Gujarat High Court
Ramubhai Koyabhai Naik vs Mr. M.K. Jadav, The Secretary ... on 9 August, 2021
Bench: A. P. Thaker
C/MCA/1177/2019 ORDER DATED: 09/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 1177 of 2019
In
R/LETTERS PATENT APPEAL NO. 1291 of 2018
With
R/MISC. CIVIL APPLICATION NO. 1178 of 2019
In
LETTERS PATENT APPEAL NO. 1292 of 2018
With
R/MISC. CIVIL APPLICATION NO. 1179 of 2019
In
LETTERS PATENT APPEAL NO. 1293 of 2018
With
R/MISC. CIVIL APPLICATION NO. 1180 of 2019
In
LETTERS PATENT APPEAL NO. 1294 of 2018
With
R/MISC. CIVIL APPLICATION NO. 1181 of 2019
In
LETTERS PATENT APPEAL NO. 1298 of 2018
With
R/MISC. CIVIL APPLICATION NO. 1182 of 2019
In
LETTERS PATENT APPEAL NO. 1299 of 2018
With
R/MISC. CIVIL APPLICATION NO. 1183 of 2019
In
LETTERS PATENT APPEAL NO. 1300 of 2018
With
R/MISC. CIVIL APPLICATION NO. 49 of 2020
In
LETTERS PATENT APPEAL NO. 1303 of 2018
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RAMUBHAI KOYABHAI NAIK
Versus
MR. M.K. JADAV, THE SECRETARY GUJARAT -
================================================================
Appearance:
MS SHALIN MEHTA, Senior Advocate with MS ADITI S RAOL(8128) for the
Applicant(s) No. 1
MS JYOTI BHATT, AGP (1) for the Opponent(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
and
HONOURABLE DR. JUSTICE A. P. THAKER
Page 1 of 3
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C/MCA/1177/2019 ORDER DATED: 09/08/2021
Date : 09/08/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.J.DESAI)
1. Ms.Jyoti Bhatt, learned AGP appearing for the respondent
has forwarded a communication dated 9.8.2021 issued by the
Special Secretary, Narmada Water Resources, Water Supply
and Kalpsar Department, from which it is clear that they have
forwarded the files to Finance Department for acceptance of
the order, subject to out of the Special Leave Petition. Copy of
the communication is taken on record. In view of above fact,
she requests for time.
2. On the other hand, Mr.Mehta, learned Senior Advocate
opposes the request made by learned AGP.
3. Having heard learned advocates for the parties and
considering the fact that the order of which contempt is
alleged has been passed way back on 24.1.2018 by learned
Single Judge in Special Civil Application No.6060 of 2011 and
allied matters and the same is confirmed by Division Bench by
oral judgment dated 5.7.2019 in Letters Patent Appeal
No.1291 of 2018 and allied appeals. Therefore, we pass
following order.
(i) The authority shall comply with the orders of this Court
within a period of four weeks herein after, which would be
subject to outcome of Special Leave Petition.
(ii) The Finance Department is also hereby directed to see
that the files forwarded by the present respondent is
immediately processed, since the applicants-original
petitioners are without fruits of the orders for more than three
and a half years.
C/MCA/1177/2019 ORDER DATED: 09/08/2021
4. With above direction, all these applications are disposed
of. In case of difficulty, it would be open for the applicants to
revive all these applications.
(A.J.DESAI, J)
(DR. A. P. THAKER, J)
R.S. MALEK
