RAMESHBHAI RAMBHAI PATEL Vs. VIKRANT PANDEY

JUDGEMENT

(1.) We have heard Shri Shital Patel, learned counsel for Ms.Krushita Dave, learned counsel for the applicant and Ms.Manisha Lavkumar Shah, learned Government Pleader along with Shri J.K.Shah, learned Assistant Government Pleader for the opposite party.

(2.) Learned counsel for the applicant submitted that in view of the communication of the Revenue Department dated 27.02.2020 requiring the applicant to submit an undertaking within 21 days to pay the premium to the tune of Rs.1,69,24,800/ ? on or before 31.03.2020, nothing further would survive either in this contempt application or Letters Patent Appeal and the same could be disposed of.

(3.) The difficulty in disposing of the aforementioned matters is the order passed by the Supreme Court dated 01.02.2019 in Petition for Special Leave to Appeal (C) No.2359 of 2019 filed by the present applicant against the order dated 29.11.2018 passed in Civil Application No.1 of 2017 in F/Letters Patent Appeal No.2077 of 2016, whereby the Division Bench had condoned the delay of 1217 days in filing the appeal. By the said order, the Supreme Court stayed the operation of the order of the High Court impugned before it. Since the order condoning delay further provided that the Letters Patent Appeal be listed for hearing on 07.12.2018 and as the order of the Division Bench has since been stayed, we are unable to proceed with the Letters Patent Appeal.