- (1.) Mr. V.K. Dwivedi, learned counsel, appearing on behalf of Mr. Shubham Bhalla, AOR, for the respondents no.1 and 2 seeks permission of the Court to withdraw from the case. Permission is granted since Mr. Parthov Sarkar, learned counsel, has put an appearance on behalf of respondents no.1 and 2. Respondent No.3, who has appeared in person, states that the Registry has not given complete copy of the annexures to him. Registry is directed to handover the copy of annexures today itself by 4 p.m. to the respondent No.3. The respondents no.1, 2 and 3 are directed to file their reply to the petition within three weeks from today.
(2.) List on 30.09.2019. On that date all the contemnors shall remain present in-person.
(3.) An application has been moved by respondent No.4 Mr. Mathews Nedumpara for discharge. This contempt was registered basically on the joint complaint filed by the President of the Bombay Bar Association and the President of the Bombay Incorporated Law Society. In this complaint reference has been made to a communication (sent by respondents no.1 and 2) and the allegation against respondents no.3 and 4 is that they have acted in tandem with respondents no.1 and 2. Other than this allegation, there is no other material to show that respondent no.4 connived with respondents no.1 and 2.;