wp-7547-2026@cpl-35329-2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION /

ORDINARY ORIGINAL CIVIL JURISDICTION

WRIT PETITION NO. 7547 OF  2026 (A.S.)

Kotak Mahindra Bank Limited          …Petitioner

Versus

State of Maharashtra and Others          …Respondents

WITH

CONTEMPT PETITION (L) NO. 35329 OF 2025 (O.S.)

WITH

INTERIM APPLICATION NO. 28679 OF 2025

WITH

INTERIM APPLICATION (L) NO. 4872 OF 2026

IN

WRIT PETITION NO. 4960 OF 2025

Reshma Bhavesh Shah          …Petitioner

Versus

Board of Directors of Kotak Mahindra

Bank Limited and Another         …Respondents

Mr. Mathews Nedumpara a/w. Ms. Hemali Kurne and Mr. Dayanand

Hebballi, for the Petitioner in Contempt Petition (L) No. 35329 of 2025

and for Respondent No. 2 in WP No. 7547 of 2026.

Mr. Sanjay Anabhawane i/b. Ms. Medha Rane, for the Petitioner in WP

No. 7547 of 2026 and for Respondent Nos. 1 and 2 in Contempt Petition

(L) No. 35329 of 2025.

Ms. Fatima Lakdawalla, AGP for Respondent Nos. 9 and 10 in Contempt

Petition (L) No. 35329 of 2025.

Mr. Oduvil Mohandas a/w. Ms. Farah Broacha and Mr. J.P. Kapadia i/b.

Little & Co., for Respondent No. 11- RBI in Contempt Petition (L) No.

35329 of 2025.

Smt. Tanu Bhatia, AGP for Respondent No. 1 and 3 in WP No. 7547 of

2026.

******

Vishal Parekar ....1

VISHAL

SUBHASH

PAREKAR

Digitally signed by

VISHAL SUBHASH

PAREKAR

Date: 2026.08.21

15:01:15 +0530

wp-7547-2026@cpl-35329-2025.doc

CORAM:MANISH PITALE AND

SHREERAM V. SHIRSAT, JJ.

RESERVED ON :  17

rd

 JULY, 2026

PRONOUNCED ON : 21

st

 AUGUST, 2026

-------------

ORDER: (Per Shreeram V. Shirsat, J.)

1.Heard Mr. Sanjay Anabhawane, learned counsel for the Petitioner

in Writ Petition No. 7547 of 2026 and for Respondent Nos. 1 and 2 in

Contempt Petition (L) No. 35329 of 2025; Mr. Mathews Nedumpara, the

learned counsel for the Contempt Petitioner in Contempt Petition (L)

No. 35329 of 2025 with Interim Applications No. 4872 of 2026 and for

Respondent No. 2 in Writ Petition No. 7547 of 2026.

2.Since the issue involved in the Writ Petition No. 7547 of 2026 and

Contempt   Petition   (L)   No.   35329   of   2025   alongwith   Interim

Applications are arising out of the same factual matrix, both are being

disposed of by a common order.

3.We have gone through the Writ Petition, affidavit in reply filed by

the Respondent No 2 in the writ petition, the Contempt Petition, the

reply filed by the bank in the Contempt Petition, Interim Applications

and the documents annexed along with it. We find that this case has a

chequered history and therefore before proceeding to decide both the

Vishal Parekar ....2

wp-7547-2026@cpl-35329-2025.doc

Petitions, it will be necessary to briefly narrate the facts of the case and

the sequence of events that have transpired so far.

4.The Petitioner in Writ Petition No. 7547 of 2026 is a secured

creditor, an assignee of ICICI Bank (the Assignor Bank), by virtue of a

Deed of Assignment dated 31

st

 December 2007. The Assignor Bank had

granted   credit   facility   to   Mr.   Irshad   Ansari   and   Mrs.   Asiya   Ansari

(Original Borrowers). The borrowers had executed loan agreement by

executing various loan security documents. In consideration of the said

credit facility sanctioned by the Assignor Bank of the Petitioner, the

Original Borrowers created a security interest over the secured asset,

namely Flat No. 701, 'B' Wing, 7

th

  Floor, Golden Eagle Complex Co-

operative Housing Society Limited, by way of equitable mortgage by

deposit of title deeds, and deposited all the original title deeds of the

secured asset with the Assignor Bank of the Petitioner. As the Original

Borrowers   failed   to   repay   the   loan,   the   account   of   the   Original

