Bavabhai Bachubhai Hirpara vs Amrendrakumar Rakesh (Or His ...
2021 Latest Caselaw 4754 Guj

               C/MCA/240/2021                                ORDER




               IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                    R/MISC.CIVILAPPLICATIONNO. 240 of 2021

                In R/SPECIALCIVILAPPLICATIONNO. 237 of 2020

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                   BAVABHAIBACHUBHAIHIRPARA
                             Versus
     AMRENDRAKUMARRAKESH(ORHIS SUCCESSORIN OFFICE),SECRETARY
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Appearance:
MRASITB JOSHI(2567)for the Applicant(s)No. 1
MRHMPRACHCHHAK(1076)for the Applicant(s)No. 1
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: 25/03/2021

                             ORALORDER

(PER: HONOURABLEMS. JUSTICESONIAGOKANI)

1. Aggrieved by the non­compliance of the

judgment and order dated 08.01.2020 passed in

Special Civil Application No.237 of 2020, this

application has been preferred.

2. According to the applicant, this is a willful

disobedience as the reply given to the

communication dated 04.06.2020 speaks of the

challenge to the acquittal given to the applicant

in the year 2017 in Special (ACB) Case No.26 of

C/MCA/240/2021 ORDER

1992. The Criminal Appeal No.380 of 2004

preferred before this Court has resulted into the

reversion and the acquittal on 21.03.20217.

3. Issue Notice, returnable on 15.04.2021.

(SONIAGOKANI, J.)

(GITAGOPI,J.) M.M.MIRZA