- (1.)RESPONDENTS Nos. 1 and 2 are found guilty of having committed contempt of the order of the City Civil Court dated 13.12.1996 passed on Notice of Motion No. 3493 of 1996 in S.C. Suit No. 3829 of 1996 and the High Courts order dated 5.5.1997 passed on Appeal from Order No. 96 of 1997, Respondents Nos. 1 and 2 are therefore, sentenced to suffer simple imprisonment for a period of one month each and to pay a fine of Rs. 2000/ - each.
(2.)RESPONDENTS Nos. 3 and 4 are also found guilty of contempt however in view of the apology tendered by them and in view of the affidavit filed by them that they are not staying in the suit premises the contempt notice against them is discharged.
Contempt Notice issued against respondent No. 5 is discharged.

(3.)THE order of sentence of Respondents Nos. 1 and 2 shall remain suspended for a period of eight months from today on the request of the learned Counsel for Respondents Nos. 1 and 2. After the period of eight months the suspension shall automatically be lifted and the order of sentence shall operate from that date. At this stage Mr. Naphade prays that the Respondents No. 1 and 2 should file an affidavit slating that they have removed themselves from the suit premises on the date mentioned in the said affidavit and they undertake that they will not enter into the suit premises. The request is reasonable. Respondents Nos. 1 and 2 shall file an affidavit to this effect within the said stipulated period of eight months. The Contempt Petition is disposed of in the aforesaid term. Certified copy expedited.