ MEGHJI SOLANKI Vs. DULARIBAI BADLU VERMA

JUDGEMENT

(1.) Heard Mr. Apte, learned Senior Counsel for the petitioner and Mr. Shaikh, learned Counsel for the respondents No.2 to 6 and 8 to 12 at length.

(2.) This Contempt Petition alleges breach of order dated 14.02.2014 passed by this Court in C.R.A.No.156 of 2008. By that order, C.R.A. preferred by respondent No.1- Dularibai Badlu Verma was dismissed.

(3.) Mr. Apte invited my attention to paragraph 109 of that order. Respondent No.1 sought continuation of interim order dated 06.07.2009 for a period of 16 weeks and assured that respondent No.1 and all adult family members residing with her would give usual undertaking in this Court within four weeks in terms of paragraph 109.