Kulsamben Jina Shah vs Rajiv Kumar Gupta
2021 Latest Caselaw 4683 Guj

                 C/MCA/114/2021                                 ORDER




                 IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                      R/MISC.CIVILAPPLICATIONNO. 114 of 2021

                    In R/LETTERSPATENTAPPEALNO. 83 of 2021

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                                  KULSAMBENJINASHAH
                                         Versus
                                   RAJIVKUMARGUPTA
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Appearance:
MRSHALINMEHTALD.SR.ADV WITHADITI S RAOL(8128)for the Applicant(s)No. 1
for the Opponent(s)No. 1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE GITA GOPI

                                    Date: 24/03/2021

                               ORALORDER

(PER: HONOURABLEMS. JUSTICESONIAGOKANI)

1. The applicant seeks invocation of the

contempt jurisdiction under the Contempt of Court

Act, 1971 for the alleged willful and deliberate

breach of oral order passed on 13.01.2021 in

Letters Patent Appeal No.83 of 2021 arising from

Special Civil Application No.3966 of 2016 where

the Appellate Court confirmed the judgment and

order of the learned Single Judge.

                 C/MCA/114/2021                                       ORDER



2.      We    have         heard         learned              senior         advocate,

Mr.Shalin Mehta appearing with learned advocate,

Ms.Aditi Raol. According to him, 31 years of

service, no benefits till date has been given to

the applicant.

4. Issue Urgent Notice, returnable on

08.04.2021.

5. Let a soft copy be given to the learned

Assistant Government Pleader.

6. Attempt shall be made to comply with the

directions.

(SONIAGOKANI, J.)

(GITAGOPI,J.) M.M.MIRZA