KURIAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant approached this Court aggrieved by the impugned orders dated 01.08.2016, 18.07.2016 and 17.06.2016 passed by the High Court of Judicature at Bombay in Appeal No.400 of 2016 in Contempt Petition NO.2 of 2015. As per the said order(s), on account of the alleged non-cooperation on the part of the appellant, the interim protection granted by the High Court against the order passed by the learned Single Judge in Contempt Petition was withdrawn and the appeal was dismissed.;