RUPALI SHAH Vs. MUNESH RALHAN ALIAS RICKY RALHAN

JUDGEMENT

(1.) The directions to issue this show cause notice was given by this Court (Coram:- S.U. Kamdar, J.) in paragraph 26 of the order dated 27th October, 2005 which reads as under:-

(2.) Pursuant to the said order dated 27th October, 2005, a show cause notice dated 18th September, 2008 is issued, after three years to the plaintiffs Rupali Shah and her husband Pradeep S. Shah, calling upon them to show cause as to why action should not be taken against them under the Contempt of Courts Act, 1971 ibr having committed contempt of court's order dated 10th May, 1999 passed in Notice of Motion No. 1455/1999 in Suit No. 2606/1999.

(3.) The alleged breach committed by the plaintiffs is of the order dated 10th May, 1999 passed in Notice of Motion No. 1455/1999 in Suit No. 2606/1999 by the Hon"ble Division Bench of this Court. By the said order, amongst others, the Court Receiver was appointed as Commissioner to take an inventory of all the properties left by the deceased O.P. Ralhan including a flat in the building known as Bhagwan Nivas premises, situated at Khar. Pursuant to the said order admittedly the Court Receiver had prepared an inventory of the belongings which were in the said flat. Clause 5 of paragraph 4 of the said order is reproduced hereunder :-