Ajaysinh Rajendrasinh Zala vs Raj Kumar , Additional Chief ...
2023 Latest Caselaw 646 Guj

      C/MCA/1388/2022                                ORDER DATED: 23/01/2023




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/MISC. CIVIL APPLICATION NO. 1388 of 2022
             In R/SPECIAL CIVIL APPLICATION NO. 12613 of 2020
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                       AJAYSINH RAJENDRASINH ZALA
                                    Versus
                 RAJ KUMAR , ADDITIONAL CHIEF SECRETARY
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Appearance:
MR VAIBHAV A VYAS(2896) for the Applicant(s) No. 1
MR. KRUTIK PARIKH, ASSISTANT GOVERNMENT PLEADER for the Opponent(s) No.
1,2
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    CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
           and
           HONOURABLE MR. JUSTICE NIRAL R. MEHTA
                               Date : 23/01/2023
                                ORAL ORDER

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

Pursuant to direction of learned single Judge contained in para 7 of judgment dated 14.10.2020 in Special Civil Application No. 12613 of 2020 which are brought under contempt jurisdiction of this court, it was stated by learned Assistant Government Pleader Mr. Krutik Parikh that orders has been passed by the competent authority. The order is placed on record alongwith the affidavit, which is the order dated 9.1.2023.

Since the decision is taken and the order is passed, the direction of learned single Judge is complied with. If there persists any grievance even after passing of order dated 9.1.2023, it is open for the applicant to challenge the decision in accordance with law in a separate independent proceedings.

Present Misc. Civil Application does not survive for any further consideration. It accordingly stands disposed of. Notice is discharged.

(N.V.ANJARIA, J)

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