Borrowers was classified as Non-Performing Asset (NPA) and measures

under   the   provisions   of   the   Securitisation   and   Reconstruction   of

Financial Assets and Enforcement of Security Interest Act, 2002 (the Act,

2002) were initiated. A Demand Notice under Section 13(2) was issued

on 25

th

 June, 2009. As the Original Borrowers failed to comply with the

Vishal Parekar ....3

wp-7547-2026@cpl-35329-2025.doc

Demand Notice, the Petitioner initiated further measures under Section

13(4) of the Act, 2002. The Petitioner also initiated the process under

Section 14 of the Act, 2002 and the District Magistrate, Thane, vide

order dated 3

rd

  March 2010, directed the Tahsildar, Mira-Bhayandar,

Thane, with the assistance of Senior Inspector of Police, to take the

physical possession of the secured asset. However Respondent No. 3 i.e.

the Senior Inspector of Police, Naupada Police Station, Thane failed to

take the possession of the secured asset.

5.The learned Counsel for the Petitioner in the Writ Petition No.

7547 of 2026, submitted that in the year 2014, the Respondent No. 2 in

the Writ Petition No. 7547 of 2026 filed a Securitisation Application

before the Debt Recovery Tribunal-III, Mumbai (DRT). The learned

Counsel further submitted that as there was no stay from the Tribunal or

from any Court, the Petitioner  approached the Tahsildar  Office for

execution of the said order. However, the Tahsildar, Thane failed to

execute the order. The Petitioner therefore filed a Civil Writ Petition

bearing No. 2144 of 2023, seeking directions to expeditiously execute

order dated 3

rd

 March 2010. The Writ Petition bearing No. 2144 of 2023

was disposed of by this Court vide order dated 22

nd

 February 2023, by

observing that the grievance of the Petitioner was already redressed by

Vishal Parekar ....4

wp-7547-2026@cpl-35329-2025.doc

this Court in Writ Petition No. 15285 of 2022 (L & T Finance Limited vs.

State of Maharashtra). The learned Counsel for the Petitioner further

submitted that as per the directions passed by this Court in the Writ

Petition No. 15285 of 2022, the Petitioner immediately addressed a

letter on 24

th

  October 2024 to the Tahsildar of Mira-Bhayandar and

requested to grant administrative assistance for taking possession of the

secured asset. Even on this occasion, the Tahsildar and Respondent No.

3 failed to redress the grievance of the Petitioner and insisted for a new

order to fix a date for taking possession by citing a reason that the old

order given to the office was misplaced. The learned Counsel further

submitted that he obtained a certified copy of the order and submitted

the same to the office of the Tahsildar, after which the date for taking

physical possession of secured asset was fixed on 22

nd

 May 2025. The

intimation about taking of physical possession was communicated to all

the parties, and despite receipt of sufficient notice of possession, there

was no challenge to this order by any of the parties.

6.The   learned   Counsel   further   submitted   that   the   Petitioner

arranged for police protection and along with the Tahsildar, proceeded

at the site to take physical possession of the secured asset. However, due

to the obstruction created by Respondent No. 2 and her husband, the

Vishal Parekar ....5

wp-7547-2026@cpl-35329-2025.doc

possession could not be taken. It is the grievance of the Petitioner that

the Tahsildar and the Respondent No. 3 failed to put in sufficient efforts

to take possession from the Respondent No 2 and on the contrary,

informed the officials of the Petitioner to remove the Respondent No. 2

from   the   secured   asset.   The   learned   Counsel   submitted   that   the

Respondent No. 3, for reasons best known, probably yielding under

political   influence,   failed   to   take   any   steps   to   either   remove   the

Respondent   No.   2   and   other   occupants   or   register   FIR   against

Respondent No. 2. Learned Counsel submitted that due to obstruction

created, further process of taking possession was abandoned. 

7.The   learned   Counsel   further   submitted   that   even   thereafter,

several attempts were made by the Petitioner to persuade the Tahsildar

and Respondent No. 3 to take the possession from Respondent No. 2.

