Manisha Maheshchandra Chaudhri vs Mukesh Kumar, Secretary, Education ...
2024 Latest Caselaw 4992 Guj

Gujarat High Court

Manisha Maheshchandra Chaudhri vs Mukesh Kumar, Secretary, Education ... on 19 June, 2024

Author: A.Y. Kogje

Bench: A.Y. Kogje, Samir J. Dave

                                                                               NEUTRAL CITATION




       C/MCA/1853/2023                          ORDER DATED: 19/06/2024

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1853 of 2023
           In R/SPECIAL CIVIL APPLICATION NO. 1052 of 2020
==========================================================
         MANISHA MAHESHCHANDRA CHAUDHRI & ORS.
                          Versus
   MUKESH KUMAR, SECRETARY, EDUCATION DEPARTMENT & ANR.
==========================================================
Appearance:
MR. EKRAMA H QURESHI(7000) for the Applicant(s) No. 1,2,3,4,5
MR ROHAN SHAH, AGP for the Opponent(s) No. 1
for the Opponent(s) No. 2
==========================================================
  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
        and
        HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 19/06/2024

                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. When the matter is taken up, learned A.G.P. has mentioned that the State had preferred Letters Patent Appeal No. 157/2024 against the oral judgment dated 19.10.2022 of which compliance is prayed for. According to the learned A.G.P., the coordinate Bench has stayed the operation of oral judgment dated 19.10.2022, however, order is not yet uploaded.

2. In view of the aforesaid development, this court is of the view that at present, the cause of action for taking up contempt will not arise, however, liberty is reserved in future in favour of the applicant.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) K. S. DARJI