DIPAK MISRA,J. - (1.) Leave granted.
(2.) The present appeal, by special leave, assails the order dated 27.4.2016 passed by the Division Bench of the High Court of Gujarat at Ahmedabad in CRMP (Contempt of Court) No. 10077 of 2016 whereby it has, after referring to assertions made in the petition and reproducing certain paragraphs from C. Ravichandran Iyer v. Justice A.M. Bhattacharjee (1995) 5 SCC 457 , directed as follows: - "9. Let there be a notice under the Contempt of Courts Act returnable on 2.5.2016 to respondents. In the mean time and till the returnable date, the respondents are restrained from indulging in any scandalous activity or holding official meeting and passing resolution on the subject matter as it is expressly prohibited and could be said to be contemptuous as per decision of Supreme Court in case of C. Ravichandran Iyer ( supra)."
(3.) When the matter was listed on 29.4.2016, this Court after hearing learned counsel for the parties, as the respondent no.1, who had initiated the contempt of court, had entered caveat, passed the following order: - "Having heard learned counsel for the petitioner, we are, as advised at present, not inclined to vary or modify the order passed by the High Court and, accordingly, we direct that the said order shall remain in force till 12.05.2016. However, we direct that the contempt proceedings before the High Court shall remain in abeyance till 12.05.2016." ;