Chandubhai Vanmalidas Vaza vs Mohammad Shahid - Secretary
2021 Latest Caselaw 1070 Guj

        C/MCA/1068/2019                                      IA ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


     MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1 of 2020
            In R/MISC. CIVIL APPLICATION NO. 1068 of 2019
          In R/SPECIAL CIVIL APPLICATION NO. 4747 of 2016
==========================================================

CHANDUBHAI VANMALIDAS VAZA Versus MOHAMMAD SHAHID - SECRETARY ========================================================== Appearance:

for the PETITIONER(s) No. MR ANAND B GOGIA for the PETITIONER(s) No. DIPESH D CHHAYA for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI and HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 22/01/2021

IA ORDER (PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. Following are the prayers in moving this application: -

"(A) Your Lordships may be pleased to admit and allow this petition.

(B) Your Lordships may be pleased to pass necessary orders of taking appropriate actions against the Opponent(s) under the Contempt of Courts Act for disobedience of the oral judgment dated October 30, 2018 (30.10.2018) in Special Civil Application No. 4747 of 2016 with 5129 of 2016 passed by this Hon'ble High Court.

           C/MCA/1068/2019                                 IA ORDER



               (C)     Any other appropriate order or orders as this

Hon'ble Court deem just and proper may please be passed."

2. Issue Notice returnable on 12.02.2021.

(SONIA GOKANI, J)

(N.V.ANJARIA, J) Bhoomi