Kailashben Widow Of Ghelabhai ... vs Mr. Nandlal Mahala
2025 Latest Caselaw 5578 Guj

Gujarat High Court

Kailashben Widow Of Ghelabhai ... vs Mr. Nandlal Mahala on 8 April, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                 NEUTRAL CITATION




                             C/MCA/1479/2024                                       ORDER DATED: 08/04/2025

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                         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO.
                                           1479 of 2024
                                                In
                            R/LETTERS PATENT APPEAL NO. 51 of 2024

                      ======================================
                        KAILASHBEN WIDOW OF GHELABHAI RANCHODBHAI
                                           DESAI
                                           Versus
                                 MR. NANDLAL MAHALA & ORS.
                      ======================================
                      Appearance:
                      AKASH A SINGH(8713) for the Applicant(s) No. 1
                      MS. SHRUTI DHRUVE, AGP for the Opponent(s) No. 3
                      KAASH K THAKKAR(7332) for the Opponent(s) No. 2
                      NOTICE SERVED for the Opponent(s) No. 1
                      ======================================

                      CORAM: HONOURABLE MR. JUSTICE A.S. SUPEHIA
                             and
                             HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                           Date : 08/04/2025

                                                            ORAL ORDER

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

When the matter is called-out, Mr. Akash A. Singh, learned advocate for the applicant has not remained present.

Mr. Kaash K. Thakkar, learned advocate for the opponent no.2 and Ms. Dhruve, learned AGP for the opponent no.3 - State have submitted that the directions issued by this Court has already been complied with.

Mr. Thakkar, learned advocate for the opponent no.2 has

NEUTRAL CITATION

C/MCA/1479/2024 ORDER DATED: 08/04/2025

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pointed-out the affidavit filed by the opponent no.2.

Hence, we do not find any willful or deliberate defiance of the directions issued by this Court vide judgment and order dated 24th January, 2024, wherein the Coordinate Bench had directed the respondents to make payment of retirement benefits to the applicant.

The present application stands disposed of. In case if the applicant is aggrieved by any fixation of pension amount or retirement benefits, it will be open for him to file appropriate proceedings before the appropriate forum.

(A. S. SUPEHIA, J.)

(NISHA M. THAKORE, J.) AMAR RATHOD.../41