Bhupatrai Jhaverilal Bhatt vs Pankaj Kumar, Chief Secretary Or ...
2023 Latest Caselaw 1637 Guj

     C/MCA/1369/2022                              ORDER DATED: 16/02/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 1369 of 2022

            In R/SPECIAL CIVIL APPLICATION NO. 7179 of 2018

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                 BHUPATRAI JHAVERILAL BHATT
                            Versus
       PANKAJ KUMAR, CHIEF SECRETARY OR HIS SUCCESSOR
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Appearance:
MR HASIT H JOSHI(2480) for the Applicant(s) No. 1
GOVERNMENT PLEADER for the Opponent(s) No. 1,2,4
NOTICE SERVED for the Opponent(s) No. 3,5
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                              Date : 16/02/2023

                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

This Misc. Civil Application was filed complaining non-compliance of judgment and order passed by learned Single Judge in Special Civil Application No.7179 of 2018.

2. Today, when the proceedings come up for consideration, the learned Assistant Government Pleader Mr. Raj Tanna stated that the judgment and order brought under contempt was subjected to challenge in the Letters Patent Appeal No.157 of 2023 and that the said letters patent appeal came to be admitted on 14.02.2023 and an ad-interim relief was also granted by

C/MCA/1369/2022 ORDER DATED: 16/02/2023

staying the impugned judgment and order.

3. In view of the above development, present proceedings do not survive.

4. Accordingly, they are disposed of.

5. The outcome of the letters patent appeal shall be binding to the parties as regards compliance.

(N.V.ANJARIA, J)

(NIRAL R. MEHTA,J) VAHID