However, every time the Tahsildar and Respondent No. 3 visited the

place, they would back out from the process upon Respondent No. 2

creating obstructions. The learned Counsel for the Petitioner submitted

that, although it was within the means and powers of Respondent No. 3

to forcibly remove the Respondent No. 2, the Respondent No. 3 refused

to use police force for vacating Respondent No. 2 and the others who

were occupying the secured asset. 

Vishal Parekar ....6

wp-7547-2026@cpl-35329-2025.doc

8.The learned Counsel for the Petitioner further submitted that

aggrieved by the repeated unsuccessful attempts made to execute the

orders, which  were  being frustrated by the Respondent No.  2, the

Petitioner was once again constrained to approach this Court, seeking

directions to comply with the order dated 3

rd

 March 2010. This Court,

vide order dated 14

th

 July 2025, directed the Tahsildar and Respondent

No. 3 to execute the order passed under Section 14 of the Act, 2002

within a period of eight weeks. The learned Counsel for the Petitioner

further submits that pursuant to the directions given by this Court, the

possession was scheduled on 22

nd

 May 2025. However, once again, the

possession   could   not   be   taken   due   to   the   obstructions   created   by

Respondent No. 2 and her family members. 

9.The learned Counsel further submitted that thereafter a fresh

attempt to take possession was made on 23

rd

 September 2025. However,

Respondent   No.   2   once   again   obstructed   the   process   and   created

hurdles,   including   locking   the   outside   metal   door   from   inside   and

compelling the authorities to initiate forced entry by cutting the outer

door. In the meanwhile, the Respondent No. 2 approached this Court at

5.30 pm, without giving notice to the Petitioner, contending that the

possession was being taken by the Petitioner in pursuance of the order

Vishal Parekar ....7

wp-7547-2026@cpl-35329-2025.doc

passed by the District Magistrate under Section 14 of the Act, 2002. This

Court (

Coram: B P Colabawalla and Amit Jamsandekar, JJ.) adjourned

the matter to 24

th

 September 2025, as the matter was mentioned at 5:30

pm and none on the behalf of the Petitioner bank was present. This

Court also directed that the possession of the suit property should not be

taken and the matter was adjourned to 24

th

 of September 2025. 

10.The learned Counsel submitted that on 24

th

  September 2025,

when the petition was called out for hearing, the Counsel appearing for

the Petitioner Bank objected to grant of any reliefs and informed the

Court that the Respondent No. 2 had already approached the DRT under

Section 17 of Act, 2002 challenging the measures taken by the Petitioner

Bank under Section 13(4) of the Act, 2002 and that there is equally

efficacious   alternate   remedy   available   to   them   and   requested   for

dismissing the Writ Petition No. 23102 of 2025. In the said order dated

24

th

  September   2025,   the   learned   Counsel   appearing   on   behalf   of

Respondent No. 2 agreed and which has been recorded in the said

order, that since the Respondent No. 2 (Petitioner in that petition) had

already   filed   a   Securitisation   Application   before   the   DRT,   the

Respondent No. 2 would raise all contentions including the ones raised

in the Writ Petition (other than constitutional validity of Section 14 of

Vishal Parekar ....8

wp-7547-2026@cpl-35329-2025.doc

the Act, 2002) before the DRT. The learned Counsel further submitted

that after hearing the parties, this Court was of the opinion that the

Respondent No. 2 herein ought to exhaust her alternate remedy under

Section 17 of the Act, 2002, which the Respondent No. 2 had already

invoked. The Ld. Counsel further submitted that the submission of the

learned Counsel for the Petitioner Bank was that since the possession

was   not   taken,   a   fresh   notice   would   be   issued   by   the   Bank   to

Respondent No. 2 before they proceed to take the physical possession of

the suit property. On the basis of this statement, this Court was of the

opinion that there was no immediate threat to the Respondent No. 2 of

being ousted from possession and therefore directed that the Bank shall

give at least seven days notice to the Respondent No. 2 (Petitioner

therein)   before   proceeding   to   take   physical   possession   of   the   suit

property. It was also fairly submitted by the learned Counsel for the

Respondent   No.   2   that   in   the   event   the   DRT   does   not   grant   the

Petitioner   any  interim   relief   from   being   dispossessed   from   the   suit

property, subject to the Petitioner's right of appeal, the Petitioner shall

not obstruct the Bank from taking physical possession and this statement

was accepted as an undertaking to the Court. The Paragraphs 7 and 8

are reproduced herein below for appropriate reference:

