Rashmikant Pravinlal Vyas vs Anju Sharma, Ias
2021 Latest Caselaw 1372 Guj

         C/MCA/294/2020                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/MISC. CIVIL APPLICATION NO. 294 of 2020

            In R/SPECIAL CIVIL APPLICATION NO. 9202 of 2019

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                      RASHMIKANT PRAVINLAL VYAS
                                Versus
                          ANJU SHARMA, IAS
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Appearance:
MR VAIBHAV A VYAS(2896) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Opponent(s) No. 1,2,3
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                            Date : 29/01/2021

                       ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

This matter has been taken up upon a mention being made by Mr. Vaibhav Vyas, learned counsel for the applicant, who is a retired officer and is not being paid pension.

Mr. Dharmesh M. Devnani, learned Assistant Government Pleader, upon instructions received from the Joint Director (Legal) dated 29.01.2021 has forwarded the same along with other documents to show that the department is seriously following up the matter as they have lost right up to the Supreme Court. The data of all the similarly placed applicants covered by the judgments of this

C/MCA/294/2020 ORDER

court is being collected and a proposal has already been sent to the government indicating the financial aspects. He further submitted that if some time is allowed to the opponent, actual compliance would be effected.

Before granting time to Mr. Devnani, it would be pertinent to mention that in contempt matters once notice is issued and it is served upon the opposite parties, no communication of compliance, either oral or written should be put up before the Court except and only by way of affidavit of the opposite parties and not of their subordinate officers. Shri Devnani prays for and is granted four weeks time to file affidavit of actual compliance.

List the matter on 26.02.2021.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) A.M. PIRZADA