Nirmal Gelabhai Chavda vs Ganeshkumar Ravjibhai Patel, Deputy ...
2026 Latest Caselaw 533 Guj

Gujarat High Court

Nirmal Gelabhai Chavda vs Ganeshkumar Ravjibhai Patel, Deputy ... on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                           NEUTRAL CITATION




                                C/MCA/2707/2025                             ORDER DATED: 12/02/2026

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                                       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 2707 of 2025
                                                          In
                                        R/SPECIAL CIVIL APPLICATION/12771/2019

                        ==========================================================
                                         NIRMAL GELABHAI CHAVDA
                                                   Versus
                          GANESHKUMAR RAVJIBHAI PATEL, DEPUTY EXECUTIVE ENGINEER &
                                                   ANR.
                        ==========================================================
                        Appearance:
                        MR MUKESH H RATHOD(2432) for the Applicant(s) No. 1
                        MS KRISHNA DESAI, AGP
                        ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                                 and
                                 HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                        Date : 12/02/2026
                                                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

1. Heard learned advocate Mr. Mukesh Rathod

for the applicant and learned Assistant

Government Pleader Ms. Krishna Desai for

the respondent-State.

2. This Miscellaneous Civil Application has

been filed alleging non-compliance of the

order dated 03.04.2025 passed in Special

Civil Application No. 12771 of 2019.

NEUTRAL CITATION

C/MCA/2707/2025 ORDER DATED: 12/02/2026

undefined

3. Learned advocate Mr. Mukesh Rathod for the

applicant submitted that the directions

issued by this Court have now been duly

complied with.

4. In view of the compliance of the order

dated 03.04.2025, the grievance raised in

the present application does not survive.

5. Accordingly, the Miscellaneous Civil

Application is disposed of as having

become infructuous.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) JYOTI V. JANI