Vishal Parekar ....9

wp-7547-2026@cpl-35329-2025.doc

7]   Mr.   Soman,   the   learned   Advocate   appearing   for   the   1

st

Respondent Bank, has stated that since possession was not taken

yesterday, a fresh notice would be issued by the 1st Respondent

Bank   to   the   Petitioner   before   they   proceed   to   take   physical

possession of the Suit Property. Since this statement is made, we

do not find any immediate threat to the Petitioner of being ousted

from possession. We only direct that the 1

st

 Respondent shall give

at least 7 days notice to the Petitioner before proceeding to take

physical possession of the Suit Property. 

8] Mr. Nedumpara, in all fairness, has stated that in the event the

DRT does not grant the Petitioner any interim relief from being

dispossessed from the Suit Property, subject to the Petitioner’s

right   of   appeal,   the   Petitioner   shall   not   obstruct   the   1st

Respondent   Bank   from   taking   physical  possession   of   the   Suit

Property. We accept the aforesaid statement as an undertaking

given to the Court.

11.On the basis of the aforementioned submissions, the Writ Petition

came to be disposed of, and Respondent No. 2 (Petitioner therein) was

relegated to raise her issues in the Securitisation Application already

filed before the DRT. 

12.The learned Counsel for the Petitioner further submitted that

despite the order dated 24

th

 September 2025 and the undertaking given,

Respondent No. 2, once again filed a fresh Writ Petition bearing Writ

Petition   (L)   No.   32773   of   2025   on   similar   grounds,   in   addition

contending that the possession notice dated 7/10/2025 indicates that

the possession will be taken on 13/10/2025 and therefore directions be

given to the DRT to expeditiously hear the Interlocutory Application No.

3025 of 2025 filed in Securitisation Application No. 185 of 2016 for ad-

Vishal Parekar ....10

wp-7547-2026@cpl-35329-2025.doc

interim relief. This Court vide order dated 10/10/2025 disposed of the

petition by giving the following directions:

1. Though the above Writ Petition is filed seeking various reliefs,

Mr. Nedumpara, the learned counsel appearing on behalf of the

Petitioner   brought   to   our   attention   the   Order   dated   24th

September, 2025 passed in Writ Petition (L) No.23102 of 2025.

He   submitted   that   in   that   Writ   Petition   filed   by   this   very

Petitioner, an Order was passed whereby the Petitioner was

relegated   to   raise   her   grievances   in   the   Securitisation

Application   already   filed   by   her   before   the   DRT   and   the

Petitioner   could   apply   to   the   DRT   for   seeking   appropriate

interim reliefs. He submitted that in the said order, it was also

recorded that before physical possession of the suit property is

taken, the 1st Respondent would give at least 7 days notice to

the Petitioner. He submitted that in pursuance to the directions

passed by this Court in Order dated 24th September, 2025, the

Petitioner filed a praecipe on 3

rd

 October 2025 before the DRT-I

(I/c. for DRT III). The said praecipe was not accepted by the

DRT-I (I/c. DRT-III). It appears that now physical possession

would be taken on 13th October, 2025, as per the notice issued

by the office of the Tahsildar dated 7th October, 2025. It is for

this reason, that Mr. Nedumpara states and submits that the

DRT be directed to hear the Interlocutory Application (Diary)

No.3025 of 2025 in Securitisation Application No.185 of 2016

on Monday for ad-interim relief. 

2.   The   learned   advocate   appearing   on   behalf   of   the   1st

Respondent – Bank stated that the DRT-III is the DRT, which

will  have   jurisdiction   to  decide,   not  only   the  Securitisation

Application filed by the Petitioner, but also any Interlocutory

Application filed therein. He submitted that the DRT-III will be

available on Monday i.e. 13th October, 2025. 

3. Considering these facts and circumstances, we direct that the

Petitioner shall file a praecipe before the DRT-III on Monday i.e.

on 13

th

  October, 2025 requesting it to take up Interlocutory

Application   (Diary)   N0.3025   of   2025   in   Securitisation

Application No.185 of 2016. If such a praecipe is filed, the DRT-

III is directed to hear Interlocutory Application (Diary) No.3025

of 2025, at least for ad-interim relief.

