JUDGEMENT
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(1.) Leave granted.
(2.) These appeals are filed against the Interim Order dated 26.02.2014 passed by the High Court of Judicature at Bombay in Contempt Petition (L) No. 105 of 2013 in Notice of Motion (L) No. 1553 of 2013 in Suit (L) No. 677 of 2013 and Interim Order dated 31.10.2014 in Contempt Petition No. 29 of 2014 in Notice of Motion No. 488 of 2014 in Suit No. 284 of 2014.
(3.) The facts of the case, which lie in a narrow compass, however, need mention in brief to appreciate the issue involved in these appeals.;
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