Bharat Bondre vs Rajaram K. Shinde (Since ...
2021 Latest Caselaw 7966 Bom

Megha                                        30_cpst_341_2021.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                 CONTEMPT PETITION (STAMP) NO.341 OF 2021

Mr. Bharat Bondre                                         ...Petitioner
                      Versus
Rajaram K. Shinde (since
deceased through his legal
heirs )-
1a) Smt. Shailaja Rajaram Shinde
and Ors.                                                ...Respondents
                                      ....
Mr. Abhijit A. Desai i/b. M/s. Desai Legal for the Petitioner.
Mr. Tejesh Dande for the Respondents.


                                        CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 16th JUNE, 2021.

P.C.:-

The Petitioner herein has alleged contempt of order dated

20/03/2020. By the said order this Court had dismissed the petition.

However, considering the fact that the deceased Petitioner was in

possession of the Flat since 1993, time was given to the Respondents

herein to vacate the suit fat within four months from the date of

uploading of the judgment. It is stated that the judgment was

uploaded on 18/06/2020 and four months' period expired on

18/11/2020. Respondents did not vacate the premises and fled SLP on

8/11/2020. Till date no interim order has been passed by the Hon'ble

Megha 30_cpst_341_2021.doc

supreme Court in favour of the Respondents. Despite which,

Respondents have not vacated the premises.

2. Mr. Dande, learned counsel for the Respondents states that

Hon'ble Supreme Court is on vacation till 28/06/2021 and that

Respondents will move the Supreme Court for urgent interim relief in

the frst week of July. He, under instructions from Ms Bhagyashri

Shinde- Respondent No.1d, makes a statement that in the event

Respondents are unable to get any interim relief from the Apex Court,

they shall vacate the suit fat by 21/07/2021 or as per the time fxed by

the Hon'ble Supreme Court as the case may be.

3. Stand over to 12/07/2021.

(SMT. ANUJA PRABHUDESSAI, J.)