Dinesh Natwarlal Pandya vs Vimal Joshi, Competent ...
2022 Latest Caselaw 2550 Guj

     C/MCA/111/2022                                       ORDER DATED: 07/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 111 of 2022
            In R/SPECIAL CIVIL APPLICATION NO. 7095 of 2021
==========================================================
                   DINESH NATWARLAL PANDYA
                            Versus
     VIMAL JOSHI, COMPETENT AUTHORITY, NATIONAL HIGHWAY
                      AUTHORITY OF INDIA,
==========================================================
Appearance:
MR SHALIN MEHTA, SENIOR ADVOCATE WITH MS ADITI S RAOL(8128)
for the Applicant(s) No. 1
MR KM ANTANI, ASST.GOVERNMENT PLEADER for the Opponent(s) No. 1
MR MAULIK G NANAVATI(3318) for the Opponent(s) No. 3,4
NOTICE NOT RECD BACK for the Opponent(s) No. 2,5
==========================================================

  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND
        KUMAR
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                         Date : 07/03/2022
                          ORAL ORDER

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

1. This petition is filed alleging violation

of the order dated 18.08.2021 passed in Special Civil

Application No.7095 of 2021 whereunder the Competent

Authority was directed to issue a fresh or revised

award as may be considered for extending the benefits

extended under paragraph-21 of the judgment dated

12.09.2019 passed in Special Civil Application

No.8734 of 2019 and as clarified thereunder.

2. Mr.K.M.Antani, learned Assistant Government

Pleader would submit on instructions that

C/MCA/111/2022 ORDER DATED: 07/03/2022

verification of the documents is going on and it

would be concluded within 5 days and payment would be

made within 3 days thereafter.

3. Placing his submission and undertaking on

record, the contempt proceeding stands closed.

Miscellaneous Civil Application No.111 of 2022 stands

disposed of. Liberty is reserved to the complainant

to revive this contempt proceeding in the event of

amount not being paid as undertaken.

(ARAVIND KUMAR, CJ)

(ASHUTOSH J. SHASTRI, J) GAURAV J THAKER