Sanjay Bhanubhai Makwana vs State Of Gujarat
2022 Latest Caselaw 1063 Guj

    C/MCA/543/2021                               ORDER DATED: 01/02/2022




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 543 of 2021
                                  In
               R/LETTERS PATENT APPEAL NO. 493 of 2020

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                     SANJAY BHANUBHAI MAKWANA
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR. JIT P PATEL(6994) for the Applicant(s) No. 1
MS VRUNDA SHAH, ASSISTANT GOVERNMENT PLEADER for the
Opponent(s) No. 1,2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR
                        and
       HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                             Date : 01/02/2022
                             ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR)

This contempt proceeding has been initiated for alleged violation

of the order dated 7.5.2019 passed in Special Civil Application

No.15773 of 2018. Undisputedly, against the said order passed by

learned Single Judge in Letters Patent Appeal No.493 of 2020 was

filed and it came to be dismissed by order dated 3.9.2020. Against the

order passed in Letters Patent Appeal No.493 of 2020, the State has

preferred Special Leave to Appeal (C) No.15479 of 2021 and while

issuing the notice on SLP. Hon'ble Apex Court on 20.10.2021

(Annexure-AR1) has ordered said SLP to be tagged along with

Special Leave to Appeal (C) Nos.14124-14125 of 2012 and in the

C/MCA/543/2021 ORDER DATED: 01/02/2022

said Special Leave to Appeal (C) Nos.14124-14125 of 2012, the

Hon'ble Apex Court has stayed the operation of the judgments

impugned therein dated 20.1.2012 and 11.4.2012. Thus, when both

the matters are ordered to be tagged and the connected matters have

been stayed, question of continuing the present contempt proceedings

does not arise and hence, the contempt petition stands dropped. We

reserve liberty to the complainant to file such contempt petition on

disposal of Special Leave to Appeal (C) No.15479 of 2021 or Special

Leave to Appeal (C) Nos.14124-14125 of 2012 whichever is earlier.

(ARAVIND KUMAR,CJ)

(ASHUTOSH J. SHASTRI, J) Bharat