Kiritsinh Navalsinh Jadeja vs I/C Shilpaben S Kanagara, ...
2021 Latest Caselaw 5372 Guj

        C/MCA/486/2020                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/MISC. CIVIL APPLICATION NO. 486 of 2020
                               In
           R/SPECIAL CIVIL APPLICATION NO. 1760 of 2020

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                   KIRITSINH NAVALSINH JADEJA
                              Versus
         I/C SHILPABEN S KANAGARA, EXECUTIVE ENGINEER
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Appearance:
MOHSINKHAN A KOREJA(9296) for the Applicant(s) No. 1
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. Nisarg D. Shah, learned advocate for Mr.Mohsinkhan A. Koreja, learned advocate for applicant 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 24.01.2020 passed by this Court in Special Civil Application No.1760 of 2020 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 Appeal, which came to be dismissed. It is pointed out at the bar that similar issue arose in Special Leave Petition (Civil) Diary

C/MCA/486/2020 ORDER

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 02.11.2020, the State Government has deposited a sum of Rs.1,26,711/­. As per the note filed by the office of the Government Pleader, the entitlement of the 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 applicant as per the details provided by the respondent authority. By way of pursis, the applicant shall submit the Bank Account number of the applicant and Registry shall transmit the amount as per the chart as observed in this order by RTGS in bank account of the applicant. 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 applicant. Present office note is disposed of.

(VIKRAM NATH, CJ)

(R.M.CHHAYA, J) Bharat