Akhilesh Girirajsinh Parmar vs The State Of Gujarat
2025 Latest Caselaw 5866 Guj

Gujarat High Court

Akhilesh Girirajsinh Parmar vs The State Of Gujarat on 17 April, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                             NEUTRAL CITATION




                             C/MCA/1480/2024                                   ORDER DATED: 17/04/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1480 of 2024

                      ==========================================================
                                               AKHILESH GIRIRAJSINH PARMAR
                                                           Versus
                                               THE STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR. NISARG N JAIN(8807) for the Applicant(s) No. 1
                      MS. PRAKRITEE JAIN(14342) for the Applicant(s) No. 1
                      MS SHRUTI DHRUVE AGP for the Opponent(s) No. 1,2,3
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                              and
                              HONOURABLE MS. JUSTICE GITA GOPI

                                                  Date : 17/04/2025
                                                   ORAL ORDER

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

1. When we have pointed out to learned advocate Mr. Nisarg N.Jain appearing for the applicant that the application is bereft of any provisions of law of Contempt of Courts Act under which the applicant is seeking action against the respondent authorities for violation of judgment of the Supreme Court in case of Arnesh Kumar Vs. State of Bihar & Anr., reported in 2014 (8) SCC 273.

2. At this stage, learned advocate Mr. Nisarg Jain seeks permission to withdraw the present application with a view to file afresh containing the provisions of Contempt of Courts Act.

3. Permission as prayed for is granted. The present application is disposed of as withdrawn reserving such liberty.

(A. S. SUPEHIA, J)

(GITA GOPI,J) Pankaj /57