Dixit Jignesh Shantilal vs Anju Sharma Thro. Secretary, ...
2021 Latest Caselaw 1083 Guj

            C/MCA/213/2020                                    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. 213 of 2020
         In R/SPECIAL CIVIL APPLICATION NO. 18141 of 2016
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DIXIT JIGNESH SHANTILAL Versus ANJU SHARMA THRO. SECRETARY, EDUCATION DEPARTMENT ========================================================== Appearance:

MR. EKRAMA H QURESHI for the PETITIONER(s) No. for the RESPONDENT(s) No. MR JAYNEEL PARIKH, GOVERNMENT PLEADER 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. This is an application for revival of the contempt petition, being Misc. Civil Application No. 213 of 2020, on the ground that there has been non-compliance of the judgment and order of the learned Single Judge as well as of the directions of the LPA Bench.

2. On hearing the learned Advocate, Mr. Qureshi, for the applicant and the learned AGP, Mr. Trivedi, for the respondent-State authorities, we deem it appropriate to issue notice.

3. NOTICE, returnable on 5TH FEBRUARY, 2020. Learned AGP, Mr. Trivedi, waives service of notice for the respondent-State.

(SONIA GOKANI, J)

(N.V.ANJARIA, J) UMESH/-