Nitin W. Sambre, J. - (1.)Heard Petitioner No.4 in person, who is a Lawyer by profession and who represents the interest of other Petitioners.
(2.)The Petitioner No.1 appears to be the mother of Petitioner Nos. 2, 4 and Respondent No. 3 and motherinlaw of Petitioner No. 3. The Petitioner Nos. 2 and 3 appears to be husband and wife.
(3.)The Petition is filed with following prayers :
"(A) By an appropriate writ, order and/or direction of this Hon'ble Court, this Hon'ble Court be kind enough to assign C.A.No.1061/2012 to any appropriate Hon'ble Judge from District Court Shivajinagar Pune, other than the Hon'ble Judge hearing C.A.No.123/2016 and Hon'ble Shri S. M. Modak, the appeal may kindly be made time bound, preferably within 30 days, the parties may kindly be restricted to filing of purshis and applications of adjournment, that too on genuine grounds.

(B) Pending the hearing and order of prayer clause (A), this Hon'ble Court be kind enough to issue an appropriate writ, order and/or direction to say the proceedings of C.A.No.1061/2012.

(C) Adinterim and interim reliefs in terms of prayer clause (B) may kindly be granted.

(D) This Hon'ble Court be kind enough to give guidelines, whether a Judge can rescue himself/herself from hearing a particular matter, on the ground that the Advocate/party of the pending matter before him/her, has visited his/her Facebook page and/or his account on any other social media.

(E) By an appropriate writ, order and/or direction of this Hon'ble Court, this Hon'ble Court be kind enough to take appropriate action against Hon'ble Shri S. M. Modak and Hon'ble Shri S. B. Bahalkar, for misusing their powers to violate the rights of the appellants of C.A.No.1061/2012, especially of 82 years old Appellant No.1.

(F) For such other and further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case."