4. It is needless to clarify that if any of the parties are aggrieved

by the order passed by the DRT-III in Interlocutory Application

(Diary) No.3025 of 2025, they are always free to challenge the

said order before the Hon’ble DRAT under Section 18 of the

Vishal Parekar ....11

wp-7547-2026@cpl-35329-2025.doc

SARFAESI Act, 2002.

5. The Writ Petition is accordingly disposed of in the aforesaid

terms. No order as to costs.

6. This order will be digitally signed by the Private Secretary/

Personal   Assistant   of   this   Court.   All   concerned   will   act   on

production by fax or email of a digitally signed copy of this

order.

13.The   learned   Counsel   for   the   Petitioner   submitted   that   the

possession was slated on 13

th

 October 2025, as per the notice issued by

the Tahsildar, Mira-Bhayandar. The learned Counsel further submitted

that the Debt Recovery Tribunal-III at Mumbai heard the Respondent

No. 2 and came to a conclusion that the matter could only be decided by

the competent Civil Court, since the issue involved was with respect to

the title of the secured property. The Interim Application was disposed

of by DRT-III.

14.The learned Counsel for the Petitioner submitted that it will be

pertinent to note here that even at this stage, the Respondent No. 2 had

not raised any grievance about the taking of physical possession on 13

th

October 2025 pursuant to the notice dated 7

th

 October 2025, and what

was only prayed was that the DRT be directed to hear the application for

ad-interim relief. 

15.The learned Counsel further submitted that on 13

th

 October 2025,

Vishal Parekar ....12

wp-7547-2026@cpl-35329-2025.doc

the possession of the secured asset was taken. The learned Counsel

further submitted that the Respondent No. 2 once again moved Writ

Petition No. 32773 of 2025 and informed the Court that possession of

suit flat was taken by the Petitioner Bank on 13

th

 October, 2025 and that

the premises are no longer in the possession of Respondent No. 2.

However,   fervently   requested   that   the   Respondent   No.   2   has   her

belongings in the said suit flat and that the authorized officer of the

Bank be directed to open the suit flat and hand over the belongings to

Respondent No. 2.

16.This Court, considering the request to be a fair and reasonable

one, directed the authorized officer of the Bank to open the suit flat on

the next day and permit Respondent No. 2 to take away her belongings,

and also directed that once the belongings of Respondent No. 2 are

taken by her, the suit flat shall again be locked by the authorized

officers of the Bank so that the physical possession of the suit flat

continues to remain with the Bank, subject to any orders passed by the

DRAT, if approached, by Respondent No. 2 challenging the order dated

13

th

 October 2025 passed in Interlocutory Application No. 3025 of 2025.

It was also specifically noted by this Court that the Respondent No. 2

had undertaken to this Court that she will enter the suit flat only for the

Vishal Parekar ....13

wp-7547-2026@cpl-35329-2025.doc

purpose of removing her belongings and thereafter exit the same and

enable the Bank to once again lock the suit flat. The said undertaking

given by Respondent No. 2 was accepted by the Court and it was

observed that any breach of this undertaking will amount to contempt

and that this Court shall not hesitate to send her to jail for breaching the

said undertaking. The relevant observation is as under :

“

To allay any apprehension on the part of the Respondent-Bank,

the Petitioner has undertaken to this court that she will enter the

Suit Flat only for the purpose 

of removing her belongings and

thereafter exit the same in order to enable the respondent-Bank

to once again lock the suit flat. They said undertaking, given by

the petitioner, is accepted by the court. We make it clear to the

petitioner that any breach of this undertaking will amount to

contempt, and we shall not hesitate to send her to jail for

breaching the said undertaking.”

17.The learned Counsel for the Petitioner further submitted that the

Petitioner herein had filed an Interim Application (L) No. 7241 of 2026

in Writ Petition 4960 of 2025 to contend that despite the Respondent

No. 2 having been permitted only to take her belongings, she has failed

to do so and her belongings continue to remain in the said flat, which is

creating hurdles for the Petitioner bank to deal with the property in

accordance with the provisions of Securitisation Act for taking further

steps  of   auction   sale,  etc.   This   Court   was  of  the   opinion   that  the

Petitioner Bank could have filed a substantive petition to seek the said

Vishal Parekar ....14

wp-7547-2026@cpl-35329-2025.doc

reliefs instead of filing the Interlocutory Application in a disposed-of

Petition, and that too in a Writ Petition which had nothing to do with

the said aspect of Respondent No. 2 taking away her articles from the

said flat. The Petitioner Bank was permitted to withdraw the application

with a liberty to file a fresh petition for the relief sought in the instant

application.

