Raysingbhai Andrabhai Baria ... vs Sonal Mishra
2023 Latest Caselaw 488 Guj

       C/MCA/1248/2022                                 ORDER DATED: 16/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                R/MISC. CIVIL APPLICATION NO. 1248 of 2022
             In R/SPECIAL CIVIL APPLICATION NO. 16885 of 2020

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RAYSINGBHAI ANDRABHAI BARIA SINCE DECD. THROUGH LEGAL HEIR
             GANGABEN W/O RAYSINGBHAI BARIA
                          Versus
                      SONAL MISHRA
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Appearance:
MR DIPAK R DAVE(1232) for the Applicant(s) No. 1
DS AFF.NOT FILED (N) for the Opponent(s) No. 1,4
NOTICE SERVED for the Opponent(s) No. 3
NOTICE SERVED BY DS for the Opponent(s) No. 2
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     CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
           and
           HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                Date : 16/01/2023

                        ORAL ORDER

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

The judgment which is sought to be complied with in this Misc. Civil Application under the Contempt of Courts Act, 1971, was subjected to challenge in Letters Patent Appeal No. 35 of 2023. There is no gainsaying that the said Letters Patent Appeal came to be dismissed by the Division Bench by order of even date.

2. In that view, the present proceedings has to see the light of the day by the respondents by complying with the direction of learned single Judge. It is, therefore, directed that the judgment and directions brought under contempt shall be complied with by the respondents within a period of 8 weeks from today. With this observation, the proceedings are closed.

C/MCA/1248/2022 ORDER DATED: 16/01/2023

3. Non-compliance of the directions of learned single Judge by the authorities would expose them to contempt of court.

(N.V.ANJARIA, J)

(NIRAL R. MEHTA,J) C.M. JOSHI