Gujarat High Court
Mangalbhai Nanabhai Baria vs Manharji Kulji Jadhav, State Of ... on 5 May, 2021
Bench: Mr. Justice Nath, R.M.Chhaya
C/MCA/737/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 737 of 2020
In
R/SPECIAL CIVIL APPLICATION NO. 19913 of 2019
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MANGALBHAI NANABHAI BARIA
Versus
MANHARJI KULJI JADHAV, STATE OF GUJARAT
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Appearance:
MR HB SINGH(2073) for the Applicant(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,33,
34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,56,57,58
,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,78,79,8,80,81,82,
83,84,85,9
MR UTKARSH SHARMA, ASSISTANT GOVERNMENT PLEADER for the
Opponent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
and
HONOURABLE MR. JUSTICE R.M.CHHAYA
Date : 05/05/2021
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)
Heard Mr. M.T. Mishra, learned advocate for Mr.H.B. Singh,
learned advocate for applicants and Mr.Utkarsh Sharma, learned
Assistant Government Pleader for the respondent State.
The present application is filed under the Contempt of
Courts Act as the order dated 26.11.2019 passed by this Court in
Special Civil Application No.19913 of 2019 was not complied
with.
Suffice it to note that the judgment rendered in writ petition
was challenged by the State Government by filing Letters Patent
C/MCA/737/2020 ORDER
Appeal, which came to be dismissed. It is pointed out at the bar
that similar issue arose in Special Leave Petition (Civil) Diary
No.20010 of 2020 before the Hon'ble Apex Court and the Special
Leave Petition filed by the State came to be dismissed vide order
dated 13.01.2021.
The record indicates that as per the order dated 23.03.2021,
the State Government has deposited a sum of Rs.2,62,04,615/. As
per the note filed by the office of the Government Pleader, the
entitlement of each original petitioner is also produced on record
by way of chart.
In the aforesaid circumstance and considering the earlier
orders, the amount so deposited by the State Government be
disbursed in favour of the applicants as per the details provided
by the respondent authority. By way of pursis, the applicants
shall submit the Bank Account number of each of the applicants
and Registry shall transmit the amount as per the chart as
observed in this order by RTGS in bank account of each of the
applicants. Registry is directed to transfer the amount as
provided in this order within a period of 7 days from receipt of
the Bank details from the learned advocate for the applicants.
Present office note is disposed of.
(VIKRAM NATH, CJ)
(R.M.CHHAYA, J)
Bharat
