JUDGEMENT
MADHAV JAMDAR,J -
(1.)The above Contempt Petition is filed by Ms. Shweta Shetty against Ms. Renuka
Shetty, Ms. Vinata Shetty, Ms. Yamuna Patil and Ms. Papia Patil who are her
sisters. Her father - Shri Mahalaba Rampa Shetty, aged 95 years, is the
proforma Respondent.
(2.)The Contempt Petition is taken out by the Petitioner in the Writ Petition filed
by her seeking to challenge the legality and validity of the Order dtd. 1/9/2021 passed under the provisions of the Welfare of Parents and
Senior Citizens Act, 2007, whereby the Petitioner is directed to vacate the
flat occupied by her since the year 2015 alongwith her father within a period
of thirty days from the date of receipt of the impugned order. In the meantime,
the said order is stayed by this Court.
(3.)It is the case of the Petitioner that the Respondents are repeatedly
obstructing her entry into the said flat. The Petitioner has filed the above
contempt proceeding seeking reliefs as prayed since she was obstructed from
entering her subject flat on 22/9/2021 and thereafter, again on 9/11/2021. Her immediate grievance is that on 11/11/2021 there
were attempts to install CCTV cameras in her bedroom which she resisted and
also made a complaint to the Police Officers at the Gamdevi Police Station. The
Petitioner has stated that the Respondents have installed cameras in the hall
of the flat looking directly in the bedroom used by the Petitioner without a
door. She has therefore moved this Court for urgent reliefs. Advocate Ms.
Kantawala has sent a praecipe stating that she will not be able to attend the
matter before the Court. In view of the urgency, Respondent No.1 - Renuka
Shetty shall remain present in Court, today at 3.00 p.m. Stand over to 3.00
p.m., today.
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