Maltiben Ratilal Battiwala vs Manoj Aggarwal Ias
2023 Latest Caselaw 5631 Guj

                                                                              NEUTRAL CITATION




    C/MCA/539/2023                           ORDER DATED: 03/08/2023

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      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/MISC. CIVIL APPLICATION NO. 539 of 2023

     In R/SPECIAL CIVIL APPLICATION NO. 12473 of 2019

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                     MALTIBEN RATILAL BATTIWALA
                               Versus
                        MANOJ AGGARWAL IAS
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Appearance:
MR DIPEN DESAI(2481) for the Applicant(s) No. 1
MR JAY MEHTA, AGP for the Opponent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY

                         Date : 03/08/2023

                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

Learned advocate Mr.Dipen Desai, appearing for the applicant does not press the present contempt proceedings, at this stage, in view of filing appropriate application before the appropriate forum seeking clarification of the direction issued by this Court in paragraph No.11 of the judgment dated 22.08.2022 passed in the captioned writ petition.

It is the case of the State authorities that all the benefits including arrears are paid and the interest is also paid to the applicant pursuant to the directions issued by the learned Single Judge vide judgment dated 22.08.2022.

NEUTRAL CITATION

C/MCA/539/2023 ORDER DATED: 03/08/2023

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However, learned advocate Mr.Dipen Desai has submitted that the applicant is not paid the salary for the period from 2015 to 2021 and she would be entitled to such salary along with the interest, hence, he would like to file an appropriate application seeking clarification of the aforesaid order before the appropriate forum.

In view of above, the contempt proceedings are closed and the same stand disposed of as not pressed reserving aforesaid liberty in favour of the applicant.

(A. S. SUPEHIA, J)

(M. R. MENGDEY,J) MAHESH/27