Vitthalbhai Lakhabhai vs K A Patel Or His Successor In Office ...
2021 Latest Caselaw 4110 Guj

                 C/MCA/182/2021                                  ORDER




                 IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                      R/MISC.CIVILAPPLICATIONNO. 182 of 2021
                                       In
                          R/FIRSTAPPEALNO. 3999of 2018

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                          VITTHALBHAILAKHABHAI
                                  Versus
          K A PATELORHIS SUCCESSORIN OFFICESPECIALSECRETARY
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Appearance:
MRKUNANB NAIK(3210)for the Applicant(s)No. 1,2,3,4,5,6,7,7.1,7.2,7.3,7.4,7.5,7.6
for the Opponent(s)No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE GITA GOPI

                                   Date: 12/03/2021

                               ORALORDER

(PER: HONOURABLEMS. JUSTICESONIAGOKANI)

Issue Notice, returnable forthwith. Learned AGP Ms. Maithili Mehta appears and waives service on behalf of the respondents.

1. By this application, the applicants have sought initiation of civil contempt under the Contempt of Courts Act for alleged willful and deliberate non-compliance of the judgment of this Court passed in the captioned First Appeal.

2. The applicants have also sought the amount of compensation payable to them, to be deposited with the Reference Court.

3. We are given to understand that the amount of compensation is already deposited with the Reference Court by the State. Though the contempt application is pending, disbursement of compensation shall take

C/MCA/182/2021 ORDER

place as directed by the Court.

4. We have heard Mr. Naik, learned advocate for the applicants and learned AGP for the respondents.

5. The present application deserves to be disposed of in wake of the deposit of compensation, which is the total and complete amount of compensation payable to the applicants, subject to identification and due verification, as required under the law, the amount shall be disbursed. The applicants shall furnish details of the bank account with the Reference Court freshly also. The amount shall be disbursed by way of RTGS in the respective account of the applicants. Let the process of identification as well as verification be completed forthwith. The amount of interest, which may have accrued in the interregnum, shall also be disbursed in the favour of the applicants. The entire process to be completed within a period of Two Weeks from the date of receipt of the copy of this order.

6. The application stands disposed of accordingly. Direct service is permitted.

( SONIA GOKANI, J )

( GITA GOPI, J ) PRAVIN KARUNAN