Saraswati Pandurang Nagle And Ors vs Ketan Ranjit Singh Neghandi And ...
2022 Latest Caselaw 3623 Bom

                          Digitally signed by IRESH
      IRESH SIDDHARAM     SIDDHARAM MASHAL
      MASHAL              Date: 2022.04.05 15:35:57
                          +0530




                                                                            15.243.22 cp.doc

ISM
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          CIVIL APPELLATE JURISDICTION

                                   CONTEMPT PETITION NO. 243 OF 2022

           SARASWATI PANDURANG NAGLE AND ORS                                ....PETITIONERS

                   V/s.

           KETAN RANJIT SINGH NEGHANDI AND ORS                         .....RESPONDENTS

           Mr. Aditya Andhorikar Advocate for the Petitioners
           Mr. Sukeshi Bhandari Advocate for Respondent no. 1


                                        CORAM :       NITIN W. SAMBRE, J.

                                        DATE:         APRIL 4, 2022.

           P.C.:

           1)      Counsel for Respondent no. 1 has rightly objected his

impleadment. As such, a motion is made by the counsel for the

Petitioner for deletion of Respondent no. 1.

2) As such, Petitioner is permitted to delete Respondent no. 1 from

the array of Respondents. Contempt Petition no more survives

against Respondent no. 1.

3) As contempt is alleged of Judgment and Decree dated

01/10/2012 against which Execution preferred by the Petitioner is

15.243.22 cp.doc

already withdrawn, counsel for Petitioner, in response to Courts'

query on maintainability of the contempt petition, seeks time to

prepare the matter.

4) Stand over to 20/06/2022.

[NITIN W. SAMBRE, J.]