18.The   Petitioner   has   thus   filed   the   present   Petition   seeking

directions   for   effective   execution   of   the   order   dated   03/03/2010,

compliance   of   order   dated   15/10/2025   by   removal   of   the   entire

belongings and movable assets and other consequential reliefs such as

directions for police assistance etc. The Respondent No. 2 has filed a

detailed reply to the writ petition.

19.In the interregnum, the Respondent No. 2 ( hereinafter referred to

as Contempt Petitioner) has filed a Contempt Petition (L) No. 35329 of

2025 against several respondents including Board of Directors of Kotak

Mahindra Bank Ltd, Board of directors of ICICI Bank Home Finance,

Tahsildar, Mira-Bhayandar, Senior Inspector of Police, Navghar Police

station   and  other   private  respondents   contending   that   there  was   a

willful disobedience of the order of this Court passed on 24

th

 September

2025 in Writ Petition No. 13323 of 2025 by Respondent No. 1 and 9. 

Vishal Parekar ....15

wp-7547-2026@cpl-35329-2025.doc

20.According to the Contempt Petitioner, this Court, vide order dated

24

th

 September 2025, had disposed of the petition by issuing direction

that the first Respondent No. 1 (Bank) shall give at least seven days

notice to the Contempt Petitioner before proceeding to take physical

possession of the suit property and despite such direction, the notice

dated 7

th

  October 2025 which was issued by the Respondent No. 9-

Tahsildar to take possession mentioned the date as 13

th

 October 2025,

which   was   before   the   expiry   of   seven   days   period   and   therefore

possession could not have been taken on 13

th

 October 2025, but it could

have been taken only on 14

th

 October 2025 or thereafter. The Contempt

Petitioner   submitted   that   she   was   able   to   retrieve   some   personal

belongings, home appliances, and furniture to some extent on 16

th

October 2025.

21.It was further contended by the Ld. Counsel for the Contempt

Petitioner that since there has been willful disobedience on the part of

Respondent No. 1 in the Contempt Petition in compliance of the said

order, the Respondent No. 1 is liable for contempt of Court. 

22.The Respondent No. 1 has filed a reply in the said Contempt

Petition   and   has   refuted   the   allegations   made   by   the   Contempt

Petitioner. According to Ld. Counsel for the Respondent No. 1 (in the

Vishal Parekar ....16

wp-7547-2026@cpl-35329-2025.doc

Contempt Petition), the order passed by the Debt Recovery Tribunal on

13

th

 October 2025 has not been challenged before the Appellate Forum.

The learned Counsel also contended that on two occasions, even though

this issue was raised about taking of possession on 13

th

 October 2025,

this Court has declined to consider the said fact. The learned Counsel

further submitted that the Contempt Petitioner has breached the orders

passed by this Court, wherein she had given an undertaking which was

accepted by this Court that in the event DRT does not grant any interim

relief   from   being   dispossessed   from   suit   property,   the   Contempt

Petitioner shall not obstruct the Bank from taking physical possession of

suit property. The learned Counsel for Respondent No. 1 submitted that

this is a deliberate attempt to delay the process of taking possession, and

therefore the Contempt Petition be dismissed. 

23.Before adverting to the issue of contempt, a useful reference can

be made to the judgment of the Apex Court in the case of

 Ram Kishan

v. Tarun Bajaj & Ors.

1

 wherein it has been observed as under :

“11] The contempt jurisdiction conferred on to the law courts

power   to   punish   an   offender   for   his   wilful   disobedience

/contumacious conduct or obstruction to the majesty of law, for the

reason that respect and authority commanded by the courts of law

are the greatest guarantee to an ordinary citizen that his rights shall

be protected and the entire democratic fabric of the society will

crumble   down   if   the   respect   of   the   judiciary   is   undermined.

1(2014) 16 SCC 204.

