Tulsidas Raghavji Thanki vs J. N. Singh
2022 Latest Caselaw 557 Guj

         C/MCA/1122/2017                                 ORDER DATED: 17/01/2022



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/MISC. CIVIL APPLICATION NO. 1122 of 2017
                                      In
                  R/SPECIAL CIVIL APPLICATION NO. 6317 of 2015
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                           TULSIDAS RAGHAVJI THANKI
                                       Versus
                              J. N. SINGH & 3 other(s)
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Appearance:
FALGUNI D UPADHYAYA(2280) for the Applicant(s) No. 1
NOTICE SERVED BY DS(5) for the Opponent(s) No. 1,2,3,4
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR
                          and
       HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                                  Date : 17/01/2022
                                  ORAL ORDER

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

The order which is alleged to have been violated was the subject matter of the Letters Patent Appeal before this Court viz. Letters Patent Appeal No.96 of 2020 which came to be dismissed on 22.01.2020 against which Special Leave Petition No.2039 of 2021 was filed and the said Special Leave Petition came to be dismissed on 17.12.2021, whereunder the compliance of the judgment of this Court has been ordered to be made within two months which would expire on 16.02.2022. Hence, contempt petition stands closed.

In the event of such compliance not being carried out by the respondents on or before 16.02.2022, the contempt proceeding would automatically stand revived.

(ARAVIND KUMAR,CJ)

(ASHUTOSH J. SHASTRI, J) Bharat