Chatrasingh Bhikhabhai Rathwa vs Manoj Kumar Das
2024 Latest Caselaw 1005 Guj

Gujarat High Court

Chatrasingh Bhikhabhai Rathwa vs Manoj Kumar Das on 6 February, 2024

Author: Biren Vaishnav

Bench: Biren Vaishnav

                                                                                       NEUTRAL CITATION




       C/MCA/129/2024                                   ORDER DATED: 06/02/2024

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 129 of 2024

             In R/SPECIAL CIVIL APPLICATION NO. 15571 of 2021

==========================================================
                        CHATRASINGH BHIKHABHAI RATHWA
                                    Versus
                              MANOJ KUMAR DAS
==========================================================
Appearance:
MR V Z BHARDA(12667) for the Applicant(s) No. 1
MR. KURVEN DESAI, AGP for the Opponent(s) No. 1,2,3,4
==========================================================

     CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV
           and
           HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                Date : 06/02/2024

                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BIREN VAISHNAV)

1. Heard learned advocate Mr. V.Z. Bharda for the applicant and

learned AGP Mr. Kurven Desai for the respondents.

2. Learned AGP Mr. Kurven Desai places on record a

communication dated 01.02.2024 by which the Collector, Anand has

passed an order indicating that the amounts due to the applicant.

3. In light of the direction, issued by this Court in the common oral

judgment dated 28.07.2022, the same shall be complied with and the

benefits shall be paid to the applicant.

NEUTRAL CITATION

C/MCA/129/2024 ORDER DATED: 06/02/2024

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4. In light of the aforesaid direction, the respondent-Collector,

Anand is directed to see that the benefits are paid to the applicant

latest by 21.02.2024. In the event, the same are not paid, it will be

open for the applicant to revive this contempt application by filing a

simple note.

5. With the above, the application stands disposed of. Notice

discharged.

(BIREN VAISHNAV, J)

(NISHA M. THAKORE,J) SUYASH SRIVASTAVA