Vishal Parekar ....17

wp-7547-2026@cpl-35329-2025.doc

Undoubtedly, the contempt jurisdiction is a powerful weapon in the

hands of the courts of law but that by itself operates as a string of

caution and unless, thus, otherwise satisfied beyond reasonable

doubt, it would neither be fair nor reasonable for the law courts to

exercise jurisdiction under the Act.  The proceedings are quasi-

criminal in nature, and therefore, standard of proof required in

these proceedings is beyond all reasonable doubt. It would rather be

hazardous to impose sentence for contempt on the authorities in

exercise of the contempt jurisdiction on mere probabilities…. ….”

12] Thus, in order to punish a contemnor, it has to be established

that   disobedience   of   the   order   is   "wilful".   The   word   "wilful"

introduces a mental element and hence, requires looking into the

mind of a person/contemnor by gauging his actions, which is an

indication   of   one's   state   of   mind.   "Wilful"   means   knowingly

intentional,   conscious,   calculated   and   deliberate   with   full

knowledge of consequences flowing therefrom. It excludes casual,

accidental, bona fide or unintentional acts or genuine inability.

Wilful acts does not encompass involuntarily or negligent actions.

The act has to be done with a "bad purpose or without justifiable

excuse or stubbornly, obstinately or perversely". Wilful act is to be

distinguished from an act done carelessly, thoughtlessly, heedlessly

or inadvertently. It does not include any act done negligently or

involuntarily. ……

  There has to be a calculated action with evil motive on his

part.   Even   if   there   is   a   disobedience   of   an   order,   but   such

disobedience is the result of some compelling circumstances under

which it was not possible for the contemnor to comply with the

order, the contemnor cannot be punished.

………

“15] It is well-settled principle of law that if two interpretations are

possible,   and   if   the   action   is   not   contumacious,   a   contempt

proceeding would a not be maintainable. The effect and purport of

the order is to be taken into consideration and the same must be

read in its entirety. Therefore, the element of willingness is an

indispensable requirement to bring home the charge within the

meaning of the Act. [See Sushila Raje Holkar v. Anil Kak and Three

Cheers Entertainment (P) Ltd. v. CESC Lad.]”

24.On the backdrop of the judgment of the Hon’ble Apex Court, it

will be pertinent to see whether in the facts of the present proceedings,

a case is made out for issuance of notice under Contempt of Court’s Act.

Vishal Parekar ....18

wp-7547-2026@cpl-35329-2025.doc

25.It needs to be mentioned here that although it was stated in the

order dated 24/09/2025, that the Petitioner bank will give notice of 7

days before taking possession, the subsequent statement made by the

Ld. Counsel for the Contempt Petitioner that in the event the DRT does

not grant any interim relief from being dispossessed from the Suit

Property, subject to the Petitioner’s right of appeal, the Petitioner shall

not   obstruct   the   Bank   from   taking   physical   possession   of   the   Suit

Property,   also   needs   to   be   considered.   The   DRT   dismissed   the

application of the Contempt Petitioner on 13/10/2025 and therefore the

bank proceeded to take possession of the secured asset. 

26.It also needs to be considered that the bone of contention in the

Contempt Petition, that the possession notice did not give 7 days period

was   never   agitated   as   an   act   of   contempt   during   the   hearings   on

10/10/2025 and even on 15/10/2025, rather the request during the

hearing on 10/10/2025 was to direct the DRT to hear the Interim

Application expeditiously and during the hearing on 15/10/2025, to

permit her to take her belongings. We do not find that the Contempt

Petitioner is genuinely agitated just because the Bank failed to give full

7 days notice before taking possession. If the Contempt Petitioner would

have been so agitated, then she would have immediately challenged the

Vishal Parekar ....19

wp-7547-2026@cpl-35329-2025.doc

said notice, which she did not do.

27.We do not find the act of the Respondent No. 9 of giving notice of

less than 7 days or that the Bank not giving notice, to be a case of gross

contempt or any willful act for which any action under contempt of

court is required to be initiated against the Respondent No. 1 or 9 in the

Contempt   Petition,   although   the   prayer   is   for   initiating   contempt

proceedings only against Respondent No 1. The office of the Tahsildar

seems   to   have   miscalculated   the   notice   period.   If   the   period   from

07/10/2026 is calculated, the 7

th

 day falls on 13/10/2025. Ideally the

7

th

 day ought to have been excluded, however it appears to be a case

sheer inadvertence and does not seem to be a willful disobedience on

the part of either the office of Tahsildar or on the part of the bank

officials. Assuming for the sake of arguments that a complete 7 days

period was not given, however the Petitioner was even otherwise duty

bound not to obstruct the taking of physical possession, as per the

statement made, having failed to obtain any interim relief from being

dispossessed from the DRT on 13/10/2025 and which was accepted as

an undertaking to the court. 

28.After   taking   into   consideration,   the   overall   conspectus   of   the

matter, we are of the opinion that no case is made out for initiating

Vishal Parekar ....20

wp-7547-2026@cpl-35329-2025.doc

contempt proceedings against the Respondents and therefore dismiss

the Contempt Petition.

29.In view of above, Interim Application (L) No. 4872 of 2026 and

Interim Application No. 28679 of 2025 stand disposed of. 

30.We have also gathered an impression that the Respondent No. 2,

has deliberately chosen not remove her entire belongings from the

secured asset.  We are of the opinion that the  Respondent No. 2  has

sufficiently dragged the proceedings under one pretext or the other. This

cannot continue  

ad nauseam.  The Majesty of law has to prevail. No

person will be permitted to subvert the rule of law. 

31.We   therefore   direct   the   authorised   officer   of   the   Petitioner,

Tahsildar Mira-Bhayandar, Respondent No. 3 and the Respondent No. 2

Reshma Bhavesh Shah, to remain present on 25/08/2026. The Tahsildar

shall in presence of all the parties present, open the seal/lock of the

secured asset and  Respondent No. 2  i.e Reshma Bhavesh Shah shall

remove all   the movable articles and her  belongings present  in the

secured asset. The Tahsildar, Mira-Bhayandar shall make an inventory

of the list of articles which the Respondent No. 2 would be removing

and a copy of the list shall be given to the Contempt Petitioner and her

signature shall be obtained on the counter copy. The Respondent No. 3

Vishal Parekar ....21

wp-7547-2026@cpl-35329-2025.doc

is directed to provide adequate police personnel which shall include lady

constables as well at the time of removing the articles/belongings lying

in the secured asset. In the event, the Respondent No. 2 or any other

person at her instance, creates any obstruction, the Respondent No. 3

through lady constables, shall use adequate, reasonable, proportionate

and   necessary   force   to   prevent   any   such   obstruction.   Needless   to

mention that the Respondent No. 2 shall enter the Secured asset (Flat)

only for the purpose of removing her belongings and thereafter exit the

same in order to enable the Petitioner Bank to once again lock the

secured asset. The absolute and vacant possession of the secured asset

free from assets of the Respondent No. 2, shall be handed over to the

petitioner   (secured   creditor).   The   police   shall   properly   video

graph/record the entire process of removing of articles and belongings

and preserve the same for further reference. 

32.In the event the Respondent No 2 chooses not to remain present

on the date fixed for taking possession i.e on 25/8/2026, the officers of

the Petitioner in the presence of Tahsildar and Respondent No 3 shall

cause to remove the assets and belongings of the Respondent No. 2, at

their own cost and after preparing a proper inventory, keep the same in

some safe godown or any other safe place and intimate the Respondent

Vishal Parekar ....22

wp-7547-2026@cpl-35329-2025.doc

No. 2 to collect the same within a period of 3 days.   

33.It is also made clear that if the directions issued hereinabove, are

not complied with, the Tahsildar, Mira-Bhayander and Respondent No.

3, the Senior Inspector of Police, Navghar Police Station shall personally

remain present in this Court on the next date of hearing and file an

affidavit as to why the physical possession could not be taken. The

Respondent   No.   3   shall,   under   no   circumstances,   abstain   from

complying with the orders of this court, on the scheduled date, failing

with the consequences will follow. 

34.A copy of this order shall be served to the Respondent Nos. 2 by

Respondent No. 3, through a lady constable. If the Respondent No. 3

refuses to accept, the same shall be pasted on the door of the secured

asset and panchnama to that effect shall be drawn in the presence of

two independent panchas. 

35.List for compliance on 31/08/2026.

  (SHREERAM V. SHIRSAT, J.)           (MANISH PITALE, J.)

Vishal Parekar ....23