New Sarnath Co-Op. Hsg. Soc. Ltd vs Aleya Chinmulgund
2024 Latest Caselaw 13788 Bom

Bombay High Court

New Sarnath Co-Op. Hsg. Soc. Ltd vs Aleya Chinmulgund on 2 May, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

    RVC                                                                      39 Cp-150-2023.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                   CIVIL APPELLATE JURISDICTION

                              CONTEMPT PETITION NO.150 OF 2023

    New Sarnath Co-op. Hsg. Soc. Ltd.                               ... Petitioner
             V/s.
    Aleya Chinmulgund                                               ... Respondent


    Mr. Anuj N. Narula i/b Jhangiani, Narula & Associates for Petitioner.
    Mr. Karansingh Rajput i/b Ms. Indira Labde for Respondent.


                                            CORAM : A. S. GADKARI AND
                                                    SHYAM C. CHANDAK, JJ.

DATE : 2nd May 2024.

P.C. :

(1) Heard learned counsel for the Petitioner.

(2) It prima facie appears that, there is a willful disobedience of the

Judgment and Order dated 13th September 2004, by the Respondent.

    (3)               Admit.

    (4)               Advocate Ms. Indira Labde has already filed Vakalatnama on

behalf of Respondent and therefore notice under Rule-12 of Chapter XVII of

The Bombay High Court Appellate Side Rules, 1960 is dispensed with.

(5) The parties herein are directed to maintain status quo as of

today asfar as deposit of Rs.75,00,000/- by the Respondent is concerned.

( SHYAM C. CHANDAK, J. ) ( A.S. GADKARI, J. )

RAJESH RAJESH VASANT

CHITTEWAN Date: 2024.05.07 18:15:42 +0530