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Rajendra Nagindas Parikh vs K A Patel Or His Successor In ...
2023 Latest Caselaw 4429 Guj

Citation : 2023 Latest Caselaw 4429 Guj
Judgement Date : 13 June, 2023

Gujarat High Court
Rajendra Nagindas Parikh vs K A Patel Or His Successor In ... on 13 June, 2023
Bench: A.S. Supehia
      C/MCA/825/2023                                ORDER DATED: 13/06/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/MISC. CIVIL APPLICATION NO. 825 of 2023

            In R/SPECIAL CIVIL APPLICATION NO. 11969 of 2021

==========================================================
                    RAJENDRA NAGINDAS PARIKH
                             Versus
     K A PATEL OR HIS SUCCESSOR IN OFFICE, STATE OF GUJARAT
==========================================================
Appearance:
MR HB SINGH(2073) for the Applicant(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,3,4,5,6,7,8,9
MR ROHAN RAVAL, AGP for the Opponent(s) No. 1,2,3
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY

                             Date : 13/06/2023

                         ORAL ORDER

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

1. Learned AGP, on instructions, has submitted that the directions issued by this Court vide judgment dated 28.06.2022 passed in the captioned writ petition shall be complied with within a period of six weeks. It is submitted that since the various departments are required to be consulted, it will take time to extend the benefit as ordered by this Court.

2. Accordingly, the present application is disposed of with a direction that the respondents shall comply with the directions issued in paragraph no.5 by this Court in the judgment dated 28.06.2022 within a period of six weeks.

C/MCA/825/2023 ORDER DATED: 13/06/2023

3. Liberty is reserved in favour of the applicant to revive the present contempt application in case the directions are not complied with within a period of six weeks.

4. It is clarified that, in case the directions are not complied with, this Court would be constrained to impose an exemplary cost on the officers, who are responsible.

(A. S. SUPEHIA, J)

(M. R. MENGDEY,J) GIRISH

 
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