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Judgment
ORDER
Ms. Prajakta Menezes, counsel appearing for the Liquidator, Mr. Neerave B. Merchant, counsel appearing for the Respondent Nos. 1 & 2 are present through physical hearing.
Despite direction given to the respondents to be present before this bench on 29.04.2022 in the presence of their counsels for passing appropriate order in contempt petition, the respondents willfully disobeyed and did not appear before this bench. As it is not possible to pronounce the order in the absence of the respondent Nos. 1 & 2, this Bench hereby issue bailable arrest warrant to the respondent Nos. 1 & 2 to be executed through the Assistant Commissioner Of Police, Ghatkopar West.
The Registrar shall communicate the above order to the Assistant Commissioner of Police, 3WQ4+894, Lal Bahadur Shastri Rd, Near Telephone Exchange, Jivdaya Lane, Ghatkopar West, Mumbai, Maharashtra 400086 Ghatkopar within whose jurisdiction the respondents are residing. Assistant Commissioner of Police, Ghatkopar on receiving the above order shall arrest the respondents whose details are furnished hereinunder and produce them before this bench without causing any further delay on any working day during the office hours. List this matter on 06.06.2022.
Respondent No. 1
Mr. Akshay Bhansali Having his address at 603/604, Gayatri Dham Towers, 6th Floor, Derasar Lane, Nr Jain Temple, Ghatkopar (E), Mumbai 400077 Respondent No. 2
Mr. Haresh Bhansali Having his address at 701/702 Siddhi Apts Opp. Gurukul High School Tilak Road, Ghatkopar (E), Mumbai 400077