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Kaushalya vs Mukesh Jain on 17 October, 2023

     ITEM NO.17                                 COURT NO.1                      SECTION II-C

                                   S U P R E M E C O U R T O F              I N D I A
                                           RECORD OF PROCEEDINGS

                              CONTEMPT PETITION (CIVIL) Diary No.25248/2023

     (Arising out of impugned final judgment and order dated 24-07-2019
     in Crl.A. No.1129/2019 24-07-2019 in Crl.A. No.1130/2019 passed by
     the Supreme Court of India)

     KAUSHALYA                                                                   Petitioner(s)

                                                         VERSUS

     MUKESH JAIN                                                                 Respondent(s)

     (With IA No.170355/2023 - CONDONATION OF DELAY IN FILING)


     Date : 17-10-2023 These matters were called on for hearing today.


     CORAM :
                                   HON'BLE THE CHIEF JUSTICE
                                   HON'BLE MR. JUSTICE J.B. PARDIWALA
                                   HON'BLE MR. JUSTICE MANOJ MISRA


     For Petitioner(s)                   Ms. N Nappinai, Adv.
                                         Mr. V Balaji, Adv.
                                         Ms. Astha Tyagi, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                               O R D E R

1 Delay condoned.

2 Issue notice, returnable in three weeks.

3 The personal presence of the respondent-contemnor is dispensed with for the present.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar