Gnaneshwary D Shah vs Anju Sharma (Ias)
2021 Latest Caselaw 5106 Guj

                  C/MCA/89/2021                                   ORDER




                  IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
                      R/MISC.CIVILAPPLICATIONNO. 89 of 2021
                    In R/LETTERSPATENTAPPEALNO. 128 of 2016
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                                  GNANESHWARYD SHAH
                                        Versus
                                   ANJUSHARMA(IAS)
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Appearance:
MRPA JADEJA(3726)for the Applicant(s)No. 1
GOVERNMENTPLEADER(1)for the Opponent(s)No. 1
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 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE GITA GOPI
                        Date: 06/04/2021
                         ORALORDER

(PER: HONOURABLEMS. JUSTICESONIAGOKANI)

According to learned advocate Mr. P.A. Jadeja for the applicant, this is a fit case where the Court should invoke the provisions of the Contempt of Courts Act. According to him, the judgment is of 2015 and till date, the directions are not complied with. It is not in dispute that afterwards the appellate Bench of this Court decided the issue and there has been no further challenge.

The matter be posted on 28.04.2021 in the first ten matters.

(SONIAGOKANI, J.)

(GITAGOPI,J.) PRAVINKARUNAN