Jayantibhai Ranchhodbhai Patel vs Vimal Joshi, Competent ...
2022 Latest Caselaw 2553 Guj

     C/MCA/106/2022                            ORDER DATED: 07/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 106 of 2022
            In R/SPECIAL CIVIL APPLICATION NO. 7102 of 2021
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               JAYANTIBHAI RANCHHODBHAI PATEL
                            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
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  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. These contempt proceedings have been

initiated alleging willful disobedience of the order

dated 18.08.2021 passed in Special Civil Application

No.7102 of 2021 whereunder this Court had directed

the Competent Authority to issue fresh or revised

award as may be considered for extending the benefits

extended under the judgment dated 12.09.2019, more

particularly paragraph-21 of the said judgment

rendered in Special Civil Application No.8734 of 2019

and as clarified therein.

C/MCA/106/2022 ORDER DATED: 07/03/2022

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

Pleader on instructions submits that objections had

been received for payment of compensation to

petitioner and now said objection has been withdrawn

and as such payments would be made within 3 days from

today. His submission and undertaking placed on

record.

3. Accordingly, the contempt proceeding stands

disposed of. Miscellaneous Civil Application No.106

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