Prajapati Manoj Shakara Bhai vs P D Vaghela Or His Successor In ...
2021 Latest Caselaw 4787 Guj

         C/MCA/537/2020                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/MISC. CIVIL APPLICATION NO. 537 of 2020
          In R/SPECIAL CIVIL APPLICATION NO. 7255 of 2016
                                With
              R/MISC. CIVIL APPLICATION NO. 538 of 2020
                                 In
             SPECIAL CIVIL APPLICATION NO. 6692 of 2016
                                With
              R/MISC. CIVIL APPLICATION NO. 539 of 2020
                                 In
             SPECIAL CIVIL APPLICATION NO. 7254 of 2016
                                With
              R/MISC. CIVIL APPLICATION NO. 540 of 2020
                                 In
            SPECIAL CIVIL APPLICATION NO. 10062 of 2017
                                With
              R/MISC. CIVIL APPLICATION NO. 541 of 2020
                                 In
             SPECIAL CIVIL APPLICATION NO. 7252 of 2016
                                With
              R/MISC. CIVIL APPLICATION NO. 542 of 2020
                                 In
             SPECIAL CIVIL APPLICATION NO. 7431 of 2016
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                  PRAJAPATI MANOJ SHAKARA BHAI
                              Versus
             P D VAGHELA OR HIS SUCCESSOR IN OFFICE
==========================================================
Appearance:
MS SANDHYA D NATANI(3678) for the Applicant(s) No. 1
SERVED BY RPAD (N)(6) for the Opponent(s) No. 1,2
MS MAITHILI MEHTA, AGP for the Opponent-State.
==========================================================

 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE GITA GOPI
                Date : 26/03/2021

                        ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI) Learned advocates on both the sides have submitted this Court that not only the Letters Patent Appeals have been

C/MCA/537/2020 ORDER

heard by the Court but now it is reserved for judgment.

Noticing the fact that the Letters Patent Appeals have already been heard; there is no reason or ground to continue to entertain these applications of contempt of willful disobedience in wake of his development. Therefore, applications are not entertained at this stage.

However, if the directions that may be issued by the appellate Bench in the aforesaid Letters Patent Appeals are not complied with by the opponents, if, in case the appeals are finalised against the State after the stipulated time period for compliance is concluded, the applicant shall be at liberty to request for revival of these applications of contempt.

With the above observations, the applications are disposed of without entering into the merit of the matter.

(SONIA GOKANI, J)

(GITA GOPI,J) A.M.A. SAIYED